Punjab-Haryana High Court
Harpal Kaur And Others vs Polla Ram And Others on 17 March, 2022
Daily Lok Adalat Bench No.2.
506-2 FAO-4702-2017
HARPAL KAUR AND OTHERS V/S POLLA RAM AND OTHERS
Present: Mr.B.S.Mann, Advocate for the appellants.
Mr.Vinod Gupta, Advocate, and
Mr.Manmohan, Advocate, for
Mr.Suman Jain, Advocate, and
Mr.Vinod Gupta, Advocate, with
Ms.Pushpa Bhardwaj, Deputy Manager and
Ms.Shifali Loi, Assistant Manager,
New India Assurance Company Limited.
(Through Video Conferencing)
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As agreed, as per statements of learned counsel for the appellants, learned counsel and representatives of the respondent - Insurance Company (separately recorded), a sum of `1,45,000/- (` One Lakh Forty Five Thousand Only) over and above the amount awarded by the Tribunal is allowed to the appellants in full and final settlement of the claim in this appeal. As per the statement of learned counsel for the appellants, the enhanced amount be paid to appellant No.1 - Harpal Kaur widow of Paramjit Singh.
Accordingly, we dispose of this case with a direction to the Insurance Company to deposit a crossed-cheque for `1,45,000/- in the name of appellant No.1 - Harpal Kaur widow of Paramjit Singh with the office of the Lok Adalat of the High Court on or before 28.04.2022, in compliance of this order, failing which, interest @ 9% per annum shall follow on this 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 1 of 2 ::: Downloaded on - 01-05-2022 02:38:49 ::: Daily Lok Adalat Bench No.2.
506-2 FAO-4702-2017 -2- from the office of the Lok Adalat.
Copy of the order be supplied/sent to the counsel/parties and file be returned to the Hon'ble High Court.
(R.K.Nehru) President (Ram Chand Gupta) 17.03.2022 Member P.Seth 2 of 2 ::: Downloaded on - 01-05-2022 02:38:49 :::