Punjab-Haryana High Court
Daulat Ram vs Ravinder Sharma @ Ravi And Ors on 8 May, 2023
Neutral Citation No:=2023:PHHC:065450
2023:PHHC:065450
Daily Lok Adalat Bench No.2.
502 FAO-741-2015
DAULAT RAM V/S RAVINDER SHARMA @ RAVI AND ORS
Present: Mr.Anil Kumar Sharma, Advocate for the appellant.
Mr.Pradeep Kumar, Advocate,
for respondent No.3 - HDFC ERGO Gen. Ins. Co. Ltd.
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On 17.04.2023, on behalf of the appellant statement was made to accept `3,25,000/- over and above the amount already awarded by the Tribunal in full and final settlement of the claim in this appeal. Today, on behalf of the Insurance Company concurrence has been given to this effect. Thus, a sum of `3,25,000/- (` Three Lakh Twenty Five Thousand Only) is allowed to the appellant against the Insurance Company.
Accordingly, we dispose of this case with a direction to the Insurance Company to deposit a crossed-cheque for `3,25,000/- in the name of the appellant - Daulat Ram son of Late Sh. Hira Lal with the office of the Lok Adalat of the High Court on or before 07.07.2023, in compliance of this order, failing which, interest @ 9% per annum shall follow on this amount from the date of this order till payment. The concerned Officer of the Lok Adalat Branch/Office shall issue proper receipt after receiving the cheque to learned counsel/representative of the respondent-Insurance Company. The appellant(s)' counsel/appellant(s) may collect the cheque from the office of the Lok Adalat.
Copy of the order be supplied/sent to the counsel/parties and file be returned to the Hon'ble High Court.
(R.K.Nehru) President (Ram Chand Gupta) 08.05.2023 Member P.Seth Neutral Citation No:=2023:PHHC:065450 1 of 1 ::: Downloaded on - 09-05-2023 02:50:59 :::