Punjab-Haryana High Court
Balvir Singh And Others vs . Bhoj Raj Gupta And Another on 21 August, 2013
Daily Lok Adalat Bench No.1
F.A.O. No. 1814 of 2012
Balvir Singh and others vs. Bhoj Raj Gupta and another
Present: Appellant No.1-in person with
Mr. Deepak Aggarwal, Advocate
Mr. Ram Avtar, Manager for
Oriental Insurance Co. Ltd.
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This appeal is against the award of the MACT case No.41 of 20.5.2011 decided on 9.2.2012 passed by Motor Accident Claims Tribunal, Bathinda. As agreed, as per statements of the representative of the Insurance Company, appellant No.1 and counsel for the appellants, (separately recorded today), a sum of `25,000/- (Rs.Twenty Five Thousand Only) more, 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 the appellant No.1-Balvir Singh cannot appear before the MACT (as he has stated that he is not keeping well) for realizing the amount we hereby direct the Insurance Company to transfer the aforesaid amount of `25,000/- within two months from today in the Bank Account of appellant No.1- Balveer Singh s/o Baldev Singh in State Bank of Patiala, Khiala Kalan, District Mansa in account No. 65138523170, Branch Code - 50332, IFSC Code No. STBP0000332 failing which interest at the rate of 9% per annum shall follow on this amount from the date of this order.
The appeal is disposed of accordingly, subject to all just Bhatt Janki exceptions available in favour of the respondent-Insurance Company. 2013.09.07 15:39 I attest to the accuracy and integrity of this document High Court Chandigarh F.A.O. No. 1814 of 2012 -2-
Copy of the order be supplied/sent to the counsel/parties and file be returned to the High Court.
(R.S.MONGIA) PRESIDENT (R.K.NEHRU) 21.08.2013 MEMBER Janki Bhatt Janki 2013.09.07 15:39 I attest to the accuracy and integrity of this document High Court Chandigarh