Punjab-Haryana High Court
Sukhwant Kaur vs Sukhwant Singh @ Sukhdev on 1 July, 2014
Daily Lok Adalat Bench No.1
513 FAO No. 2532 of 2012
SUKHWANT KAUR V/S SUKHWANT SINGH @ SUKHDEV
& OTHERS SINGH @ SUKHA & ANOTHER
Present: Mr. Jagram Singh Cooner, Advocate
for the appellants
Mr. Gopal Mittal, Advocate and
Mr. Lalit Garg, Advocate and
Ms. Vandana Malhotra, Advocate for
United India Insurance Co. Ltd.
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The matter was settled between the parties vide order of this Court dated 20.5.2014. Pursuant to that order United India Insurance Company Limited has brought a crossed-cheque of HDFC Bank bearing No. 853872 dated 24.6.2014 for `9,00,000/- (Rs. Nine Lac Only) in favour of appellant No.1-Sukhwant Kaur which has been handed over to Mr. Jagram Singh Cooner, Advocate.
In view of the above, the appeal stands disposed of as settled.
Copy of the order be supplied/sent to the counsel/parties and file be returned to the High Court.
(R.S.MONGIA)
PRESIDENT
01.07.2014 (R.K.NEHRU)
Janki MEMBER
Bhatt Janki
2014.07.04 10:10
I attest to the accuracy and
integrity of this document
High Court Chandigarh