Punjab-Haryana High Court
Luxmi Paswan @ Luxman vs Rajesh Kumar & Ors on 13 September, 2017
DAILY LOK ADALAT BENCH NO.3
502 FAO-9752-2014
LUXMI PASWAN @ LUXMAN V/S RAJESH KUMAR
& ORS.
****
Present: Mr. Dheeraj Kumar Narula, Advocate for the appellants.
Mr. Sanjeev Goyal, Advocate for the Ins. Co.
**** As agreed, as per statements of learned counsel for the appellant as well as counsel for the Insurance Company, separately recorded, a sum of Rs.30,000/- (Rupees Thirty Thousand Only) over and above the amount already awarded by the Tribunal is allowed to the appellant in full and final settlement of the claim. As per the statement of learned counsel for the appellant, the enhanced amount be paid to the appellant-Luxmi Paswan @ Luxman.
Accordingly, we dispose of this case with a direction to the Insurance Company to deposit cheque for Rs.30,000/- (Rupees Thirty Thousand Only) favouring the appellant-Luxmi Paswan @ Luxman with the Office of the Lok Adalat of the High Court on or before 25.10.2017. Failing compliance of the order, interest @ 9% per annum shall follow on this amount till payment from the date of this order. The appellant's counsel may collect the cheque from the office of the Lok Adalat after retaining the photocopy of the cheque/draft bearing signatures of the Counsel.
Appeal stands disposed of.
Copy of this order be supplied/sent to the counsel/parties and file be consigned to record.
(G.C. GARG) PRESIDENT (N.K. KAPOOR) MEMBER September 13, 2017 Naina Rajput 1 of 1 ::: Downloaded on - 19-09-2017 20:10:56 :::