Devinder Kumar Khosla vs Sunny Kumar And Others
2026 Latest Caselaw 2469 P&H

Punjab-Haryana High Court

Devinder Kumar Khosla vs Sunny Kumar And Others on 14 March, 2026

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

           551       FAO-6434-2025
                     DEVINDER KUMAR KHOSLA VS SUNNY KUMAR AND OTHERS

           Present:            Mr. Anil Kumar Spehia, Advocate
                               for the appellant.

                               Mr. Lalit Garg, Advocate with
                               Ms. Nitika Chhabra, Advocate
                               Ms. Charanjit Kaur, Manager,
                               for respondent No.3- The New India Assurance 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.2,00,000/- (Rupees Two Lakhs 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.2,00,000/- (Rupees Two Lakhs 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.

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