Icici Lombard General Insurance ... vs Rattnam Shukla And Another
2026 Latest Caselaw 2444 P&H

Punjab-Haryana High Court

Icici Lombard General Insurance ... vs Rattnam Shukla And Another on 14 March, 2026

ZO2E-PHHG Olga 2 Racers

FAO-2825-2020 and Cross Objection No.6 of 2021 -1-

National Lok Adalat Bench No.

597
FAO-2825-2020 and Cross Objection No.6 of 2021

ICICI Lombard General Insurance Company Limited
v/S
Rattnam Shukla and another

Present: Mr. Ravinder Arora, Advocate
for the cross-objectors/respondents.

Mr. P.H.S. Pannu, Advocate Ms. Rajni Godara, Advocate with

Ms. Ajita Dixit, Legal Manager for ICICI Lombard General Insurance Company Limited.

OK OK ok

As agreed, as per statements of learned counsel for the cross- objectors/applicants, learned counsel and representative of the appellant- Insurance Company (separately recorded), a sum of Rs.9,95,000/- (Rs. Nine Lakh and ninety five thousand only) over and above the amount awarded by the Tribunal is allowed to the cross-objectors/applicants in full and final settlement of the claim in this appeal. As per the statement of learned counsel for the cross- objectors/applicants, the enhanced amount be _ paid to _ the cross-objectors/applicants.

Accordingly, we dispose of cross-objection No.6 of 2021 with a direction to the Insurance Company to deposit a crossed-cheque for Rs.9,95,000/- in the name of the cross-objectors/applicants with the office of the Lok Adalat of the High Court within 6 weeks, 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/Office shall issue proper receipt after receiving the cheque to learned counsel/representative of the respondent-Insurance Company. The cross-objectors / applicants'

counsel/applicant(s) may collect the cheque from the office of the Lok Adalat.

FAO-2825-2020 and Cross Objection No.6 of 2021 2

In view of the amount awarded to the cross-objectors/applicants over and above the amount awarded by the Tribunal, learned counsel for the Insurance company wishes to withdraw the present appeal i.e. FAO-2825-2020.

Accordingly, the appeal i.e. FAQ-2825-2020 is dismissed as withdrawn.

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

(RAMESH KUMARI)

PRESIDENT

(Dr. PANKAJ) 14.03.2026 MEMBER

tajeev/pawan