Sukhwinder Singh Since Deceased ... vs Ashok Kumar And Anr
2024 Latest Caselaw 5298 P&H

Punjab-Haryana High Court

Sukhwinder Singh Since Deceased ... vs Ashok Kumar And Anr on 9 March, 2024

National Lok Adalat Bench No.3

2024: PHHC:033768
637 FAO-2810-2022

SUKHWINDER SINGH SINCE DECEASED THROUGH
HIS LRS AND ORS V/S ASKHOK KUMAR AND ANR.

Present: Mr. Yogesh Gupta, Advocate
for the appellants.

Mr. Vinod Gupta, Advocate with
Ms. Charanjit Kaur, Deputy Manager
for respondent No.2-New India Assurance Company.

3 2k 24g ok

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. 5,00,000/- (Five Lacs 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 Nos.2 and 3 (equally).

Accordingly, we dispose of this case with a direction to the New India Assurance Company to deposit a crossed-cheque for Rs. 5,00,000/- (Five Lacs only) in the name of appellant Nos.2 and 3 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