Punjab-Haryana High Court
Shakuntla And Ors vs Ramesh Rao And Ors on 9 March, 2024
GEETA RANI 2024.03.21 11:19 National Lok Adalat 2024:PHHC:040715 577 FAO-4209-2018 (O&M) SHAKUNTLA AND ORS VS RAMESH RAO AND ORS Present: Mr. Robin Lohan, Advocate for the appellants. Mr. Sanjeev Kodan, Advocate with Mr. Suryadeep Singh Thakur, Chief Manager Legal, Reliance General Insurance Co. Ltd.-respondent No.3.
3B EK ok As agreed, as per statements of learned counsel for the appellants, learned counsel and representative of the respondent-Insurance Company (separately recorded), a sum of Rs. 4,00,000/- (Four Lakhs 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 be paid to the appellants.
Accordingly, we dispose of this case with a direction to the Insurance Company to deposit a crossed-cheque for Rs. 4,00,000/- in the name of the appellants with the office of the Lok Adalat of the High Court within a period of 45 days, in compliance of this order, failing which, interest @ 9% per annum shall follow on this amount till 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/representative of the respondent-Insurance Company. The appellant's counsel/appellants may collect the cheque from the office of the Lok Adalat. The above said amount be disbursed as per the shares mentioned in the Award passed by the concerned Motor Accidents Claims Tribunal.
Copy of the order be supplied/sent to the counsel/parties and file be returned to the Hon'ble High Court.
All the pending miscellaneous application(s), if any, are also disposed of.
(VINOD S. BHARDWAJ) PRESIDENT (G.S. PUNIA) MEMBER March 09, 2024 geeta | attest to the accuracy and authenticity of this order/judgment