Syed Dastagir Pasha Vs. Oriental Insurance Co., Ltd.& Ors. [2008] INSC 2113 (6 December 2008)
Judgment
SUPREME COURT LOK ADALAT CIVIL APPEAL NO.7212/2008 ARISING OUT OF Petition(s)for Special Leave to Appeal (C)No(s).23954 OF 2007 (From the Judgment and Order dated 13.6.2007 of the High Court of judicature at Andhra Pradesh in Civil Miscellaneous Appeal No.33 of 1998) SYED DASTAGIR PASHA ... Petitioner (s) Versus ORIENTAL INSURANCE CO.LTD. & ORS. ... Respondent (s) Date : 06/12/2008 The above petition was taken up today for settlement CORAM :
HON'BLE DR. JUSTICE ARIJIT PASAYAT HON'BLE MR. JUSTICE P. SATHASIVAM For Petitioner (s) Mr. S. Wasim A. Qadri, Adv.
Mr. Lakshmi Raman Singh, Adv.
For Respondent (s) Mr. Anil Kumar Jha, adv.
This matter was taken up at the Supreme Court Lok Adalat with the consent and agreement through their counsel.
The following Order/Award is passed :- Heard.
Leave granted.
This appeal is disposed of with a direction that in addition to whatever amount has been paid by the Insurance Company to the appellant, a further sum of Rs.75,000/- shall be paid in full and final settlement of the claim of the appellant. The same shall be deposited
with the concerned MACT Court within four weeks. The claimant shall be permitted to
withdraw the amount.
