Punjab-Haryana High Court
Lakshmi Devi vs Om Parkash Yadav & Ors on 8 September, 2014
Daily Lok Adalat Bench No.1
507 F.A.O. No. 4562 of 2011
Lakshmi Devi vs. Om Parkash Yadav and others
Present: Mr. S.K.Tripathi, Advocate
for the appellant
Mr. R.C.Kapoor, Advocate and
Mr. Sanjiv Pabbi, Advocate with
Mr. R.K.Wali, Manager for
National Insurance Co. Ltd.
(Hry. Region)
****
The matter was settled between the parties vide order of this Court dated 11.08.2014. Pursuant to that order National Insurance Company Limited has brought a crossed-cheque of Corporation Bank bearing No.790508 dated 01.09.2014 for `1,70,000/- (Rs.One Lac Seventy Thousand Only) in favour of the appellant which has been handed over to Mr. Vivek, Clerk to Mr.S.K.Tripathi, Advocate.
In view of the above, the appeal stands disposed of as settled.
Copy of the order be supplied/sent to the counsel/parties and file be returned to the High Court.
(R.S.MONGIA)
PRESIDENT
08.09.2014 (R.K.NEHRU)
Janki MEMBER
JANKI BHATT
2014.09.10 11:07
I attest to the accuracy and
integrity of this document
High Court Chandigarh