Claimant(S)/Appellant(S) : ... vs Unknown
2022 Latest Caselaw 3172 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. 236 of 2017

     Claimant(s)/Appellant(s)     : Dheeraj Sahu
                                         Versus
     Respondent/O.P.(s)           : The Branch Manager, Bajaj Allianz General

Insurance Co. Ltd. & 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

28.07.2022.

Mr. Nikhil Ranjan, learned counsel for the appellant, Mr. Siddhartha Jyoti

Roy, learned counsel for the respondent- M/s. Bajaj Allianz General Insurance

Company Ltd. as also Ms. Jahanvi, representative of M/s. Bajaj Allianz General

Insurance Company Ltd., are present.

The instant appeal has been preferred challenging the Award/judgment

passed in Motor Accident Claim Case No.368 of 2011 dated 14.02.2017 whereby and

whereunder, a sum of Rs. 1,71,999/- has been directed to be paid to the applicant.

On deliberation, Mr. Nikhil Ranjan, learned counsel for the appellant as

also Mr. Siddhartha Jyoti Roy, learned counsel for the respondent- M/s. 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.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-

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

amount of Rs.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 claimant 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 claimant, forthwith.

The direction so far as it relates to right to recovery from the owner is

concerned, will remain intact.

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)