Delhi High Court - Orders
Shyoraj Singh (Deceased) Thr Lrs & Ors vs The New India Assurance Co. Ltd. & Anr on 8 October, 2023
Author: Dharmesh Sharma
Bench: Dharmesh Sharma
$~7
* IN THE HIGH COURT OF DELHI AT NEW DELHI
NATIONAL LOK ADALAT
+ MAC.APP. 71/2017
SHYORAJ SINGH (DECEASED) THR LRS & ORS...... Appellants
Through: Mr. B.R. Sharma, Adv.
versus
THE NEW INDIA ASSURANCE CO. LTD. & ANR .....
Respondents
Through: Mr. JPN Shahi, Adv.
CORAM: NATIONAL OF LOK ADALAT
HON'BLE MR. JUSTICE DHARMESH SHARMA
MR. K. VENKATRAMAN, ADVOCATE (CO-MEMBER)
ORDER
% 08.10.2023 The appellant is seeking enhancement of compensation over and above the amount awarded by the learned Tribunal vide impugned judgment dated 22.04.2016.
We have interacted with the learned counsel/parties concerned. Apropos such interaction and deliberation, the parties have agreed that respondent no.1/Insurance Company shall further pay a consolidated enhanced amount of Rs. 5,40,000/- over and above the compensation granted by the learned Tribunal to the appellant.
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 14/10/2023 at 05:38:17 After interaction with the parties and due negotiations, the parties have agreed that the compensation shall stand enhanced by Rs.5,40,000/- i.e. over and above the compensation granted by the learned Tribunal.
As such, the respondent no.1/Insurance Company is directed to deposit the enhanced amount of Rs. 5,40,000/- before the Ld. Registrar General of this Court within a period of four weeks from today, failing which the respondent shall be liable to pay interest @ 9% p.a. from today. The amount of compensation be released in favour of the wife of the deceased.
Ld. Registrar General shall release the aforesaid amount alongwith interest, if any, to the wife of the deceased Smt. Jagwati Devi, subject to verification and completion of requisite formalities.
The present appeal alongwith the pending application(s), if any, is disposed of in terms of the foregoing settlement.
A copy of this order be sent to concerned Ld. Tribunal with LCR, if already received.
(DHARMESH SHARMA) PRESIDING OFFICER K. VENKATRAMAN CO-MEMBER OCTOBER 08, 2023 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 14/10/2023 at 05:38:17