Roopram And Another vs Shivraj Singh And Othres
2022 Latest Caselaw 2952 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

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BEFORE NATIONAL LOK ADALAT,
 
HIGH COURT OF JUDICATURE AT ALLAHABAD
 
Court No. - 47
 

 
Case :- FIRST APPEAL FROM ORDER No. - 1284 of 2006
 

 
Appellant :- Roopram And Another
 
Respondent :- Shivraj Singh And Othres
 
Counsel for Appellant :- S.C. Keserwani
 
Counsel for Respondent :- 
 
Hon'ble Ajai Tyagi, J. 

Mr. Arvind Kumar Singh, Advocate

The parties have agreed upon settlement of this appeal on the following terms and conditions:

"1). That the present appeal has been filed by the claimants seeking enhancement of the judgment/award dated 13.01.2006 passed by MACT, Etah in MACP No. 143 of 2001.

2) The appellants no. 1 and 2/ respondent no??.shall be entitled to get Rs. 2,38,000/- (Two lacs thirty eight thousand) in full and final satisfaction of his/their claim from appellant/respondent no. 2.

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

4). The amount due as above shall be deposited/paid through cheque within 30 days from the date of receipt of copy of the order of the Hon'ble Court failing which interest @ 12% P.A. shall accrue from such date till payment."

That nothing beyond the above shall be payable to the Claimants by the Insurance Company.

That the said settlement/compromise is being arrived at between the parties through mutual consent, of their own free will and without any undue influence/coercion.

Parties to act as per compromise deed.

This appeal is disposed of in view of the settlement between the parties.

Order Date :- 14.5.2022

v.k.updh.

(Arvind Kumar Singh, Adv.)           (Ajai Tyagi, J.) 
 
 Conciliator Conciliator