Punjab-Haryana High Court
Sohan Singh vs Devi Singh And Ors on 20 March, 2023
Neutral Citation No:=
Daily Lok Adalat Bench No.2.
508-3 FAO-2507-2021
SOHAN SINGH V/S DEVI SINGH AND ORS
Present: Mr.Ashish Gupta, Advocate,
for the appellant.
Mr.Sandeep Suri, Advocate, with
Mr.Sunil Aggarwal, Manager,
National Insurance Company Limited.
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As agreed, as per statements of learned counsel for the appellant, learned counsel and representative of the Insurance Company (separately recorded), a sum of `13,44,000/- (` Thirteen Lakh Forty Four Thousand Only) over and above the amount awarded by the Tribunal is allowed to the appellant and proforma respondent Nos.3 and 4 in full and final settlement of the claim in this appeal.
Accordingly, we dispose of this case with a direction to the Insurance Company to deposit the crossed-cheques in the sum of `13,44,000/- in the respective names of the appellant and proforma respondent Nos.3 and 4 in the same ratio as awarded by the MACT, on or before 08.05.2023 before the concerned MACT, in compliance of this order, failing which, interest @ 9% per annum shall follow on this amount from the date of this order till payment.
Copy of the order be supplied/sent to the counsel/parties and file be returned to the Hon'ble High Court.
(R.K.Nehru) President (Ram Chand Gupta) 20.03.2023 Member P.Seth Neutral Citation No:= 1 of 1 ::: Downloaded on - 08-06-2023 23:15:01 :::