Citation : 2026 Latest Caselaw 2495 P&H
Judgement Date : 14 March, 2026
BEFORE THE NATIONAL LOK ADALAT,
PUNJAB AND HARYANA HIGH COURT, CHANDIGARH
585 FAO No.2470 of 2018(O&M)
Rattan Kumar Vs. Madam Lal and others
Present: Mr. Varun Sharma, Advocate for
Mr. Mukesh Yadav, Advocate for the appellant.
Mr. Nigam K. Bhardwaj, Advocate,
Ms. Tanu Bhatia, Advocata for
Ms. Vedika Puri, Advocate for respondent-Insurance Co.
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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.8,50,000/- (Rupees Eight 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.
Accordingly, we dispose of the present appeal with a direction to the Insurance Company to deposit a crossed-cheque for an amount of Rs.8,50,000/- (Rupees Eight Lakh Fifty Thousand Only) in the name of 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 @ 7% 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, 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.
Pending civil miscellaneous application, if any, stands disposed of.
Copy of the order be supplied/sent to the counsel/parties and
file be returned to the Hon'ble High Court.
(DEEPINDER SINGH NALWA)
PRESIDENT
14.3.2026 (PREMJIT SINGH HUNDAL)
D.gulati MEMBER
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