(O&M) Singari Devi And Others vs Swaran Singh And Others
2024 Latest Caselaw 5290 P&H

Punjab-Haryana High Court

(O&M) Singari Devi And Others vs Swaran Singh And Others on 9 March, 2024

                National Lok Adalat                                                              Bench No.3


                                                                                       2024:PHHC:033651
                543                   FAO-2691-2005 (O&M)

                                      SINGARI DEVI AND OTHERS VS SWARAN SINGH AND
                OTHERS

                Present:              Mr. Ashit Malik, Advocate
                                      for the appellant(s).

                                      Mr. Vinod Gupta, Advocate with
                                      Ms. Pushpa Bhardwaj, Manager and
                                      Ms. Charanjit Kaur, Deputy Manager
                                      for the respondent No.3-New India Assurance Company.

                                      ****

As agreed, as per statements of learned counsel for the appellants, learned counsel and representatives of the respondent-New India Assurance Company, (separately recorded), a sum of Rs. 20,000/- (Twenty Thousand only) over and above, the amount awarded by the Tribunal is allowed to the appellants, in full and final settlement of the claim in this appeal. As per the statement of learned counsel for the appellant(s), the enhanced amount would be paid to the appellant(s).

Accordingly, we dispose of this case with a direction to the respondent- New India Assurance Company to deposit a crossed-cheque for Rs. 20,000/- (Twenty Thousand only) in the name of appellant(s) with the office of the Lok Adalat of the High Court within a period of 30 days in compliance of this order, failing which, interest @ 9% interest p.a. shall follow on this amount till the payment from the date of this order. The concerned Officer of the Lok Adalat Branch/office shall issue proper receipt after receiving the cheque to learned counsel/representatives of the respondent-New India Assurance Company. The appellant(s)' counsel may collect the cheque from the office of the Lok Adalat.

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

(DEEPAK GUPTA) PRESIDENT

(RAJESH GARG) MEMBER 09.03.2024

authenticity of this order/judgment Punjab & Haryana High Court, CHD