Punjab-Haryana High Court
Laxmi Devi vs Mohan Lal on 20 February, 2015
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
FAO-5888 of 2013(O&M)
DATE OF DECISION:20.02.2015
Laxmi Devi & anr.
...Appellants
Vs.
Mohan Lal & ors.
...Respondents
CORAM:- HON'BLE MR. JUSTICE MAHAVIR S.CHAUHAN
Present: Mr. Manoj Dhiman, Advocate for
Mr. Vishal Aggarwal, Advocate for
applicant-respondent No.3
Bajaj Allianz General Insurance Co. Ltd.
Mr. Aditya Kochar, Advocate for
Mr. Satpal Dhamija, Advocate for the
non applicant-appellants.
MAHAVIR S.CHAUHAN, J.(ORAL)
CM No.1451-CII of 2015 Heard.
By way of this application, applicant-insurer prays that the appeal be disposed of in terms of the compromise reached between the parties. Learned counsel for the appellants has no objection to it.
As per the compromise respondent-insurer has agreed to pay a sum of Rs. 4 lacs over and above the compensation, awarded by learned Tribunal, to the appellants. In view of the submissions, the application is allowed.
FAO No.5888 of 2013
FAO No.5888 of 2013 is disposed of by enhancing the amount of compensation to Rs. 26,30,000/- which shall be inclusive of the compensation awarded by the learned Tribunal. Other terms of the award shall remain unchanged. No costs. RIMPAL RANI 2015.02.23 15:27 20.02.2015 I attest to the accuracy and integrity of this document (MAHAVIR S.CHAUHAN) rimpal Punjab and Haryana High Court, Chandigarh JUDGE