Punjab-Haryana High Court
Suresh Kumar vs Lal Singh And Ors on 14 March, 2026
2026:PRHC 039844 anda Soren talk Ge National Lok Adalat Bench No. 574 FAO-2270-2016 Suresh Kumar V/S Lal Singh and others Present: Mr. Chanderhas Yadav, Advocate for the appellant. Mr. P.H.S. Pannu, Advocate and Mr. D.K. Prajapati, Advocate Ms. Rajni Godara, Advocate with Mr. Kaushlendra Singh, Legal Officer. for respondent No.3-Royal Sundram Alliance Ins. Co. Ltd.
%* OK Ok As agreed, as per statements of learned counsel for the appellant, learned counsel and representative of the respondent-Insurance Company (separately recorded), a sum of Rs.2,00,000/- (Rs. Two Lakh only) over and above the amount awarded by the Tribunal is allowed to appellant in full and final settlement of the claim in this appeal. As per the statement of learned counsel for the appellant, the enhanced amount be paid to appellant.
Accordingly, we dispose of this case with a direction to the Insurance Company to deposit a crossed-cheque for Rs.2,00,000/- in the name of appellant with the office of the Lok Adalat of the High Court within 6 weeks, 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/Office shall issue proper receipt after receiving the cheque to learned counsel/representative of the respondent-Insurance Company. The appellant(s)' counsel/appellant(s) may collect the cheque from the office of the Lok Adalat.
Copy of the order be supplied/sent to the counsel/parties and file be returned to the Hon'ble High Court.
(RAMESH KUMARI) PRESIDENT (Dr. PANKAJ) 14.03.2026 MEMBER tajeev/pawan PAWAN KUMAR 2026.03.17 16:18 I attest to the accuracy and integrity of this document