Punjab-Haryana High Court
Rohit Kumar Bansal vs Parkash Chand & Ors on 2 March, 2023
Neutral Citation No:=
Daily Lok Adalat Bench No.1
503 (1)
FAO-3362-2005 (O&M)
Rohit Kumar Bansal Vs. Parkash Chand and others
Present:- Mr. R.S. Mamli, Advocate
for the appellant
Mr. R.C. Gupta, Advocate and
Mr. Paul S. Saini, Advocate with
Ms. Pushpa Bhardwaj, Manager and
Mr. Vishal Malhotra, AO
for New India Assurance Co. Ltd.-respondent No.3.
***
As agreed, as per statement of the representatives of the Insurance Company and counsel for the appellant, (separately recorded today), a sum of Rs.8,00,000/- (Rupees Eight Lakhs only) more, over and above, the amount awarded by the Tribunal is allowed to the appellant, in full and final settlement of the claim in this appeal. As per the statement of learned counsel for the appellant the enhanced amount would be paid to the appellant-Rohit Kumar Bansal.
We dispose of this case with a direction to the Insurance Company to deposit a crossed-cheque in the sum of Rs.8,00,000/- (Rupees Eight Lakhs only) in the name of appellant-Rohit Kumar Bansal with the office of the Lok Adalat of the High Court on or before 13.04.2023 failing which the amount will carry 9% interest p.a. from the date of this order till the cheque is deposited with the office of the Lok Adalat. The appellant's counsel/appellant may collect the cheque from the office of the Lok Adalat.
Copy of the order/statement be supplied /sent to the counsel/parties and file be returned to the High Court.
(J.C. VERMA)
PRESIDENT
02.03.2023 (ARVIND KUMAR)
Atul MEMBER
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