Supreme Court - Daily Orders
National Insurance Co.Ltd. vs Damodaran (Dead) Thr. Lr. . on 9 May, 2015
ITEM NO.4 LOK ADALAT NO.2 SECTION XIA
BEFORE THE SUPREME COURT LOK ADALAT
HELD AT NEW DELHI
[organised by National Legal Services Authority and
Supreme Court Legal Services Committee
UNDER SECTION 19 OF THE LEGAL SERVICES AUTHORITIES ACT, 1987]
Civil Appeal No(s). 3814/2011
NATIONAL INSURANCE CO.LTD. Appellant(s)
VERSUS
DAMODARAN (DEAD) THR. LR. & ORS. Respondent(s)
Date: 09TH MAY, 2015 PRESENT:
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE HON'BLE MR. JUSTICE AMITAVA ROY For Appellant(s) Dr. Meera Agarwal,Adv.
Mr. R.C. Mishra, Adv.
Mr. Amarjeet Singh Dheman, Adv.
For Respondent(s) Ms. Nidhi,Adv.
A W A R D
1. This appeal by special leave arises out of final judgment and order dated 20.11.2007 passed by the High Court of Kerala at Ernakulam in M.F.A. No. 282 of 2002, which in turn, arises out of the Award dated 20.11.2000 passed by the Motor Accidents Claims Tribunal, Ernakulam in O.P.(M.V.) No. 1420 of 1996.
2. This matter is placed before this Lok Adalat Bench today, i.e., 09.05.2015 for amicable settlement, if possible.
3. Signature Not Verified Having heard learned counsel for the parties and upon perusal Digitally signed by
of the record of the case, we are happy to note that the parties Deepak Mansukhani Date: 2015.05.14 11:32:13 IST Reason: have settled the matter amicably in full and final satisfaction of their claim which is subject matter of their appeal as under:-
-2-(i) The appellant-National Insurance Co. Ltd.
shall deposit the awarded sum together with interest awarded by the High Court within a period of six weeks from today.
(ii) On such deposit being made, the respondents will be allowed to withdraw the entire amount so awarded.
(iii) In case any deposit has already been made by the appellant pursuant to the impugned award, the same shall be given adjustment while depositing the balance sum within six weeks from today.
In the light of the aforesaid three conditions, this appeal stands disposed of in terms of the compromise between the parties.
........................J. .........................J. [AMITAVA ROY] [ABHAY MANOHAR SAPRE] MEMBER, LOK ADALAT MEMBER, LOK ADALAT