Punjab-Haryana High Court
Balwinder Singh Thr Lrs Jugraj And Anr ... vs Naresh Kumar And Ors on 12 December, 2016
Daily Lok Adalat Bench No.2
529-2 FAO No.8477 of 2015
Balwinder Singh now deceased through L.Rs and anr.
Vs.
Naresh Kumar and ors.
Present: Mr.Shubhashish Kukreti, Advocate for the appellants.
Mr.Sandeep Suri, Advocate, and
Mr.R.N.Singal, Advocate, with
Mr.Darshan Lal, Deputy Manager, and
Mr.Yogesh Kharbanda, A.M.,
National Insurance Company Limited (Pb. Region).
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As agreed, as per statements of learned counsel for the appellants, learned counsel and representative of the Insurance Company (separately recorded), a sum of `1,00,000/- (` One Lac 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. This is subject to all just exceptions available in favour of the respondent - Insurance Company. As per the statement of learned counsel for the appellants, the enhanced amount be paid to appellant No.2 - Talwinder Singh son of Amrik Singh.
Accordingly, we dispose of this case with a direction to the Insurance Company to deposit a crossed - cheque for `1,00,000/- in the name of appellant No.2 - Talwinder Singh son of Amrik Singh with the office of the Lok Adalat of the High Court on or before 16.01.2017, 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 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.
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Daily Lok Adalat Bench No.2
529-2 FAO No.8477 of 2015 -2-
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
12.12.2016 (Ram Chand Gupta)
P.Seth Member
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