Claimant(S)/Appellant(S) : Anil ... vs Unknown
2022 Latest Caselaw 2018 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. 52 of 2016

     Claimant(s)/Appellant(s)    : Anil Kumar
                                         Versus
     Respondent/O.P.(s)          : Lalita Kumari & Others

With M.A. No. 545 of 2015 Claimant(s)/Appellant(s) : Lalita Kumari Versus Respondent/O.P.(s) : Anil Kumar & 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 These matters have been referred to the National Lok Adalat vide order

dated 11.05.2022.

Mr. Nikhil Ranjan, learned counsel for the appellant-owner as also Mrs.

Vani Kumari, learned counsel for the respondent-claimant, are present.

The instant appeal has been preferred challenging the Award/judgment

passed in Motor Accident Claim Case No.45 of 2011 dated 19.09.2015 whereby and

whereunder, a sum of Rs. 1,39,000/- has been directed to be paid to the applicant.

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

owner as also Mrs. Vani Kumari, learned counsel for the claimant, have agreed for

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

Rs.1,00,000/- over and above the amount already paid.

The parties have also agreed that the amount which has been deposited

before this Court to the tune of Rs.25,000/- as statutory amount at the time of filing of

the appeal, may also be released in favour of the claimant.

Accordingly, the statutory amount which has been deposited to the extent

of Rs.25,000/- at the time of filing of the appeal is directed to be paid in favour of the

claimant namely, Lalita Kumari, on proper identification.

So far as the amount of Rs.1,00,000/- which is to be paid by the owner of

the vehicle is concerned, Mr. Nikhil Ranjan, learned counsel has come out with

cheque bearing No.544706 dated 04.05.2022 to be handed over to the claimant who is

also present.

In presence of the claimant, the cheque is handed over to Mrs. Vani

Kumari, learned counsel for the claimant, so as to hand over the same to the claimant

namely, Lalita Kumari.

The endorsement of receipt of cheque may be kept on record.

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

concerned, will remain intact.

In view thereof, both these appeals stand disposed of.

............................. ............................ Petitioner(s)/Appellant(s) Respondent(s)/O.P.(s)

...................................... ........................................ Sign. of Hon'ble Judge Sign. of Advocate Member

(Seal of HCLSC)