Punjab-Haryana High Court
Kaushalya And Ors vs Rajesh Kumar And Ors on 9 March, 2024
National Lok Adalat Bench No.3
2024:PHHC:033726
627 FAO-3528-2009 (O&M)
KAUSHALYA AND ORS. VS RAJESH KUMAR AND ORS.
Present: Mr. Amit Singla, Advocate
for the appellant(s).
Mr. Vinod Gupta, Advocate with
Mr. Sunil Aggarwal, Manager and
Mr. Vivek Suman, Assistant Manager
for respondent No.3-National Insurance Company.
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As agreed, as per statements of learned counsel for the appellants, learned counsel and representatives of the respondent-National Insurance Company, (separately recorded), a sum of Rs. 6,70,000/- (Six Lakh Seventy Thousand only) over and above, the amount awarded by the Tribunal is allowed to the appellants, in full and final settlement of the claim in this appeal. As per the statement of learned counsel for the appellants, the enhanced amount would be paid to the appellant No.1.
Accordingly, we dispose of this case with a direction to the National Insurance Company to deposit a crossed-cheque for Rs. 6,70,000/- (Six Lakh Seventy Thousand only) in the name of appellant No.1 with the office of the Lok Adalat of the High Court within a period of 30 days in compliance of this order, failing which, interest @ 9% interest p.a. shall follow on this amount till the payment from the date of this order. The concerned Officer of the Lok Adalat Branch/office shall issue proper receipt after receiving the cheque to learned counsel/representatives of the respondent-National Insurance Company. The appellant(s)' counsel may collect the cheque from the office of the Lok Adalat.
Copy of the order/statement be supplied /sent to the counsel/parties and file be returned to the High Court.
(DEEPAK GUPTA) PRESIDENT (RAJESH GARG) MEMBER KUSUM 2024.03.12 15:0209.03.2024 Kusum I attest to the accuracy and authenticity of this order/judgment Punjab & Haryana High Court, CHD