Balwan (Deceased) Thro Lrs vs Khushi Mohammad And Ors
2026 Latest Caselaw 2459 P&H

Punjab-Haryana High Court

Balwan (Deceased) Thro Lrs vs Khushi Mohammad And Ors on 14 March, 2026

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

           553(2)              FAO-4348-2017 (O&M)
                               BALWAN (DECEASED) THROUGH LRs VS KHUSHI
                               MOHAMMAD AND ORS

           Present:            Mr. Ram Kumar Saini, Advocate
                               for the appellant.

                               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.1,00,000/- (Rupees One Lakh 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 No.1(ii).

Accordingly, we dispose of the present appeal with a direction to the Insurance Company to deposit a crossed-cheque for an amount of Rs.1,00,000/- (Rupees One Lakh Only) in the name of appellant No.1(ii) namely-Sandeep Kumar appellant 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.

All pending miscellaneous application, if any, stands disposed of.

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