Punjab-Haryana High Court
Kuldeep Singh vs Manjeet Singh And Others on 15 July, 2009
Author: A.N. Jindal
Bench: A.N. Jindal
In the High Court of Punjab and Haryana at Chandigarh
F.A.O. No. 480 of 2009
Date of decision: July 15, 2009
Kuldeep Singh
.. Appellant
Vs.
Manjeet Singh and others
.. Respondents
Coram: Hon'ble Mr. Justice A.N. Jindal Present: Mr. Anurag Chopra, Advocate for the appellant.
Mr. R.K. Aggarwal, Advocate for the respondents No.1 and 2. Mr. Ravinder Arora, Advocate for the respondent No.3-Insurance Company.
A.N. Jindal, J On consensus, the Insurance Company has agreed to pay a sum of Rs.2 lacs in all, as compensation to the claimant on account of amputation of his right arm.
As such, this appeal is partly accepted and the amount of compensation awarded by the Tribunal to the tune of Rs.83432/- is enhanced to Rs.2 lacs, which will be paid by the Insurance Company within 60 days from the date of receipt of certified copy of the order, failing which the appellant-claimant would be entitled to interest on the enhanced amount @ 9% per annum, from the date of filing of the petition till realization. However, the order passed by the Tribunal will remain intact.
July 15, 2009 (A.N. Jindal) deepak Judge