Punjab-Haryana High Court
Sunita Rani And Ors vs Rampal And Ors on 13 January, 2021
Author: Lisa Gill
Bench: Lisa Gill
113 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CM-239-CII-2021 and
FAO-4386-2008 (O&M)
Date of decision : January 13, 2021
Sunita Rani and others ..... Appellants
Versus
Ram Pal and others .....Respondents
CORAM:- HON'BLE MRS. JUSTICE LISA GILL
Present: Mr. Ashit Malik, Advocate for the appellants.
Mr. Paul S. Saini, Advocate for respondent No. 3.
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LISA GILL, J.
This matter is being taken up for hearing through video conferencing due to outbreak of the pandemic, COVID-19.
CM-239-CII-2021 has been filed jointly by the appellant and respondent - insurance company seeking disposal of the appeal in terms of settlement arrived at between the parties. It is submitted that specific affidavit of appellant No. 1 has been filed to the effect that she has not received any benefit under the Haryana Compassionate Assistance to the Dependants of Deceased Government Employees (Amendment) Rules, 2006. It is agreed between the parties that a sum of Rs.16 lakhs over and above the amount awarded by the learned MACT, Karnal vide impugned award dated 01.09.2008, would be handed over to the appellants. The amount shall be disbursed in the ratio as per award of the learned MACT, Karnal i.e. in equal shares.
Learned counsel for the insurance company submits that cheque/s of a total sum of Rs.16 lakhs shall be handed over to the appellants/their counsel within two days.
Affidavits dated 05.01.2021 of appellant No. 1 - Sunita Rani are taken on record subject to just exceptions.
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CM-239-CII-2021 and
FAO-4386-2008 (O&M) -2-
Keeping in view the circumstances and at request of learned counsel for the parties, hearing of the appeal is preponed from 29.01.2021 for today itself.
Application is allowed and the appeal is disposed of in terms of settlement arrived at between the parties. Needless to say, appellants are at liberty to move appropriate application, in case the cheque/s for the amount as above are not received/encashed.
(Lisa Gill)
January 13, 2021 Judge
rts
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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