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Punjab-Haryana High Court

Saroj And Anr vs Sunil Kumar And Others on 11 December, 2021

      BEFORE THE NATIONAL LOK ADALAT PUNJAB AND
           HARYANA HIGH COURT, CHANDIGARH

527     FAO-4756-2006
SAROJ AND ANR. VS SUNIL KUMAR AND OTHERS

Present:-    Ms. Ekta Thakur, Advocate
             for the appellants.

             Mr. Paul S. Saini, Advocate, and
             Mr. Satpal Dhamija, Advocate, with
             Mrs. Pushpa Devi Bhardwaj, Manager,
             Mrs. Shashi Sharma, Deputy Manager,
             Mr. Vishal Malhotra, A.O.
             for the New India Assurance Company Ltd.

                   (Through Video-conferencing)
                                *****

This is claimant's appeal seeking modification of award dated 09.08.2006 passed by the MACT, U.T. Chandigarh.

On request, the instant matter taken up in National Lok Adalat, is accordingly discussed.

As per statements of learned counsel for the appellants, learned counsel and representatives of the respondent - Insurance Company (separately recorded), a sum of Rs. 8,00,000/- (Rupees Eight Lakh only) over and above the amount awarded by the Tribunal is allowed to the appellants in full and final settlement of the claim in this appeal. As per the statement of learned counsel for the appellants, the enhanced amount be paid to appellants.

Accordingly, we dispose off this case with a direction to the Insurance Company to deposit a crossed-cheque for Rs. 8,00,000/- in the name of appellants with the office of the Lok Adalat of the High Court within a period of four weeks from today, in compliance of this order, failing which, interest @ 9% per annum shall follow on this amount till payment from the date of this order. The concerned Officer of 1 of 2 ::: Downloaded on - 16-01-2022 04:21:33 ::: FAO-4756-2006 -2- the Lok Adalat Branch/Office shall issue proper receipt after receiving the cheque to learned counsel/representative of the respondent -Insurance Company. The appellant(s)' counsel/appellant(s) may collect the cheque from the office of the Lok Adalat.

Copy of the order be supplied/sent to the counsel/parties and file be returned to the Hon'ble High Court.

(PANKAJ JAIN) PRESIDENT (JAI VIR YADAV) 11.12.2021 MEMBER Atul 2 of 2 ::: Downloaded on - 16-01-2022 04:21:34 :::