Claimant(S)/Appellant(S) : ... vs Unknown
2022 Latest Caselaw 3170 Jhar

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                  BEFORE NATIONAL LOK ADALAT
                        DATED 13.08.2022
                      (Held at Jharkhand High Court, Ranchi)
[Organized by High Court Legal Services Committee under Section 19, Legal Services
                      Authorities Act, 1987 (Central Act)].

                                 M.A. No. 601 of 2018

     Claimant(s)/Appellant(s)     : Sahadeo Tiwari &Another
                                         Versus
    Respondent/O.P.(s)            : Om Sai Enterprises & Another

Present :-

Name of Hon'ble Judge : Hon'ble Mr. Justice Sujit Narayan Prasad Name of Advocate Member : Mr. Suresh Kumar, S.C.(L&C)-II

AWARD This matter has been referred to the National Lok Adalat vide order dated

10.08.2022.

Mr. Mukesh Bihari Lal, learned counsel for the appellants, Mr. Alok Lal,

learned counsel for the respondent- Bajaj Allianz General Insurance Company Ltd. as

also Ms. Jahanvi, representative of Bajaj Allianz General Insurance Company Ltd.,

are present.

The instant appeal has been preferred challenging the Award/judgment

passed in Title (M.V.) Claim Case No.278 of 2016 dated 11.06.2018 whereby and

whereunder, a sum of Rs. 6,60,400/- along with interest at the rate of 6% per annum

from the date of filing of the claim application, i.e., 27.08.2016, till its realization, has

been directed to be paid to the applicants.

On deliberation, Mr. Mukesh Bihari Lal, learned counsel for the appellants

as also Mr. Alok Lal, learned counsel for the respondent Bajaj Allianz General

Insurance Company Ltd., have agreed for final settlement of the dispute by making

payment of lump-sum amount to the tune of Rs.2,75,000/-, over and above the

amount already paid.

In view thereof and as per the agreement arrived at in between the parties,

the instant appeal is being finally disposed of with a direction upon the opposite party-

Bajaj Allianz General Insurance Company Ltd. to make payment of lump-sum

amount of Rs.2,75,000/-, over and above the amount already paid, in favour of the

appellants/claimants within a period of two months' from the date of receipt of copy

of the order in the following manner:-

(i) The claimants will open a Bank Account and furnish the Account number to the concerned Tribunal preferably within 10 days, if not already opened and furnished.

(ii) The concerned Insurance Company will deposit the agreed amount, in the Account of the concerned Tribunal through RTGS/NEFT within the period as stipulated hereinabove.

(iii) The concerned Tribunal shall disburse the aforesaid amount as agreed, to the account of the claimants, forthwith.

In view thereof, the instant appeal stands disposed of.

............................. ............................ Petitioner(s)/Appellant(s) Respondent(s)/O.P.(s)

...................................... ........................................

   Sign. of Hon'ble Judge                        Sign. of Advocate Member

                                   (Seal of HCLSC)