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Delhi District Court

Nanak Chand vs Suresh Kumar on 11 September, 2014

DAR No. D­250/14
FIR No. 402/13
U/s 271/338 IPC
Nanak Chand vs Suresh Kumar
11.09.2014
Present :      Sh. Promod Kumar counsel for petitioner with petitioner.
               None for driver and owner.
               Sh. R.K. Gupta and Md. Rafi, counsels for insurance company.
               Efforts for conciliation made. Ld. Counsels for parties submit 
that matter is settled between the parties for a sum of Rs. 75,000/­. Both the 
parties   intend   to   make   their   statements.   Statements   of   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. 75,000/­ (Rs. Seventy Five Thousand only) towards the injuries suffered by the petitioner, in the road accident dt. 25.11.2013, occurred within the jurisdiction of PS M.S. Park, Delhi involving vehicle no. DL­5SAD­8189. 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 10.10.2014 for compliance.

(Arvind Kumar) Presiding Officer­M.A.C.T Shahdara/Karkardooma Courts/Delhi 11.09.2014