Smt. Surti Devi @ Sarala Devi And Anr. vs Mohammad Azad And Anr.
2023 Latest Caselaw 34527 ALL

Allahabad High Court

Smt. Surti Devi @ Sarala Devi And Anr. vs Mohammad Azad And Anr. on 9 December, 2023

Author: Neeraj Tiwari

Bench: Neeraj Tiwari

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:233616
 

 
Before National Lok Adalat, 
 
High Court of Judicature at Allahabad
 

 
Case :- FIRST APPEAL FROM ORDER No. - 4009 of 2012
 

 
Appellant :- Smt. Surti Devi @ Sarala Devi And Anr.
 
Respondent :- Mohammad Azad And Anr.
 
Counsel for Appellant :- K.B. Dixit
 
Counsel for Respondent :- Bratendra Singh
 

 
Hon'ble Neeraj Tiwari,J.
 

Mr. Nitin Kumar Agrawal, Advocate

1. Heard learned counsel for the parties.

2. The present appeal had been filed by the Claimants/ Appellant seeking enhancement of the Award passed by MACT Mainpuri.

3. The Claimant/Appellant and the Insurance Co./Respondent have arrived at a settlement/ compromise whereby the present appeal is being settled for full and final consideration of Rs. 7,50,000/- (Rs. Seven Lakh and Fifty thousand only) over and above the amount which has already been received by the Claimants/ Appellants in terms of the Judgment/ Award in the lower court.

4. Nothing beyond the above shall be payable to the appellants by the Insurance Company.

5. 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.

6. Parties to act as per compromise deed.

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

.

(Mr. Nitin Kumar Agrawal, Advocate) (Hon'ble Neeraj Tiwari,J)

Order Date :- 9.12.2023

ADY