Punjab-Haryana High Court
Mohit vs Kuldeep Aggarwal And Ors on 19 February, 2018
DAILY LOK ADALAT BENCH NO.3
503 FAO-1361 of 2016
Mohit Vs. Kuldeep Aggarwal and others
Present: Ms. Neeru Bansal, Advocate for the appellant.
Mr. Rajnish Malhotra, Advocate and
Ms. Vandana Malhotra, Advocate for
Bharti AXA General Insurance Co. Ltd.
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As agreed, as per statements of learned counsel for the appellant as well as counsel for the Insurance Company, separately recorded, a sum of Rs.1,60,000/- (Rupees One Lakh Sixty Thousand Only) over and above the amount already awarded by the Tribunal is allowed to the appellant in full and final settlement of the claim. As per the statement of learned counsel for the appellant, the enhanced amount be paid to appellant Mohit S/o Sh. Kuldeep Aggarwal Accordingly, we dispose of this case with a direction to the Insurance Company to deposit cheque for Rs. 1,60,000/- (Rupees One Lakh Sixty Thousand Only) favouring appellant Mohit S/o Sh. Kuldeep Aggarwal with the Office of the Lok Adalat of the High Court on or before 19.04.2018. Failing compliance of the order, interest @ 9% per annum shall follow on this amount till payment from the date of this order. The appellants' counsel may collect the cheque from the office of the Lok Adalat after retaining the photocopy of the cheque/draft bearing signatures of the Counsel.
Appeal stands disposed of.
Copy of this order be supplied/sent to the counsel/parties and file be consigned to record.
(G.C. GARG) PRESIDENT (N.K. KAPOOR) MEMBER February 19, 2018 Joyti 1 of 1 ::: Downloaded on - 04-03-2018 05:12:20 :::