Madhya Pradesh High Court
Satendra Singh Bhadoriya vs Rajveer Singh Ojha on 12 November, 2016
Author: S.A. Dharmadhikari
Bench: S.A. Dharmadhikari
NATIONAL LOK ADALAT
(HON'BLE SHRI JUSTICE S.A. DHARMADHIKARI AND
SHRI V.K. SAXENA, SENIOR ADVOCATE)
M.A. No. 1195/2015 (Satendra Singh Bhadoria vs. Rajveer Singh Ojha & Ors.)
12/11/2016
Appellant/Claimant by Shri Vijay Sundaram, Advocate.
Respondent Insurance Company by Shri N.S. Tomar, Advocate along
with authorized officer.
Parties agreed to settle the dispute by enhancing the amount of compensation already awarded by the Claims Tribunal by a further sum of Rs. 70,000/- (Rs. Seventy Thousand only). The enhanced amount shall be paid by the Insurance Company to the claimant/s within a period of two months from the date of order. In case the enhanced amount is not paid within a period of two months, the claimant/s shall be entitled to get interest at the rate of six percent per annum only on the enhanced amount from today. Rest of the award passed by the Claims Tribunal is kept intact.
Appeal stands disposed of with the aforesaid.
Durgekar*