Claimant(S)/Appellant(S) : ... vs Unknown
2022 Latest Caselaw 4537 Jhar

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BEFORE NATIONAL LOK ADALAT DATED 12.11.2022 (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. 649 of 2018

Claimant(s)/Appellant(s) : Reliance General Insurance Company Limited Versus Respondent/O.P.(s) : Sunita Devi and Others

Present :-

Name of Hon'ble Judge : Hon'ble Mr. Justice Sujit Narayan Prasad Name of Advocate Member : Mr. Prabhat Kumar, S.C.-II

AWARD This matter has been referred to the National Lok Adalat vide order dated

17.10.2022.

Ms. Swati Shalini, learned counsel for the appellant-Insurance Company,

Mr. Kanishk Deo, learned counsel for the private respondent, are present.

The instant appeal has been preferred challenging the Award/judgment

passed in M.V.A.C. Case No.45 of 2016 dated 07.08.2018 whereby and whereunder,

a sum of Rs.12,04,000/- along with interest @ 7% per annum from the date of claim

till the date of actual payment has been directed to be paid to the respondent(s).

On deliberation, Ms. Swati Shalini, learned counsel for the appellant-

Reliance General Insurance Company Limited as also Mr. Mr. Kanishk Deo, learned

counsel for the private respondents, have agreed for final settlement of the dispute by

making payment of lump-sum amount to the tune of Rs.15,65,425/-, 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 appellant-

Reliance General Insurance Company Limited to make payment of lump-sum amount

of Rs.15,65,425/-, over and above the amount already paid, in favour of the

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respondent(s)/claimant(s) within a period of two months' from the date of receipt of

copy of the order in the following manner:-

(i) The claimant(s) 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 account of the claimant, forthwith.

Learned Registrar General of this Court is directed to refund the statutory

amount already deposited by the Insurance company at the time of filing of the appeal

after proper identification.

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)