Jammu & Kashmir High Court
Bajaj Allianz Gen. Insurance Co. Ltd vs Bodh Raj And Another on 7 July, 2020
Author: Sanjeev Kumar
Bench: Sanjeev Kumar
Serial No. 5
Supp. List-2
HIGH COURT OF JAMMU AND KASHMIR
AT JAMMU
MA No. 475/2012
IA No. 01/2015
Bajaj Allianz Gen. Insurance Co. Ltd. ...Appellant(s)
Through:- Mr. Vishnu Gupta, Advocate.
V/s
Bodh Raj and another ...Respondent(s)
Through:- Mr. B. R. Manhas, Advocate
CORAM: HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE
ORDER
Learned counsel appearing for the parties, after arguing for a while and after being persuaded by this Court, agreed for amicable settlement of this appeal in the following terms:
1. That the claimant-respondent No. 1 shall be entitled to total compensation of Rs. 3,50,000/- as full and final settlement of his claim.
2. The appellant-insurer shall pay the balance amount to the respondent No. 1 by depositing the same in the Registry of this Court within two weeks. On deposit, the Registry shall release the amount in favour of respondent No. 1.
The appeal stands disposed of, accordingly, and the award impugned is modified to the aforesaid extent.
(Sanjeev Kumar) Judge JAMMU 07.07.2020 Shivalee SHIVALEE KHAJURIA Whether the order is speaking: Yes/No 2020.07.09 14:33 I attest to the accuracy and Whether the order is reportable: Yes/No integrity of this document