Punjab-Haryana High Court
Laxmi Devi And Ors vs Rakesh Kumar And Ors on 26 April, 2018
DAILY LOK ADALAT BENCH NO.3
504 FAO-6127-2017
LAXMI DEVI & ORS VS RAKESH KUMAR & ORS
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Present: Mr. P.R. Yadav, Advocate and Ms. Pratibha Yadav, Advocate for the appellants.
Ms. Vandana Malhotra, Advocate for Reliance General Insurance Co. Ltd.
**** 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 appellant as well as counsel for the Insurance Company, separately recorded, a sum of Rs.2,45,000/- (Rupees Two Lakh Forty Five Thousand Only) over and above the amount already awarded by the Tribunal is allowed to the appellant in full and final settlement of the claim. As per the statement of learned counsel for the appellant, the enhanced amount be paid to the appellant No.1-Laxmi Devi W/o Sh. Ashok Kumar.
Accordingly, we dispose of this case with a direction to the Insurance Company to deposit cheque for Rs.2,45,000/- (Rupees Two Lakh Forty Five Thousand Only) favouring appellant No.1-Laxmi Devi W/o Sh. Ashok Kumar with the Office of the Lok Adalat of the High Court on or before 06.07.2018. Failing compliance of the order, interest @ 9% per annum shall follow on this amount till payment from the date of this order. The appellant's 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 April 26, 2018 NI 1 of 1 ::: Downloaded on - 19-05-2018 23:20:56 :::