Punjab-Haryana High Court
Nasri And Anr vs Islam And Others on 7 April, 2026
Author: Vikas Bahl
Bench: Vikas Bahl
CM-6901-CII-2026 &
CM-6902-CII-2026 in/and
FAO-118-2022 (O&M) [1]
121
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CM-6901-CII-2026 &
CM-6902-CII-2026 in/and
FAO-118-2022 (O&M)
Date of decision: 07.04.2026
Nasri and another
...Appellants
Versus
Islam and others
...Respondents
CORAM: HON'BLE MR. JUSTICE VIKAS BAHL
Present: Mr. Mohan Singh Rana, Advocate for the appellants.
Mr. Anshul Sharma, Advocate for respondent No.3.
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VIKAS BAHL, J. (ORAL)
CM-6901-CII-2026
1. This is an application filed under Section 151 CPC for preponement of the date of hearing in the main case.
2. Learned counsel for the appellants as well as learned counsel for respondent No.3 have jointly submitted that the matter has been compromised between the parties and thus, the date of hearing in the main case be preponed.
3. In view of the above, the present application is allowed and the date of hearing in the main case is preponed from 13.07.2026 to today and same is taken on Board today itself for final disposal.
PAWAN KUMAR 2026.04.08 14:04 I attest to the accuracy and authenticity of this document CM-6901-CII-2026 & CM-6902-CII-2026 in/and FAO-118-2022 (O&M) [2] Main case
1. The parents of the deceased-Sameem have filed the present appeal for enhancement of compensation. The Tribunal vide award dated 07.09.2021 had awarded an amount of Rs.16,52,358/- along with interest as compensation on account of the death of said Sameem.
2. It has been jointly submitted that during the pendency of the present appeal, the case has been settled before the Mediation and Conciliation Centre of this Court vide detailed settlement dated 25.03.2026, a copy of which has been placed on record and as per the same, an amount of Rs.1,70,000/- (inclusive of interest) is to be paid by respondent No.3 to the appellants as a full and final settlement. It is jointly prayed that the said settlement is voluntary and the present appeal be disposed of in terms of the said settlement.
3. Keeping in view the abovesaid facts and circumstances, the present appeal is partly allowed and award dated 07.09.2021 is modified and respondent No.3 is directed to pay an amount of Rs.1,70,000/- (inclusive of interest) to the appellants in the manner as detailed in the settlement/compromise dated 25.03.2026 within a period of sixty days from today as a full and final settlement.
4. All the pending miscellaneous applications, if any, shall stand disposed of in view of the abovesaid order.
07.04.2026 (VIKAS BAHL)
Pawan JUDGE
Whether speaking/reasoned:- Yes/No
Whether reportable:- Yes/No
PAWAN KUMAR
2026.04.08 14:04
I attest to the accuracy and
authenticity of this document