Smt. Shabnam And 9 Others vs National Insurance Co. Ltd. And 2 ...
2022 Latest Caselaw 2963 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

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

 
Case :- FIRST APPEAL FROM ORDER No. - 655 of 2015
 

 
Appellant :- Smt. Shabnam And 9 Others
 
Respondent :- National Insurance Co. Ltd. And 2 Others
 
Counsel for Appellant :- S.D. Ojha
 
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 17.11.2014 passed by MACT, Meerut in MACP No. 879 of 2012.

2) The appellants no 1 to 10 shall be entitled to get Rs 4,00,000 (Four Lacs only ) in full and final satisfaction of his/their claim from appellant/respondent no 1.

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