Smt. Radha Rani And 4 Others vs Reliance General Insurance Co. ...
2022 Latest Caselaw 2968 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. - 2115 of 2015
 
Appellant :- Smt. Radha Rani And 4 Others
 
Respondent :- Reliance General Insurance Co. Ltd. And 2 Others
 
Counsel for Appellant :- V.C. Dixit,Satya Deo Ojha
 
Counsel for Respondent :- Vijay Prakash Mishra
 
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 11.05.2015 passed by MACT, Meerut, in MACP No.216 of 2013.

2) The appellant no. 1 to 5/respondent no??.shall be entitled to get Rs. 2,88,500/- (Two lakh eighty eight thousand five hundred 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