Chattisgarh High Court
B.K. Chakrawarti vs Sher Singh And Ors. 9 Mac/340/2014 ... on 10 February, 2018
NATIONAL LOK ADALAT
CHHATTISGARH HIGH COURT CAMPUS : BILASPUR
M.A.(C) No. 441/2012
B.K. Chakrawarti, S/o BB Chakrawarti, aged about 58 years, R/o C/o
House of Dr. Majumdar, Krishna Nagar, Tikrapara, Raipur, Tehsil & Distt.
Raipur (CG) ---- Appellant/s
Versus
1. Sher Singh And Ors. Ltd. Through-Divisional Manager, The New India
Insurace Co. Ltd., Madina Manzil, Jail Road, Raipur C.G.
2. Smt. Meena Jatariya, W/o Shri Munna Lal, R/o 7, D.K.N.S.C., 74 , Vijay
Nagar, Indore Dist. Indore M.P. Other Add-M.P. Fright Career Devas Naka,
Indore M.P. C/o Dilip Kumar Soni, R/o Shiv Shakti Nagar, Tah. Dist. Durg
3. The New India Insurance Co. Ltd. Through-Divisional Manager, The New
India Insurace Co. Ltd., Madina Manzil, Jail Road, Raipur C.G.
---- Respondent/s
___________________________________________________________ Shri KK Dewangan, counsel for the Appellant/s.
Shri Pankaj Agrawal, Advocate for Respondent No.3 along with the concerned Officer of the Insurance Company. ___________________________________________________________ AWARD (Passed on this 10th February, 2018)
1. As per the settlement arrived at between the parties, Respondent No.3/The New India Insurance Company Limited has hereby agreed to deposit Rs.1,05,000/- (Rupees One Lac Five Thousand only) over and above the compensation awarded by the learned Claims Tribunal within a period of 60 days from today. The said amount of compensation shall not carry any interest.
2. It is directed that the said amount be paid to the Appellant/s without making any condition like fixed deposit and the said amount shall be paid to the Appellant/s through cheque.
3. Parties are directed to bear their own costs.
Sd/- Sd/-
Sanjay Agrawal Dr. NK Shukla
Judge - Lok Adalat Member - Lok Adalat
High Court of Chhattisgarh High Court of Chhattisgarh
Bilaspur Bilaspur
Yogesh