Punjab-Haryana High Court
Dalip Singh vs Ramesh Kumar And Ors on 4 February, 2019
Daily Lok Adalat Bench No.2.
502 FAO No.4894 of 2010
Dalip Singh Vs. Ramesh Kumar and ors.
Present: Dalip Singh - appellant in person with
Mr.Namit Sharma, Advocate.
Ms.Vandana Malhotra, Advocate,
for respondent No.3 - Tata AIG Ins. Co. Ltd.
****
Vide order dated 03.12.2018, on behalf of the appellant, proposal was made to enhance compensation by `1,00,000/- over and above the amount awarded by the MACT in full and final settlement of the claim in this appeal and the matter was adjourned for concurrence of the respondent - Insurance Company.
Today, learned counsel for respondent No.3 - Insurance Company states that Company is agreeable to pay only an amount of `70,000/- and not `1,00,000/- over and above the amount awarded by the MACT. This counter-offer of `70,000/- has been accepted by the appellant as well as his counsel, who have signed the statement.
Thus, as agreed, as per statements of the appellant, learned counsel for the appellant and learned counsel for the respondent - Insurance Company (separately recorded), a sum of `70,000/- (` Seventy Thousand Only) over and above the amount awarded by the Tribunal is allowed to the appellant in full and final settlement of the claim in this appeal.
Accordingly, we dispose of this case with a direction to the Insurance Company to deposit crossed - cheque for `70,000/- in the name of the appellant - Dalip Singh son of Shri Pohkar with the office of the Lok Adalat of the High Court on or before 04.04.2019, in compliance of this order, failing which, interest @ 9% per annum shall follow on this 1 of 2 ::: Downloaded on - 10-02-2019 07:57:19 ::: Daily Lok Adalat Bench No.2.
502 FAO No.4894 of 2010 -2- amount till payment from the date of this order. The concerned Officer of the Lok Adalat Branch/Office shall issue proper receipt after receiving the cheque to learned counsel/representative of the respondent - Insurance Company. The appellant(s)' counsel/appellant(s) may collect the cheque from the office of the Lok Adalat.
Copy of the order be supplied/sent to the counsel/parties and file be returned to the Hon'ble High Court.
(R.K.Nehru) President (Ram Chand Gupta) 04.02.2019 Member P.Seth 2 of 2 ::: Downloaded on - 10-02-2019 07:57:20 :::