Smt.Asso Wd/O Sagir & Ors vs Samsu & Ors
2024 Latest Caselaw 5303 P&H

Punjab-Haryana High Court

Smt.Asso Wd/O Sagir & Ors vs Samsu & Ors on 9 March, 2024

GEETA RANI
2024.03.21 11:19

National Lok Adalat 2024:PHHC:040719

638 FAO-6190-2010

SMT.ASSO WD/O SAGIR & ORS. VS SAMSU & ORS

Present: Mr. Rakesh Dhiman, Advocate for the appellants.

Mr. Nigam K. Bhardwaj, Advocate with
Mr. Tanmay Sharma, Legal Manager,

for respondent No.3-ICICI Lombard General Ins. Co.

3K 2 2 2 2

As agreed, as per statements of learned counsel for the appellants, learned counsel and representative of the respondent-Insurance Company (separately recorded), a sum of Rs.10,50,000/- (Ten Lakhs and Fifty 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 be paid to the appellants.

Accordingly, we dispose of this case with a direction to the Insurance Company to deposit a crossed-cheque for Rs. 10,50,000/- in the name of the appellants 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 appellants counsel/appellants 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 Accidents Claims Tribunal.

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

(VINOD S. BHARDWAJ) PRESIDENT

(G.S. PUNIA) MEMBER

March 09, 2024

geeta

| attest to the accuracy and authenticity of this order/judgment