Sohan Lal And Others vs Subhash Chand And Another
2026 Latest Caselaw 2451 P&H

Punjab-Haryana High Court

Sohan Lal And Others vs Subhash Chand And Another on 14 March, 2026

              PUNJAB AND HARYANA HIGH COURT, CHANDIGARH

(575-1)       FAO-5568-2025(O&M)
              SOHAN LAL & ORS. V/S SUBHASH CHAND & ORS.

Present:      Mr.Rajiv Kumar Saini, Advocate for the applicants-appellants.

              Mr.Nitin Gupta, Advocate
              for respondent No.2 United India Insurance Co. Ltd.
              ****

CM-19144-CII-2025 The instant application has been filed under Section 5 of the Limiation Act for condonation of 401 days delay in filing the appeal.

For the reasons mentioned in the application, the same is allowed and delay of 401 days in filing the appeal is hereby condoned.

As stated before this Court, the appellants would not claim interest for the said period of 401 days.

Main Case As agreed, as per statement of learned counsel for the appellants (separately recorded) and learned counsel for the Insurance Company (separately recorded), a sum of Rs.5,40,000/- (Rupees Five Lakhs Fourty 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 is to be paid to the appellants.

Accordingly, we dispose of the present appeal with a direction to the Insurance Company to deposit a crossed-cheque for an amount of Rs.5,40,000/- (Rupees Five Lakhs Fourty Thousand Only), in the name of the appellants with the office of the Lok Adalat of the High Court within a period of 08 weeks from today, in compliance of this order, failing which, interest @ 9% per annum shall follow on the above-said 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 cheques, to learned counsel/representative of the respondent-Insurance Company. The appellant(s)' counsel/appellant(s) may collect the cheques from the office of the Lok Adalat.

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

                                                        (SUDEEPTI SHARMA)
                                                            JUDGE


                                                        (SANJEEV SHARMA)
March 14, 2026                                              MEMBER
Anjal




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