Usha Rani vs Ranjna Grover And Others
2026 Latest Caselaw 2458 P&H

Punjab-Haryana High Court

Usha Rani vs Ranjna Grover And Others on 14 March, 2026

                         BEFORE THE NATIONAL LOK ADALAT,
                     PUNJAB AND HARYANA HIGH COURT, CHANDIGARH

           556(2)FAO-589-2020
                 USHA RANI VS RANJNA GROVER AND OTHERS

           Present:            Mr. Dheeraj Narula, Advocate
                               for the appellants.

                               Mr. Punit Jain, Advocate
                               for respondent No.3- United India Insurance Co. Ltd.
                                     ****

As agreed, as per statement of learned counsel for the appellant (separately recorded) and learned counsel for the Insurance Company (separately recorded), a sum of Rs.1,50,000/- (One Lakh Fifty Thousand Only) over and above the amount awarded by the Tribunal is allowed to the appellant 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 appellant.

Accordingly, we dispose of the present appeal with a direction to the Insurance Company to deposit a crossed-cheque for an amount of Rs.1,50,000/- (One Lakh Fifty Thousand Only), in the name of the appellant 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 cheque(s), to learned counsel/representative of the respondent-Insurance Company. The appellant(s)' counsel/appellant(s) may collect the cheque(s) 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.

A photocopy of this order be placed on the file of connected case.

                                                                        (SUDEEPTI SHARMA)
                                                                              JUDGE
                                                                          (SANJEEV SHARMA)
           March 14, 2026                                                     MEMBER
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