Reliance General Insurance Co Ltd vs Kum.J.Pallivi Anr
2023 Latest Caselaw 437 Tel

      HON'BLE SMT. JUSTICE LALITHA KANNEGANTI

                       M.A.C.M.A No.2813 of 2013

JUDGMENT:

Heard Sri A. Ramakrishna Reddy, learned counsel for the

appellant and B.V. Aparna Lakshmi, learned Counsel for

respondent No.1.

This matter is settled in Lok Adalat on 26.06.2022 whereby

the parties have agreed for payment of additional amoutn of

Rs.4,55,000/- in addition to the deposited amount. The

respondent/petitioner has agreed to receive the said amount

towards full and final settlement of his claim and the Insurance

Company has agreed to deposit the said amount within six weeks

from the date of receipt of the copy of the award. In the event of

default or delay in making such deposit, the amount payable shall

carry interest at 12% per annum from the date of default.

Recording the settlement arrived at before the Lok Adalat

dated 26.06.2022, the M.A.C.M.A is disposed of. No order as to

costs.

Miscellaneous applications, pending if any, shall stand

closed.

__________________________ LALITHA KANNEGANTI, J 30th January, 2023

myk