Delhi District Court
Anita vs Raj Kumar And Ors. on 24 September, 2014
DAR No. D323/14 FIR No. 207/14 PS Nand Nagri U/s 271/337 IPC Anita vs Raj Kumar and ors. 24.09.2014 Present : Ms. Pinki, counsel for petitioner/ injured. Driver in person. None for owner. Sh. M. Awasthi, counsel for insurance company. Efforts for conciliation made. Ld. Counsel for petitioner as well as counsel for insurance company submit that matter is settled between the parties for a sum of Rs. 35,000/. Both the parties intend to make their statements. Statements of counsel for petitioner and counsel for insurance company, are recorded separately. In view of the above, I pass the following award : AWARD The petition is disposed off in terms of compromise. The insurance company / respondent no. 3 is directed to deposit full and final compensation of a
sum of Rs. 35,000/ (Rs. Thirty Five Thousand only) towards the injuries suffered by the petitioner, in the road accident dt. 27.02.2014, occurred within the jurisdiction of PS Nand Nagari, Delhi involving vehicle no. DL1RL6219. Deposit be made within 30 days, failing which the Insurance Co. shall pay interest @ 12% p.a., from today till realization.
A copy of this award be given free of cost to the parties concerned. Put up on 27.10.2014 for compliance.
(Arvind Kumar) Presiding OfficerM.A.C.T Shahdara/Karkardooma Courts/Delhi 24.09.2014