Jharkhand High Court
Smt. Karmi Devi vs Satendra Kumar Singh & Anr on 8 February, 2020
NATIONAL LOK ADALAT DATED 08.02.2020
HELD AT JHARKHAND HIGH COURT, RANCHI.
(Organized by High Court Legal Services Committee under Section 19, Legal Services Authorities Act,
1987 (Central Act).
M.A. No. 445 of 2015
Petitioner/Appellant:- Smt. Karmi Devi
Versus
Respondents/O.P.(s): Satendra Kumar Singh & Anr.
PRESENT Name of Hon'ble Judge: - HON'BLE MR. JUSTICE B.B. MANGALMURTI Name of Advocate Member:- MR. MANOJ TANDON, Additional Advocate General Name of 2nd Member:- Mr. D.S. Pente, Chief Regional Manager, National Insurance Co. Ltd, Ranchi AWARD The matter is placed before National Lok Adalat.
Learned counsel for the Appellant Mr. Rajiv Anand as well as Mr. Umakant Lenka, Regional Manager and Mr. Bishwajit Das, Deputy Manager United India Insurance Co. Ltd. are present on behalf of the respondent no. 1 United India Insurance Company Ltd. and both sides have agreed for settling the matter on total lump sum amount of Rs.2,90,000/- (Rupees Two Lakhs Ninty Thousand) only.
Since the matter has been compromised between the parties, United India Insurance Company Ltd. is directed to make payment of compromised amount of Rs.2,90,000/- (Rupees Two Lakhs Ninty Thousand) only in the shape of Cheque/Bank Draft to be deposited before the Secretary, High Court Legal Services Committee within one month from today. If the compromised amount, as above, is not deposited after one month from today, then the Insurance Company has to pay interest at the rate of 3 per cent per annum till the actual date of deposit.
Thus, the matter is disposed of in the National Lok Adalat.
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Petitioner/Plaintiff/ Appellant Respondent/O.P.
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Sign. of Hon'ble Judge Sign. of Advocate Member
(Seal of the Committee)