Punjab-Haryana High Court
Brij Mohan And Another vs . Sukhdev Singh And Others on 2 September, 2013
Daily Lok Adalat Bench No.1
F.A.O. No. 1092 of 2012
Brij Mohan and another vs. Sukhdev Singh and others
Present: Appellants-in person with
Mr. S.P.S. Tinna, Advocate
Respondent-No.1-in person with
Mr. Raman Goklani, Advocate
****
In this case Sukhdev Singh s/o Sh. Rulia Singh and his three sons namely Manjit Singh, Pardeep Singh and Gurdeep Singh had filed a claim petition before the MACT for claiming compensation on account of the death of Baldev Kaur w/o Sukhdev Singh and mother of other three claimants in a motor vehicular accident which took place on 3.4.2010 and she died in PGI, Chandigarh on 4.4.2010. A petition for compensation was filed against Brij Mohan and Randhawa Singh, driver and owner of the alleged offending vehicle and no Insurance Company was impleaded as a party and no name of the Insurance Company was disclosed by the respondents before the MACT. The MACT vide award dated 18.8.2011 awarded a total sum of `2,26,000/- with interest in favour of the claimants and against the private respondents.
Respondents Brij Mohan and Randhawa Singh filed the present appeal for setting aside the MACT award dated 18.8.2011.
By the order of the Hon'ble High Court the matter was placed before the Lok Adalat. The parties had appeared before us on 31.7.2013 and compromised the matter by making statements that on payment of `2,00,000/- (Rupees Two Lac only) by the Bhatt Janki appellants to claimants-respondents (including `25,000/- deposited 2013.09.07 15:50 I attest to the accuracy and integrity of this document High Court Chandigarh -2- F.A.O. No. 1092 of 2012 by the appellants with the Registrar of the Hon'ble Punjab & Haryana High Court before filing the appeal) the MACT award would stand satisfied and the appeal would be rendered infructuous.
On 31.7.2013 a sum of `50,000/- was paid by appellant No.1-Brij Mohan to Sukhdev Singh-respondent No.1. The balance amount of `1,25,000/-, excluding the amount lying with the Registrar of the Hon'ble Punjab & Haryana High Court, was to be paid today. An amount of `1,25,000/- (Rupees One Lac Twenty Five Thousand only) has been paid by appellant No.1-Brij Mohan to Sukhdev Singh- respondent No.1. Sukhdev Singh has also placed on record an affidavit dated 31.8.2013 of his three sons namely Manjit Singh, Pardeep Singh and Gurdeep Singh (Ex.R1) to the effect that they have no objection if the amount of settlement to be paid by appellants is given to their father Sh. Sukhdev Singh including the amount of `25,000/- lying deposited with the Registrar of the Hon'ble Punjab & Haryana High Court. It has further been stated by the parties by separate statements recorded today that on payment of `2,00,000/- as above, the award given by the MACT would stand satisfied and nothing more would be payable to the respondents by the appellants. They have further stated that they have no objection if the appeal is disposed of as infructuous.
Respondent No.1-Sukhdev Singh has shown us his Bank pass-book. Photo-copy of the first-page of the pass-book has been put on record.
Bhatt Janki Let the Registrar of the Hon'ble Punjab & Haryana High 2013.09.07 15:50 I attest to the accuracy and integrity of this document High Court Chandigarh -3- F.A.O. No. 1092 of 2012 Court transfer the amount of `25,000/- ( Rupees Twenty Five Thousand only) deposited by the appellants before filing the appeal to the bank account of Respondent No.1-Sukhdev Singh. The particulars of account are:
Account in the name of Sh. Sukhdev Singh s/o Sh.Rulia Singh Bank : State Bank of India Branch : Khuban Tehsil : Abohar, District : Fazilka Account No.: 32408837176 IFSC Code : 0002392 Let this be done as early as possible not later than one month from the receipt of the order.
In view of the above, the appeal has been rendered infructuous and disposed of as such.
Copy of the order and statements be supplied/sent to the counsel/parties and file be returned to the High Court.
(R.S.MONGIA)
PRESIDENT
02.09.2013 (R.K.NEHRU)
Janki MEMBER
Bhatt Janki
2013.09.07 15:50
I attest to the accuracy and
integrity of this document
High Court Chandigarh