Delhi District Court
Titled: - Jagdish Ram vs . Pankaj Kumar on 11 August, 2020
BEFORE THE LOK ADALAT HELD ON 08.08.2020
AT ROHINI COURTS COMPLEX, NEW DELHI
[Organized by State Legal Services Authority under Section 19, of
Legal Services Authorities Act 1987(Central Act)]
CORAM: Mr. MUKESH KUMAR GUPTA, JUDGE, LOK ADALAT
DR. ARUN AGGARWAL ASSOCIATE MEMBER
Titled: - Jagdish Ram Vs. Pankaj Kumar
MACT Case No.: 403/19
FIR No.: 417/18
PS:- Kanjhawla
U/s: 279/337/338 IPC
Court Concerned:- Shri Mukesh Kumar Gupta:
Ld. ADJ-1+ MACT (N/W)
(where matter is pending)
Present:- through video conferencing
Petitioner/Plaintiff/Claimant:-
Sh. Jagdish Ram,
S/o Sh. Bishan Ram,
R/o Sanjay Colony, Narela Delhi-40
Also At:
Village Digote, Digote, Majkhali Almora,
Uttarakhand-26352
through counsel Sh. R. N. Chaudhary.
Respondent
Future Generali Insurance Co. Ltd.
Unit No. 1101 Aggarwal Corporate Hight NSP Pitampura, Delhi. (Insurance Company) through counsel Sh. Shailender Rai.
AWARD The dispute between the parties having been referred for determination to the Lok Adalat and the parties having compromised/settled the matter vide their respective statements, the Award of Rs. 8,50,000/- (Rupees Eight Lac fifty Thousand) is hereby passed in favour of the Petitioner(s) against all the Respondents in full and final settlement of the claim of the Petitioner against the Respondents. The award amount shall be payable by Respondent to the Petitioner on behalf of the all Respondents. This will be inclusive of interim award (if any) already passed. The compensation to the Petitioner be distributed as follows:-
S Name of Age Relation Amount of Amount Period of Mode:-
N Petitioner/Claimant (yrs) with Award kept in FDR Cash/ Injured/ FDR Cheque/ Deceased DD
1. Jagdish Ram 47 Self 8,50,000/- 6,00,000/- 30,000/- cheque each for a period of three months, six months and nine months and so on so forth.
Total 8,50,000/-
CONDITIONS:-
1. No loan/advance shall be raised against F.D.R. without permission of MACT/Court concerned.
2. The payment will be made by the Respondent Insurance Co. By draft or crossed cheques or through ECS in the name of the Petitioners in the Nationalized Bank (State Bank of India, Rohini Court Branch) as per the directions in the award within 30 days of passing of the award failing which it will be liable to pay 12% interest from the date of this order. An attested copy of the award be given to both parties.
3. The parties are informed that the court fee, if any, paid by any of them shall be refunded.
ASSOCIATE MEMBER JUDGE, LOK ADALAT