Punjab-Haryana High Court
Santosh Since Deceased Th Lrs And Anr vs Dalel Singh And Ors on 12 November, 2016
NATIONAL LOK ADALAT BENCH NO.3
545 FAO-8243-2015
SANTOSH SINCE DECEASED THRU LRS AND ANR. V/S
DALEL SINGH AND ORS.
****
Present: Mr. Rajesh Bansal, Advocate For the appellants.
Mr. Punit Jain, Advocate For the Ins. Co.
**** The matter has again been discussed with the learned counsel for the parties in detail and they have arrived at a settlement.
As agreed, as per statements of learned counsel for the appellants as well as counsel for the Insurance Company, separately recorded, a sum of Rs.3,40,000/- (Rupees Three Lac Forty Thousand Only) over and above the amount already awarded by the Tribunal is allowed to the appellants in full and final settlement of the claim. As per the statement of learned counsel for the appellants, the enhanced amount be paid to appellant No.2-Raj Singh.
Accordingly, we dispose of this case with a direction to the Insurance Company to deposit cheque for Rs.3,40,000/- (Rupees Three Lac Forty Thousand Only) favouring appellant No.2-Raj Singh with the Office of the Lok Adalat of the High Court on or before 12.01.2017. Failing compliance of the order, interest @ 9% per annum shall follow on this amount till payment from the date of this order. The appellants' 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 November 12, 2016 Naina Rajput 1 of 1 ::: Downloaded on - 20-11-2016 13:26:51 :::