Punjab-Haryana High Court
Gurmeet Kaur And Others vs . Kishan Chand And Others on 21 August, 2014
Daily Lok Adalat Bench No.1
508 F.A.O. No. 4164 of 2012
Gurmeet Kaur and others vs. Kishan Chand and others
Present: Mr. Balbir Singh Jaswal, Advocate
for the appellants.
Mr. Vinod Gupta, Advocate for
New India Assurance Co. Ltd.
MR. M.S Virk, Advocate
for the respondents No.1 & 2.
****
The matter was settled between the parties vide order of this Court dated 24.07.2014. Pursuant to that order Reliance General Insurance Company Limited has brought a crossed-cheque of AXIS Bank bearing No. 093770 dated 12.08.2014 for `2,10,000/- (Rs.Two Lacs ten thousand only) in favour of the appellant Gurmeet Kaur which has been handed over to Mr. Balbir Singh Jaswal, Advocate.
In view of the above, the appeal stands disposed of as settled.
Copy of the order be supplied/sent to the counsel/parties and file be returned to the High Court.
(R.S.MONGIA)
PRESIDENT
21.08.2014 (R.K.NEHRU)
komal MEMBER
KOMAL
2014.08.22 11:47
I attest to the accuracy and
integrity of this document