Mohd. Firoz vs Abhay Pratap Singh And 2 Others
2021 Latest Caselaw 7631 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

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

 
Case :- FIRST APPEAL FROM ORDER No. - 405 of 2019
 

 
Appellant :- Mohd. Firoz
 
Respondent :- Abhay Pratap Singh And 2 Others
 
Counsel for Appellant :- Ram Singh,Amit Kumar Singh
 
Counsel for Respondent :- Subash Chandra Srivastava,Sujeet Kumar Singh
 

 
Hon'ble Vivek Agarwal,J.

In terms of the application filed by Sri Ram Singh, learned 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 24.12.2018, a sum of Rs.1,00,000/-(one lakh) 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.

Order Date :- 10.7.2021

Ashutosh

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