Claimant(S)/Appellant(S) : ... vs Unknown
2022 Latest Caselaw 2021 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. 116 of 2016

     Claimant(s)/Appellant(s)     : Ranjita Devi & Others
                                         Versus
     Respondent/O.P.(s)           : Amarpal 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 The matter has been referred to the National Lok Adalat vide order dated

12.05.2022.

Mr. P.K.Mukhopadhyay, learned counsel for the appellant as also Mr.

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

The instant appeal has been preferred challenging the Award/judgment

passed in T(M.V) S. No. 6 of 2008 dated 14.12.2015 whereby and whereunder, a sum

of Rs.4,29,000/- has been directed to be paid to the applicant along with interest @

6% per annum from the date of filing of the claim petition.

On deliberation, Mr. P.K.Mukhopadhyay, learned counsel for the appellant

as also Mr. Manish Kumar, learned counsel for the opposite party- the Oriental

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

making payment of lump-sum amount to the tune of Rs.11,00,000/-, 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 Oriental Insurance Company Limited to make payment of lump-sum amount of

Rs.11,00,000/-, 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)