Ram Naresh vs Icici Lombard Insurance Co. Ltd. ...
2021 Latest Caselaw 7685 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Before National Lok Adalat, 
 
High Court of Judicature at Allahabad
 

 
Case :- FIRST APPEAL FROM ORDER No. - 518 of 2016
 

 
Appellant :- Ram Naresh
 
Respondent :- Icici Lombard Insurance Co. Ltd. And 4 Ors.
 
Counsel for Appellant :- Adya Prasad Tewari,Om Prakash Katiyar
 
Counsel for Respondent :- Aditya Singh Parihar,Anjani Kumar Dubey,Lavkush Kumar Bhatt,Manish Kumar Nigam
 

 
Hon'ble Saumitra Dayal Singh,J.

The matter is listed before the National Lok Adalat.

Shri Rahul Sahai, learned counsel for the insurance company and Shri O.P. Katiyar, learned counsel for the claimant are present. Also, the claimant - Ram Naresh, duly identified by his counsel, is present.

A joint memo of settlement, signed by both counsel, has been placed on record. The claimant - Ram Naresh has also signed the joint memo of settlement. Accordingly, a settlement is shown to have been reached between the parties on the following terms:

"1. That the present appeal had been filed by the claimants seeking enhancement of the award passed by the tribunal below in MAC no. 99 of 2015.

2. That the Appellants and the Respondent Insurance Co./ICICI Lombard Gen. Ins. Co. have arrived at a settlement whereby the present appeal is being settled for a full and final consideration of Rs. 1,52,000/- over and above the amount that has already been received by the claimants/appellants in terms of the award dated 9.11.2015.

3. That nothing beyond the above shall be payable to the Claimants/Appellants by the Respondent Insurance Co./ICICI Lombard Gen. Ins. Co. Ltd.

4. That the settlement/compromise is being done by the parties out of their own freewill without any coercion/influence."

The same is marked as 'X' and retained on record.

In view of the above settlement having been reached, the present appeal stands decided in terms of the settlement noted above.

The amount so settled may be paid out to the claimant within a period of one month from today in terms of the judgment of the Hon'ble Supreme Court dated 16.03.2021 in Writ Petition(s) (Civil) No(s). 534/2020, Bajaj Allianz General Insurance Company Private Ltd. Vs. Union of India & Ors.

The original record of the Tribunal be returned forthwith.

Order Date :- 10.7.2021

Prakhar

(Kshitij Shailendra, Advocate) (S. D. Singh, J.)