Claimant(S)/Appellant(S) : Amit ... vs Unknown
2022 Latest Caselaw 4538 Jhar

                                             1


                   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. 510 of 2016

     Claimant(s)/Appellant(s)     : Amit Lakra
                                         Versus
     Respondent/O.P.(s)           : Rajendra Singh Yadav & Another

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

01.11.2022.

Mr. Achinto Sen, learned counsel for the appellant and Mr. Manish Kumar,

learned counsel for the respondent-New India Assurance Company Limited, are

present.

The instant appeal has been preferred challenging the Award/judgment

passed in Compensation Case No. 54 of 2008 dated 11.12.2014 whereby and

whereunder, a sum of Rs.3,93,030 with interest at the rate ofr 6% p.a. from the date of

filing till its actual realization has been directed to be paid to the applicant.

On deliberation, Mr. Achinto Sen, learned counsel for the appellant as also

Mr. Manish Kumar, learned counsel for the respondent-New India Assurance

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

of lump-sum amount to the tune of Rs.9,00,000/-, 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-

New India Assurance Company Limited to make payment of lump-sum amount

of Rs.9,00,000/-, over and above the amount already paid, in favour of the

appellant(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.

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)