Punjab-Haryana High Court
Lakhwinder Kaur vs M/S Icici Lombard General Insurance Co ... on 19 May, 2017
Daily Lok Adalat Bench No.2.
517 FAO No.8086 of 2016
Lakhwinder Kaur Vs. M/s. ICICI Lombard Gen. Ins. Co. Ltd. and anr.
Present: Mr.Parminder Singh Kanwar, Advocate for the appellant.
Mr.M.B.Jain, Advocate,
for respondent No.1 - M/s. ICICI Lombard Gen. Ins. Co. Ltd.
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On 20.04.2017, on behalf of the appellant statement was made to accept `3,50,000/- over and above the amount already awarded by the Tribunal in full and final settlement of the claim in this appeal. Today, on behalf of the Insurance Company concurrence has been given to this effect. Thus, a sum of `3,50,000/- (` Three Lac Fifty Thousand Only) is allowed to the appellant against the Insurance Company.
Accordingly, we dispose of this case with a direction to the Insurance Company to deposit a crossed - cheque for `3,50,000/- in the name of the appellant - Lakhwinder Kaur wife of late Paramjit Singh with the office of the Lok Adalat of the High Court on or before 05.07.2017, in compliance of this order, failing which, interest @ 9% per annum shall follow on this amount till payment from the date of this order. The concerned Officer of the Lok Adalat Branch/Office shall issue proper receipt after receiving the cheque to learned counsel/representative of the respondent - Insurance Company. The appellant(s)' counsel/appellant(s) may collect the cheque from the office of the Lok Adalat.
Copy of the order be supplied/sent to the counsel/parties and file be returned to the Hon'ble High Court.
(R.K.Nehru)
President
19.05.2017 (Ram Chand Gupta)
P.Seth Member
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