Allahabad High Court
Smt. Gayatri Devi And 3 Others vs Branch Manager I.C.I.C.I. Lombard ... on 9 September, 2023
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2023:AHC:176646 Before National Lok Adalat. High Court of Judicature at Allahabad. Court No. - 47 Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 768 of 2023 Appellant :- Smt. Gayatri Devi And 3 Others Respondent :- Branch Manager I.C.I.C.I. Lombard General Insurance Company Ltd. And 2 Others Counsel for Appellant :- Mayank Counsel for Respondent :- Pawan Kumar Singh Hon'ble Kshitij Shailendra,J.
1. The matter is listed before the National Lok Adalat.
2. The present appeal has been preferred by the appellants against the Judgement/award dated 02.12.2022 passed by Presiding Officer, Motor Accident Claims Tribunal, Mathura in M.A.C.P. No.522 of 2019.
3. Shri Mayank, learned counsel for the claimants and Shri Apnil Sachan, Legal Manager of the insurance company identified by Shri Pawan Kumar Singh, Advocate are present. Sri Pawan Kumar Singh, Advocate is also present.
4. A joint memo of settlement, duly signed by learned counsel for the claimants and the executive of the insurance company as well as counsel for the insurance company has been placed on record. Accordingly, a settlement is shown to have been reached between the parties on the following terms:-
"1. That the parties are ready and willing to compromise the above appeal/FAFO. 2 That the parties have agreed upon settlement of this Appeal/FAFO on the following terms and conditions:-
(i). The appellants shall be entitled to get Rs. 4,50,000/- (Rupees Four Lakh Fifty Thousand Only) over and above the amount already awarded/paid in full and final satisfaction of his/ their claim from respondent no.1.
(ii) xxxx
(iii) The amount due as above shall be deposited/ paid through cheque within 60 days from the date of receipt of copy of the order of the Hon'ble Court failing which interest @ 12% P.A. shall accrue from such date till payment.
3. xxxxx
4. That the parties have compromised the appeal out of their free consent and without any coercion/ pressure of any kind."
5. The same is marked as 'X' and is retained on record.
6. The said settlement is deemed to have been arrived at in consonance with the requirements of Order XXIII Rule 3 of the Code of Civil Procedure as applicable in the State of U.P.
7. In view of the above settlement having been reached, the present appeal stands decided in terms of the settlement noted above.
8. Let a copy of this order be communicated to the parties by the Secretary, High Court Legal Services Committee, at Allahabad. Proof of service be placed on record.
9. In case, the appellant(s) has/have a grievance to this order being passed without his/her/their consent, he/she/they would be at liberty to apply for recall of this order within one month of its communication. Failing any application being filed within such time, the amount so settled shall be released in terms of this settlement immediately at the end of the period of two months therefrom, directly into their bank account, in compliance of this order.
10. It is made clear that in case, recall of this order is sought after the amount stands transferred in the bank account of the claimant(s), the amount of compensation so received in the account shall be deposited by the claimant(s) alongwith filing of the recall application, failing which, the recall application shall not be entertained. The amount so deposited shall be remitted back to the insurance company during the pendency of the recall application.
11. The original record of the Tribunal be returned forthwith.
12. This Court records appreciation of learned counsel for both the sides as well as representative of the Insurance Company because of whose joint efforts this old matter could be settled and disposed of in the above terms.
Order Date :- 9.9.2023 AKShukla/-
(Sumit Daga, Adv.) (Kshitij Shailendra, J.)