Dharmender vs Suresh Kumar And Ors
2026 Latest Caselaw 2484 P&H

Punjab-Haryana High Court

Dharmender vs Suresh Kumar And Ors on 14 March, 2026

2026:PHHC:030846 BE

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National Lok Adalat Bench No.

576
FAO-6955-2016

Dharmender V/S Suresh Kumar and others
Present: Mr. Arvind Kumar Yadav, Advocate for the appellant.

Mr. P.H.S. Pannu, Advocate and

Mr. D.K. Prajapati, Advocate

Ms. Rajni Godara, Advocate with

Mr. Kaushlendra Singh, Legal Officer.

for respondent No.3-Royal Sundram Alliance Ins. Co. Ltd.

%* OK Ok

As agreed, as per statements of learned counsel for the appellant, learned counsel and representative of the respondent-Insurance Company (separately recorded), a sum of Rs.90,000/- (Rs. Ninety thousand only) over and above the amount awarded by the Tribunal is allowed to appellant in full and final settlkement of the claim in this appeal. As per the statement of learned counsel for the appellant, the enhanced amount be paid to appellant.

Accordingly, we dispose of this case with a direction to the Insurance Company to deposit a crossed-cheque for Rs.90,000/- in the name of appellant 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 appellant(s)' counsel/appellant(s) may collect the cheque 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.

(RAMESH KUMARI) PRESIDENT

(Dr. PANKAJ) 14.03.2026 MEMBER

tajeev/pawan