Allahabad High Court
Budhi Ram S/O Bhushan & Anr. vs Reliance General Insurance Company ... on 10 July, 2021
Author: Rajeev Singh
Bench: Rajeev Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH BEFORE THE HIGH COURT OF JUDICATURE AT ALLAHABAD LUCKNOW BENCH, LUCKNOW FAFO No: 556 of 2011 Budhi Ram S/O Bhushan & Anr. Appellant(s) Vs. Reliance General Insurance Company Limited Thru B.M. & Anr. Respondent(s) Memo of Compromise 1. That the appellants and respondent no. 1 are ready and willing to enter into a compromise and wants to get the present appeal decided in terms of this compromise. 2. That the appellants and Respondent no. 1 have mutually agreed on following terms:- a) The learned M.A.C.T. has passed the award in favour of appellant nos. 1 and 2 to the tune of Rs. 3,07,300/- along with 6% interest, which has already been complied with by respondent no. 1. b) That the appellants and respondent no. 1 entered into compromise for a sum of Rs.2,80,000/- as full and final payment of compensation. c) The appellants shall be entitled to get Rs.2,80,000/- (Rupees Two lac Eighty thousand only) in full & final satisfaction of their claim from respondent no. 1. The aforesaid amount is in addition to the amount already deposited by the respondent no. 1 in compliance of award. d) The excess amount, if any, already deposited by the appellant/respondent shall be returned to appellant/respondent with upto date interest. e) That the respondent no. 1 shall deposit the agreed amount before the concerned MACT/Tribunal within 60 days from the date of receipt of copy of this order failing which, interest @ 12% P.A. will be accrued on the agreed amount till the payment is made good. f) In case the amount already deposited with MACT the same may be released and excess amount if any be remitted back. The amount deposited in the High Court be sent back to the concerned Tribunal. 3. That the parties have compromised the Appeal out of their free consent and without any coercion pressure of any kind. That it is most respectfully prayed that the above Appeal/FAFO be dismissed/decided on the terms stated above. Signature of Appellant Signature of Respondent Signature of Counsel Signature of Counsel of appellant of Respondent VERIFICATION Parties to the FAFO have filed this compromise. The terms and contents of the compromise have been readover and explained to the parties and the parties have verified this compromise on 10.07.2021. Signature of Appellant Signature of Respondent Identified by Identified by Advocate Advocate (R.K.S. Chauhan) Registrar (J) (Digitization) Member High Court Lucknow Bench, Lucknow Before National Lok Adalat HIGH COURT OF JUDICATURE AT ALLAHABAD LUCKNOW BENCH, LUCKNOW FAFO No: 556 of 2011 Budhi Ram S/O Bhushan & Anr. Appellant(s) Vs. Reliance General Insurance Company Limited Thru B.M. & Anr. Respondent(s) Hon'ble Rajeev Singh, J.
This appeal is taken up today in the National Lok Adalat organized in the High Court Lucknow Bench premises. The parties appeared and they agreed to get the appeal decided in terms of compromise, which shall form part of award. Appellants will get Rs.2,80,000/-(Rupees Two lacs Eighty thousand only), as full & final satisfaction of their claim from respondent no. 1. The respondent no. 1 shall ensure the making of compromised award good before the Tribunal below within 60 days from the date of receipt of copy of this order. If the said amount or part is already deposited in the Court, then the appellant nos. 1 and 2 shall also be entitled for the entire interest of MACT Bank account as per Rule on the deposited amount. Accordingly, the appeal is disposed of and amount if any deposited in this Court be remitted to the Tribunal below.
Order Date: 10.07.2021
(R.K.S. Chauhan, Adv.) (Rajeev Singh, J.)
(Signature of Member) (Signature of Hon'ble Judge)