Claimant(S)/Appellant(S) : Rita ... vs Unknown
2022 Latest Caselaw 2016 Jhar

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                 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. 146 of 2015

     Claimant(s)/Appellant(s)    : Rita Singh & Others
                                         Versus
    Respondent/O.P.(s)           : Binay Kumar Singh & Another

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 Mr. Arvind Kumar Lall, learned counsel for the appellants as also, Mr.

D.C.Ghosh, learned counsel for the respondent-Insurance Company, are present.

The instant appeal has been preferred challenging the Award/judgment

passed in M.V. Case No.08 of 2011 dated 03.07.2014 whereby and whereunder, a

sum of Rs.3,15,000/- has been directed to be paid to the applicants along with interest

@ 6% per annum from the date of accident, till its realization.

On deliberation, Mr. Arvind Kumar Lall, learned counsel for the appellants

as also Mr. D.C.Ghosh, learned counsel for the opposite party- the United Insurance

Company Limited, have agreed for final settlement of the dispute by making payment

of lump-sum amount to the tune of Rs.2,00,000/-, 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 United Insurance Company Limited to make payment of lump-sum amount of

Rs.2,00,000/-, 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 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)