Oriental Insurance Co. Ltd. vs Mohd. Shams And 9 Others
2018 Latest Caselaw 1532 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 42
 
Case :- FIRST APPEAL FROM ORDER No. - 1404 of 2015
 
Appellant :- Oriental Insurance Co. Ltd.
 
Respondent :- Mohd. Shams And 9 Others
 
Counsel for Appellant :- Anand Kumar Sinha
 
Counsel for Respondent :- Ram Singh
 
Hon'ble Bachchoo Lal,J.

The office placed this file before the National Lok Adalat held on 14.7.2018. The parties are willing to compromise the above FAFO arising out of M.A.C.T./ Additional District Judge, Court No. 19, Allahabad in C.P. Case No. 479/2013.

The parties have agreed upon settlement on the following terms and conditions:-

(i) The appellant shall be entitled to get Rs. 25,000/- only out of the amount deposited  before the Tribunal and remaining balance will released in the favour of claimants/ respondent nos. 1 to 8. Out of amount deposited before the Tribunal in terms of interim order dated 28.5.2015 passed by this Hon'ble Court  in full and final satisfaction of their claim.

(ii) The amount already deposited/received shall be adjusted towards the total amount due.

(iii) The amount due as above shall be deposited/paid through cheque within 60 days from the date of receipt of copy of the order of this Court failing which interest @ 12% per annum shall accrue from such date till payment.

(iv) Any appeal/cross objection filed by the claimants shall be treated as withdrawn.

(v) The parties have compromised out of their free consent and without any coercion/pressure of any kind.

The appeal is accordingly decided in terms of compromise arrived at between the parties. The compromise filed today shall form part of the judgment and award.

A copy of this order be sent to the Court concerned for necessary compliance.

(Avinash Jaiswal, Adv.)      (Bachchoo Lal,J.)

Order Date :- 14.7.2018/Gss