Claimant(S)/Appellant(S) : ... vs Unknown
2022 Latest Caselaw 3174 Jhar

                                           1


                 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. 16 of 2019

     Claimant(s)/Appellant(s)    : Sudhir Prajapati @ Sudhir Kumar
                                        Versus
    Respondent/O.P.(s)           : Rajendra Kumar Mehta & 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

11.08.2022.

Mr. Vijay Kumar Sharma, learned counsel for the appellant, 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 M.A.C. Case No.64 of 2012 dated 25.07.2018 whereby and whereunder, a

sum of Rs. 35,000/- along with interest @ 6% per annum from the date of filing of the

claim till the date of actual payment, has been directed to be paid to the applicant.

On deliberation, Mr. Vijay Kumar Sharma, learned counsel for the

appellant 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.50,000/-, 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.50,000/-, over and above the amount already paid, in favour of the

appellant/claimant 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.

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)