Claimant(S)/Appellant(S) : Md. ... vs Unknown
2022 Latest Caselaw 4539 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. 419 of 2019

     Claimant(s)/Appellant(s)    : Md. Aslam Gaddi & Others
                                        Versus
     Respondent/O.P.(s)          : The Divisional Manager (Legal),

National Insurance Co. Ltd. & 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

19.10.2022.

Mr. Nikhil Ranjan, learned counsel for the appellants and Ms. Amrita

Banerjee, learned counsel for the respondent-National Insurance Company Limited as

also Mr. Kumar Vivek Ranjan representative of the National Insurance Company

Limited, are present.

The instant appeal has been preferred challenging the Award/judgment

passed in Motor Accident Claim Case No.113 of 2015 dated 29.01.2019 whereby and

whereunder, a sum of Rs. 42,94,005/- along with interest @9% per annum from the

date of admission of claim application till its realization has been directed to be paid

to the applicants.

On deliberation, Mr. Nikhil Ranjan, learned counsel for the appellants as

also Ms. Amrita Banerjee, learned counsel for the respondent-National Insurance

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

of lump-sum amount to the tune of Rs.4,00,000/- 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 respondent-

National Insurance Company Limited to make payment of lump-sum amount of

Rs.4,00,000/- 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)