Punjab-Haryana High Court
Zile Singh vs . Satish And Others on 27 August, 2013
Daily Lok Adalat Bench No.1
F.A.O. No. 3592 of 2012
Zile Singh vs. Satish and others
Present: Mr. Suresh Ahlawat, Advocate for the appellant.
Mr. Vishal Aggarwal, Advocate for
Bajaj Allianz General Insurance Company Ltd.
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This appeal is against the award of the MACT case No.66 dated 17.3.2011 decided on 1.2.2012 passed by Motor Accident Claims Tribunal, Jind. On 16.07.2013, on behalf of the appellant statement (separately recorded) was made by learned counsel for the appellant to accept `3,00,000/- (Rs. Three Lac only) more, over and above, the amount already awarded by the MACT concerned, in full and final settlement of the claim in this appeal. Today, on behalf of the respondent- Insurance Company concurrence has been given to this effect.
Accordingly, `3,00,000/- (Rs. Three Lac only) is allowed as further compensation over and above the compensation already awarded by the MACT. Two months' time is allowed to the Insurance Company to deposit the amount before the MACT concerned from today, failing which interest at the rate of 9% per annum shall follow on this amount from the date of this order. The enhanced amount would be paid to the appellant and would be disbursed to him in cash by the Motor Accident Claims Tribunal.
The appeal is disposed of accordingly.
Copy of the order be supplied/sent to the counsel/parties and file be returned to the High Court.
(R.S.MONGIA)
PRESIDENT
27.08.2013 (R.K.NEHRU)
Bhatt Janki Janki MEMBER
2013.09.07 15:40
I attest to the accuracy and
integrity of this document
High Court Chandigarh