Kulwinder Kaur And Others vs Gian Singh And Others
2024 Latest Caselaw 5296 P&H

Punjab-Haryana High Court

Kulwinder Kaur And Others vs Gian Singh And Others on 9 March, 2024

               National LOK ADALAT

               607                     FAO-5536-2004

               KULWINDER KAUR AND OTHERS VS GIAN SINGH AND OTHERS

               Present:                Ms. Kavita Arora, Advocate for
                                       Mr. S.C, Pathela, Advocate for the appellants.

                                       Mr. Sandeep Suri, Advocate with
                                       Mr. Sunil Aggarwal, Manager and
                                       Ms. Anamika Joshi, Asst. Manager
                                       for National Insurance company.

                                             ****

As per statements of learned counsel for the appellants and learned

counsel and representative of the respondent-Insurance company (separately recorded), a

sum of Rs.4,00,000/- over and above the amount already awarded by the Tribunal is

allowed to the appellant No.2-Gurdit Singh S/o Jang Singh, in full & final satisfaction of

the claim in this appeal.

Accordingly, we dispose of this case with a direction to the Insurance

Company to deposit a crossed-cheque for Rs.4,00,000/- in the name of the appellant

No.2 - Gurdit Singh S/o Jang Singh with the office of the Lok Adalat of the High Court

within a period of four weeks from today, 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/reprsentative of the respondent

Insurance Company. The appellants' 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.

(KULDEEP TIWARI) PRESIDENT

(RAKESH NEHRA) MEMBER 09.03.2024

authenticity of this order/judgment.