Avtar Singh @ Nikka vs Ashok Kumar & Ors
2022 Latest Caselaw 14202 P&H

MANPREET SINGH
2022.11.16 11:03

NATIONAL LOK ADALAT

541 FAO-170-2015
AVTAR SINGH @ NIKKA_ VS ASHOK KUMAR AND OTHERS

Present: Mr. Rahul Jaswal, Advocate
for the appellant.

Mr. Satpal Dhamija, Advocate with
Ms. Gurvinder Kaur, Manager
for respondent No.3 -- New India Assurance Company Ltd.

3K 2k 2 3k

As agreed, as per statements of learned counsel for the appellant and representative of the respondent Insurance Company (separately recorded), a sum of Rs.1,20,000/- over and above the amount awarded by the Tribunal is allowed to the appellant in full and final settlement of the claim in this appeal. As per the statement of learned counsel for the appellant, the enhanced amount be paid to appellant.

Accordingly, we dispose of this case with a direction to the Insurance Company to deposit a crossed-cheque amounting to Rs.1,20,000/- in the name of appellant within a period of four weeks from today with the office of the Lok Adalat of the High Court in compliance of this order, failing which, interest @ 9% per annum shall follow on this amount till payment from the date of this order. The concerned Officer of the Lok Adalat Branch/Office shall issue proper receipt after receiving the cheque from the learned counsel/representative of the respondent Insurance Company. The appellant(s) counsel/appellant(s) may collect the cheque from the office of the Lok Adalat.

Copy of the order be supplied/sent to the counsel/parties and file be returned to the Hon'ble High Court.

(RITU TAGORE) PRESIDENT

(JAI VIR YADAV) MEMBER 12.11.2022 Manpreet

| attest to the accuracy and authenticity of this order/judgment