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Punjab-Haryana High Court

Renu Saini And Ors vs Arun Kumar And Ors on 18 May, 2023

                                                   Neutral Citation No:=2023:PHHC:072551




                                                           2023:PHHC:072551
Daily Lok Adalat                                                 Bench No.2.

503                       FAO-1041-2017 (O&M)

       RENU SAINI AND ORS. V/S ARUN KUMAR AND ORS.

Present:    Mr.Sachin Mittal, Advocate,
            for the appellants.

            Mr.Pradeep Kumar, Advocate,
            for respondent No.3 - HDFC ERGO Gen. Ins. Co. Ltd.

            ****

Power of Attorney on behalf of respondent No.3-Insurance Company has been filed today in Court, which is taken on the record.

As agreed, as per statements of learned counsel for the appellants and learned counsel for the Insurance Company (separately recorded), a sum of `2,00,000/- (` Two 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 appellant No.1 - Smt.Renu Saini widow of Gajraj Singh.

Accordingly, we dispose of this case with a direction to the Insurance Company to deposit a crossed-cheque for `2,00,000/- in the name of appellant No.1 - Smt.Renu Saini widow of Gajraj Singh with the office of the Lok Adalat of the High Court on or before 06.07.2023, in compliance of this order, failing which, interest @ 9% per annum shall follow on this amount from the date of this order till payment. 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.

1 of 2 ::: Downloaded on - 22-05-2023 21:08:19 ::: Neutral Citation No:=2023:PHHC:072551 2023:PHHC:072551 Daily Lok Adalat Bench No.2.

503 FAO-1041-2017 (O&M) -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 (Ram Chand Gupta) 18.05.2023 Member P.Seth Neutral Citation No:=2023:PHHC:072551 2 of 2 ::: Downloaded on - 22-05-2023 21:08:20 :::