The Oriental Insurance Co. Ltd. vs Anand Prakash Srivastava And ...
2021 Latest Caselaw 7628 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Before National Lok Adalat, 
 
High Court of Judicature at Allahabad 
 
Court No. - 44
 

 
Case :- FIRST APPEAL FROM ORDER No. - 1811 of 2011
 

 
Appellant :- The Oriental Insurance Co. Ltd.
 
Respondent :- Anand Prakash Srivastava And Others
 
Counsel for Appellant :- Arun Kumar Shukla
 

 
Hon'ble Vivek Agarwal,J.

In terms of the application filed by Sri Arun Kumar Shukla, the counsel for the appellant, Sri Rahul Shukla and Sri Ram Narayan, authorized representatives of the Oriental Insurance Company, matter has been amicably settled in terms of the memo of compromise dated 10.07.2021, wherein, it is agreed that the Insurance Company shall pay in addition to the amount awarded by the Tribunal vide its judgment and award dated 25.01.2011, a sum of Rs.4,04,500/- (four lakhs four thousand five hundred) over and above amount awarded by the learned Tribunal as final settlement.

Other terms and conditions mentioned in the memo of compromise shall be applicable.

In above terms, appeal is disposed off in full and final satisfaction of the parties moving compromise application.

In above terms, appeal is disposed off.

Order Date :- 10.7.2021

Ravi/-

(Nikhil Agrawal)(Member)    (Vivek Agarwal, J.)(Member)