Punjab-Haryana High Court
Balwan Singh And Ors. vs . Jagbir And Ors. on 11 February, 2014
Daily Lok Adalat Bench No.2.
511-B
FAO No.1505 of 2012
Balwan Singh and ors. Vs. Jagbir and ors.
(Appeal against the Award dated 23.5.2011
passed by Shri Baljeet Singh, Motor Accident
Claims Tribunal, Hisar, in Claim Petition No.65-
MACT of 2009).
*****
Present: Mr.Amit Singla, Advocate, for the appellants.
Mr.Paul S.Saini, Advocate, with Mr.N.P.Negi, Regional Manager, United India Insurance Company Limited.
***** As agreed, as per statement of learned counsel for the appellants and representatives of the Insurance Company, separately recorded, a sum of `1,50,000/- (` One Lakh Fifty Thousand Only) over and above the amount awarded by the Tribunal is allowed to the appellants in full and final settlement of the claim. Two months' time is allowed to the Insurance Company to deposit the amount before the MACT, failing which, interest at the rate of 9% per annum shall follow on this amount till payment from the date of this order. As suggested by learned counsel for the appellants, the enhanced amount would be deposited in FDR in the name of appellant No.3 - Lokesh (minor), to be payable to him on attaining majority, by the Motor Accident Claims Tribunal.
The appeal is disposed of accordingly. Copy of the order be supplied/sent to the counsel/parties and file be returned to the High Court.
(A.L.Bahri) President (Kiran Anand Lall) 11.2.2014 Member P.seth Poonam Rani 2014.02.13 14:04 I attest to the accuracy and integrity of this document High Court,Chandigarh