(O&M) Sunita Devi And Ors vs Ishwar Dutt And Billu And Ors
2024 Latest Caselaw 8418 P&H

Punjab-Haryana High Court

(O&M) Sunita Devi And Ors vs Ishwar Dutt And Billu And Ors on 22 April, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                 2024:PHHC:054283

                         IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH


                        543                                           FAO No.840 of 2011
                                                                      Date of Decision : 22.04.2024


                        Sunita Devi and Others                                          ....Appellants

                                                          VERSUS

                        Ishwar Dutt @ Billu and Others                                .....Respondents


                        CORAM : HON'BLE MRS. JUSTICE ALKA SARIN


                        Present :    Mr. V.S. Punia, Advocate for the appellants.

                                     Mr. Rajneesh Malhotra, Advocate for respondent No.3.


                        ALKA SARIN, J. (Oral)

1. Learned counsel for the parties are ad idem that the parties have entered into a compromise outside Court and respondent No.3-Insurance Company herein is willing to pay an amount of Rs.8,04,000/- over and above the amount already awarded by the Motor Accident Claims Tribunal, Kaithal. Learned counsel for respondent No.3-Insurance Company states that a cheque in the name of the appellants would be handed over to counsel for the appellants within a period of three weeks from today, after apportioning the amount amongst the appellants in the manner as directed by the Tribunal in the award dated 22.03.2010.

2. In view of the above, the present appeal is disposed off. Pending applications, if any, also stand disposed off.

( ALKA SARIN ) 22.04.2024 JUDGE jk

NOTE: Whether speaking/non-speaking: Speaking Whether reportable: YES/NO

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