Surinder Kaur And Ors vs Amar Singh And Ors
2024 Latest Caselaw 20281 P&H

Punjab-Haryana High Court

Surinder Kaur And Ors vs Amar Singh And Ors on 14 November, 2024

                                    Neutral Citation No:=2024:PHHC:149006




Daily Lok Adalat                                              Bench No.4




512

FAO-2648- 2023

Surinder Kaur and others          Vs. Amar Singh and others


Present:-    Mr.Mohit Sadana, Advocate and
             Mr.Ishant Arora, Advocate for the appellants.

             Mr.Vinod Gupta, Advocate with
             Mrs.Anjana Mistey, Manager and Mr.Navpreet Singh,
             Assistant Manager for the respondent-Insurance Company.

                           ***

AWARD OF LOK ADALAT BENCH NO.4

As agreed, (statements of learned counsel for the appellants

as well as counsel for the Insurance Company, separately recorded) a sum

of Rs.2,35,000/- (Rupees Two lacs and thirty five thousand only), over

and above, the amount already awarded by the Tribunal is allowed to the

appellants in full and final settlement of the claim.

Learned counsel for the appellants stated that agreed amount

be released in favour of the appellants as per the ratio decided by the

Motor Accident Claims Tribunal, Patiala vide judgment dated 12.09.2022.

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

Insurance Company to deposit cheque of Rs.2,35,000/- (Rupees Two lacs

and thirty five thousand only), in favour of the appellants as per the ratio

decided by the Motor Accident Claims Tribunal, Patiala vide judgment

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Neutral Citation No:=2024:PHHC:149006

dated 12.09.2022 with the office of the Lok Adalat of the High Court on

or before 13.01.2025. Failing compliance of the order, interest @ 9%

per annum shall follow on this amount till payment from the date of

this order. The appellants' counsel may collect the cheque from the office

of the Lok Adalat after retaining the photocopy of the cheque/draft

bearing signatures of the Counsel.

Appeal stands disposed of.

Copy of this order be supplied/sent to the counsel/parties and

file be consigned to the record room.

Pending applications, if any, shall stand disposed of.

(JASBIR SINGH) PRESIDENT

(B.C.GUPTA) MEMBER 14.11.2024 Meenu

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