Punjab-Haryana High Court
Sandeep And Others vs Iffco Tokio General Insurance Company ... on 1 October, 2014
Daily Lok Adalat Bench No.2
511
FAO No.648 of 2013 (O&M)
Sandeep and ors. Vs. IFFCO TOKIO Gen. Ins. Co. and ors.
(Appeal against the Award dated 12.12.2012
passed by Shri Inderjeet Mehta, Motor Accident
Claims Tribunal, Rohtak, in Claim Petition No.23
of 2011).
****
Present: Mr.Ravinder Malik, Advocate, for the appellants.
Mr.M.B.Jain, Advocate, for respondent No.1 - IFFCO TOKIO Gen. Ins. Co. Ltd. **** As agreed, as per statements of learned counsel for the appellants and learned counsel for the Insurance Company, separately recorded, a sum of `90,000/- (` Ninety Thousand Only) over and above the amount awarded by the Tribunal is allowed to the appellants in full and final settlement of the claim. Two months' time is allowed to the Insurance Company to deposit the amount before the MACT, failing which, interest at the rate of 9% per annum shall follow on this amount till payment from the date of this order. As suggested by learned counsel for the appellants, the enhanced amount would be paid to appellant No.1 - Sandeep, 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.
(A.L.Bahri)
President
01.10.2014 (Kiran Anand Lall)
POONAM RANI
P.seth Member
2014.10.06 11:08
I attest to the accuracy and
integrity of this document
High Court Chandigarh