Punjab-Haryana High Court
Bhagwant Singh vs Rama Nand And Ors on 8 March, 2019
Daily Lok Adalat Bench No.1
506 FAO No. 4997 of 2018
Bhagwant Singh vs. Rama Nand @ Rama and another
Present: Mrs. Gurnam Kaur Turka, Advocate
for the appellant
Mr. M.B.Jain, Advocate for
IFFCO TOKYO General Insurance Co. Ltd.
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Vide order dated 22.2.2019 on the basis of statement made by learned counsel for the appellant a proposal was made for enhancing compensation by ` 90,000/- over and above the amount already granted by the MACT concerned. Today, learned counsel for the Insurance Company has stated that the Insurance Company has agreed to enhance the compensation only by ` 80,000/- and not by ` 90,000/- and has signed to that effect. Learned counsel for the appellant has agreed to this counter- offer of the respondent-Insurance Company.
Accordingly, ` 80,000/- (Rs. Eighty Thousand only) is allowed as further compensation over and above the compensation already awarded by the MACT.
We dispose of this case with a direction to the Insurance Company to deposit a crossed-cheque in the sum of ` 80,000/- in the name of appellant-Bhagwant Singh s/o Sh. Kulwant Singh with the office of the Lok Adalat of the High Court on or before 30.04.2019 failing which the amount will carry 9% interest p.a. from the date of this order till the cheque is deposited with the office of the Lok Adalat. The appellant's 1 of 2 ::: Downloaded on - 11-03-2019 01:38:08 ::: FAO No. 4997 of 2018 -2- counsel/appellant may collect the cheque from the office of the Lok Adalat.
Copy of the order/statement be supplied/sent to the counsel/parties and file be returned to the High Court.
(J. C. Verma) President (R.C. Kathuria) 08.03.2019 Member Janki 2 of 2 ::: Downloaded on - 11-03-2019 01:38:08 :::