Naro Devi And Ors vs Aashu And Ors
2024 Latest Caselaw 5293 P&H

Punjab-Haryana High Court

Naro Devi And Ors vs Aashu And Ors on 9 March, 2024

                National Lok Adalat                                                              Bench No.3


                                                                                       2024:PHHC:033727
                629                   FAO-3413-2021 (O&M)

                                      NARO DEVI AND ORS VS AASHU AND ORS

                Present:              Mr. Kulwant Singh Dhanora, Advocate
                                      for the appellant(s).

                                      Mr. Vinod Gupta, Advocate with
                                      Mr. Sunil Aggarwal, Manager and
                                      Mr. Vivek Suman, Assistant Manager
                                      for respondent No.3-National Insurance Company.

                                      ****

As agreed, as per statements of learned counsel for the appellants, learned counsel and representatives of the respondent-National Insurance Company, (separately recorded), a sum of Rs. 1,60,000/- (One Lakh Sixty 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 appellants, the enhanced amount would be paid to the appellant No1.

Accordingly, we dispose of this case with a direction to the National Insurance Company to deposit a crossed-cheque for Rs. 1,60,000/- (One Lakh Sixty Thousand only) in the name of appellant No.1 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-National Insurance 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 Kusum

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