Claimant(S)/Appellant(S) : ... vs Unknown
2022 Latest Caselaw 1033 Jhar

                    BEFORE NATIONAL LOK ADALAT
                          DATED 12.03.2022
                      (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.585 of 2019

     Claimant(s)/Appellant(s)    : Nirmala Devi & Another
                                       Versus

     Respondent/O.P.(s)          : Badugu Venkateshwara Rao & Another

 Present :-

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

                                        ORDER

The matter has been referred to the National Lok Adalat vide order

dated 09.03.2022.

Mr. Rajiv Kumar Karan, learned counsel for the appellants as also Mr.

Santosh Kumar, learned counsel for the respondent-Insurance Co., are present.

The instant appeal has been preferred challenging the

Award/judgment passed in Motor Accident Claim Case No.185 of 2014 dated

24.06.2019 whereby and whereunder, a sum of Rs.12,64,600/- has been

directed to be paid to the applicants along with interest @ 6% per annum, till its

realization.

On deliberation, Mr. Rajiv Kumar Karan, learned counsel for the

appellants as also Mr. Santosh Kumar, learned counsel for the opposite party-

the New India Assurance Company Limited, have agreed for final settlement of

the dispute by making payment of lump-sum amount to the tune of

Rs.1,25,000/-, 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- the New India Assurance Company Ltd. to make payment of lump-sum amount of Rs.1,25,000/-, 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 respective accounts 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)