Punjab-Haryana High Court
Savitri Devi And Others vs Kuljinder Pal Singh And Others on 22 March, 2014
BEFORE THE SPECIAL LOK ADALAT (BENCH NO.1)
AT CHANDIGARH
F.A.O. No.5809 of 2013 (O&M)
Date of decision : 22.03.2014
Savitri Devi and others ...... Appellants
versus
Kuljinder Pal Singh and others ...... Respondents
CORAM : HON'BLE MR.JUSTICE AJAY TEWARI
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Present : Mr. Tarun Kumar Dhingra, Advocate
for the appellants.
Mr. Pardeep Goyal, Advocate
with Mr. M.S. Kalsi, Manager
for the respondent No.3-insurance company.
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1. Whether Reporters of local papers may be allowed to see the judgment?
2. To be referred to the Reporters or not?
3. Whether the judgment should be reported in the Digest?
AJAY TEWARI, J. (Oral)
The compromise has been effected between the parties as per the agreement and statement recorded before the Special Lok Adalat. The insurance company has agreed for the enhancement of compensation by Rs.50,000/- over and above the amount already awarded by the MACT.
Accordingly, the appeal stands disposed of Since the main case has been decided, the pending civil miscellaneous application, if any, also stands disposed of.
( AJAY TEWARI )
March 22, 2014 JUDGE
ashish
Sharma Ashish
2014.03.26 10:47
I attest to the accuracy and
integrity of this document
Chandigarh