AO/48/2023
2023 Latest Caselaw 3004 UK

Citation : 2023 Latest Caselaw 3004 UK
Judgement Date : 7 October, 2023

Uttarakhand High Court

AO/48/2023 on 7 October, 2023

               Office Notes,
              reports, orders
SL.           or proceedings
      Date                                      COURT'S OR JUDGES'S ORDERS
No           or directions and
             Registrar's order
              with Signatures
                                 AO No. 48 of 2023
                                 Hon'ble Pankaj Purohit, J.

This matter is taken up today before the National Lok Adalat.

2. Mr. Shankar Aggarwal, Advocate for the appellant.

3. Mr. Himanshu Aswal, Advocate holding brief of Mr. Navnish Negi, Advocate for the respondents.

4. This appeal was filed by the appellant-Oriental Insurance Company against the judgment and award dated 13.12.2022, whereby the compensation to the tune of Rs.13,55,600/- was awarded alongwith interest at the rate of 12% per annum from the date of accident, till date of judgment. After that if the award is not paid, the award would carry a simple interest at the rate of 6% per annum.

5. Today on behalf of the appellant-Insurance Company, Mr. Subhash Chandra, Regional Manager duly identified by his Advocate-Shankar Aggarwal and respondent-claimants-Smt. Vijeshwari Devi Rawat identified by Mr. Himanshu Aswal, Advocate holding brief of Navneesh Singh, Advocate for the respondent-claimant and respondent/claimant-Anita appeared through video conferencing, who is also identified by her Advocate.

6. Today, the matter is listed in the National Lok Adalat.

7. Parties to the litigation are ready to settle their dispute by a written compromise entered into between them.

8. Since the entire amount under award along with interest was deposited by the appellant-company before the learned trial Court, out of which amount a sum of ₹11,50,000/- shall be released in favour of the respondent-claimants, on production of certified copy of this order.

9. The appeal is allowed in terms of the compromise dated 07.10.2023

10. The compromise entered into between the parties shall form part of the order.

(Pankaj Purohit, J.) 07.10.2023 SK