Reliance General Insurance Co vs Munni @ Raj Bala And Ors
2024 Latest Caselaw 5297 P&H

Punjab-Haryana High Court

Reliance General Insurance Co vs Munni @ Raj Bala And Ors on 9 March, 2024

GEETA RANI
2024.03.21 11:19

576 FAO-1903-2018 (O&M) and 2024:PHHC:040596
FAO-10552-2018 (O&M)

RELIANCE GENERAL INSURANCE CO
vs
MUNNI @ RAJ BALA AND ORS
Present: Mr. S.K. Verma, Advocate,
for the appellant(s) in FAO-10552-2018 and
for respondents No.1 to 3 in FAO-1903-2018.

Mr. Sanjeev Kodan, Advocate, for the appellant in FAO-1903-2018 and for respondent No.2 in with FAO-10552-2018 with

Mr. Suryadeep Singh Thakur, Chief Manager Legal, Reliance General Insurance Co. Ltd.

36 2 2 ie 2

Since both these appeals arose out of a common award, thus, the same are being decided by a common order.

The Insurance Company has preferred FAO-1903-2018 against award passed by the Motor Accident Claims Tribunal, Jhajjar, whereby a sum of Rs.5,36,676/- has been awarded. As agreed, as per statements of learned counsel for the respondent, learned counsel and representative of the appellant-Insurance Company (separately recorded), a sum of Rs. 2,77,929/- (Two Lakhs, Seventy Seven Thousand and Nine Hundred Twenty Nine only) over and above the amount awarded by the Tribunal is allowed to the appellant in full and final settlement of the claim inclusive interest in this appeal. As per the statements of learned counsel for the appellant, the enhanced amount be paid to the appellant.

In view of the above offer made by the Insurance Company, learned counsel for the claimant-appellant Munni @ Raj Bala has undertaken to withdraw his appeal bearing No. FAO-10552-2018.

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

Insurance Company to deposit a crossed-cheque for Rs.2,77,929/- (Two

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GEETA RANI 2024.03.21 11:19

FAO-1903-2018 (O&M) and FAO-10552-2018 (O&M) -2-

Lakhs Seventy Seven Thousand and Nine Hundred Twenty Nine only) in the name of the appellant with the office of the Lok Adalat of the High Court within a period of 45 days, 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 to learned counsel/representative of the respondent-Insurance Company. The appellant counsel/appellant may collect the cheque from the office of the Lok Adalat. The above said amount be disbursed as per the shares mentioned in the

Award passed by the concerned Motor Accident Claims Tribunal.

FAO No.10552-2018 is ordered to be disposed of as withdrawn.

All the pending miscellaneous application(s), if any, are also disposed of.

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

A photocopy of this order be placed on the file of connected

case.

(VINOD S. BHARDWAJ) PRESIDENT

(G.S. PUNIA) MEMBER

March 09, 2024

geeta

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