Punjab-Haryana High Court
Reeta Devi & Ors vs Rajesh Kumar & Ors on 17 September, 2014
Daily Lok Adalat Bench No.2
514-6
FAO No.5518 of 2012
Reeta Devi and anr. Vs. Rajesh Kumar and ors.
(Appeal against the Award dated 7.9.2011 passed
by Mrs.Priya Sood, Motor Accident Claims
Tribunal, Fatehgarh Sahib, in Claim Petition
No.57-T/19.3.2009).
****
Present: Mr.Arvind Kashyap, Advocate, for the appellants.
Ms.Vandana Malhotra, Advocate, for respondent No.3 - Cholamandalam Ins. Co. Ltd. **** As agreed, as per statements of learned counsel for the appellants and learned counsel for the Insurance Company, separately recorded, a sum of `4,50,000/- (` Four Lacs Fifty Thousand Only) over and above the amount awarded by the Tribunal is allowed to the appellants in full and final settlement of the claim. Two months' time is allowed to the Insurance Company to deposit the amount before the MACT, failing which, interest at the rate of 9% per annum shall follow on this amount till payment from the date of this order. As suggested by learned counsel for the appellants, the enhanced amount would be paid to appellant No.1 - Reeta Devi, in cash, by the Motor Accident Claims Tribunal.
The appeal is disposed of accordingly.
Copy of the order be supplied/sent to the counsel/parties and file be returned to the High Court.
(A.L.Bahri)
President
17.09.2014 (Kiran Anand Lall)
POONAM RANI
P.seth Member
2014.09.18 15:38
I attest to the accuracy and
integrity of this document
High Court Chandigarh