Punjab-Haryana High Court
Surender Kumar vs Shri Darshan Lal And Another on 11 April, 2014
Author: K. Kannan
Bench: K. Kannan
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
FAO No. 5221 of 2002 (O&M)
Date of decision: April 11, 2014
Surender Kumar
...Appellant
Versus
Shri Darshan Lal and another
...Respondents
CORAM:- HON'BLE MR. JUSTICE K. KANNAN
1. Whether Reporters of local papers may be allowed to see the judgment ?
2. To be referred to the Reporters or not ?
3. Whether the judgment should be reported in the Digest?
Present: Mr. Ashit Malik, Advocate,
for the appellant.
Mr. Sauvir Dewan, Advocate,
for the insurance company.
K. KANNAN, J. (Oral)
There shall be award for additional amount of `1,25,000/- in full quit of claims raised by the claimant against the insurer, as per mutual agreement between the parties. The amount shall be paid/deposited within six weeks from the date of receipt of a copy of this order, failing which additional amount will attract interest @ 9% from today till the date of payment.
The award of the tribunal is modified and the appeal is allowed to the above extent.
April 11, 2014 (K.KANNAN)
prem JUDGE
Singh Prem
2014.04.25 10:45
I attest to the accuracy and
integrity of this document
High Court Chandigarh