Jharkhand High Court
Claimant(S)/Appellant(S) : ... vs Unknown on 14 May, 2022
1
BEFORE NATIONAL LOK ADALAT
DATED 14.05.2022
(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. 237 of 2015
Claimant(s)/Appellant(s) : Branch Manager,
M/s. United India Insurance Co. Ltd.
Versus
Respondent/O.P.(s) : Shardha Devi & Others
Present :-
Name of Hon'ble Judge : Hon'ble Mr. Justice Sujit Narayan Prasad
Name of Advocate Member : Mr. Kishore Kumar Singh, Standing Counsel -VI
AWARD
The matter has been referred to the National Lok Adalat vide order dated
05.05.2022.
Mr. Ashutosh Anand, learned counsel for the appellant- United India
Insurance company Limited as also Mr. rajiv Kumar Karn, learned counsel for the
opposite parties, are present.
The instant appeal has been preferred challenging the Award/judgment
passed in Title (M.V.) Suit No.183/2010 dated 10.02.2015 whereby and whereunder,
a sum of Rs.16,91,624/- has been directed to be paid to the applicant along with
interest @ 6% per annum from the date of filing of the case, till its realization.
On deliberation, Mr. Ashutosh Anand, learned counsel for the appellant-
United India Insurance company Limited as also Mr. Rajiv Kumar Karn, learned
counsel for the opposite party-applicants have agreed for final settlement of the
dispute by making payment of lump-sum amount to the tune of Rs. 16,85,000/- (+)
plus interest as awarded by the Tribunal.
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 appellant-
United India Insurance company Limited to make payment of lump-sum amount of
Rs. 16,85,000/- (+) plus interest as awarded by the Tribunal, 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 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 account of the claimants, forthwith.
Registry of this Court is directed to refund the statutory amount, if any,
deposited by the appellant-Insurance Company on proper identification.
In view thereof, the instant appeal stands disposed of.
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Petitioner(s)/Appellant(s) Respondent(s)/O.P.(s)
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Sign. of Hon'ble Judge Sign. of Advocate Member
(Seal of HCLSC)
