Punjab-Haryana High Court
Savita And Ors vs Prithipal Singh And Ors on 11 March, 2016
DAILY LOK ADALAT BENCH NO.3
515 FAO NO.3473 OF 2015
SAVITA AND ORS. V/S PRITHIPAL SINGH AND ORS.
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Present: Mr. Sushil Sheron, Advocate For the appellant.
Mr. R.S. Madan, Advocate For the Ins. Co.
**** As agreed, as per statements of learned counsel for the appellants as well as counsel for the Insurance Company, separately recorded, a sum of `1,00,000/- (Rupees One Lac Only) over and above the amount already awarded by the Tribunal is allowed to the appellants in full and final settlement of their claim. Two months' time is allowed to the Insurance Company to deposit the amount with the MACT, Bhiwani, failing which, interest at the rate of 9% per annum shall follow on this amount till payment from the date of this order. As desired by the appellants, the enhanced amount be paid to appellant No.1-Savita through cheque or be deposited in her Bank Account.
The appeal is disposed of accordingly. Copy of this order be supplied/sent to the counsel/parties.
(G.C. GARG) PRESIDENT (N.K. KAPOOR) MEMBER March 11, 2016 naina NAINA KATHIAT 2016.03.15 14:42 I attest to the accuracy and integrity of this document