Punjab-Haryana High Court
Preeti And Others vs Bijender Singh And Others on 13 August, 2022
NATIONAL LOK ADALAT
579 FAO-4779-2015
PREETI AND ORS. VS BIJENDER SINGH AND ORS.
Present: Mr. Amit Kumar Goyal, Advocate
for the appellants.
Mr. Harbhajan Singh, Asstt. Manager,
for RespndentNo.3-Magma HDI General Insurance Co.
ltd.
***
Both the parties have agreed for full and final settlement with the enhanced compensation at Rs.11,00,000/- (Rupees Eleven Lacs only) over and above the amount already awarded by the learned MACT, Sonipat i.e. Rs.19,03,000/-.
The enhanced amount is to be credited to the account of the claimants within a period of four weeks from today. The claimants have undertaken to provide the bank details enabling the respondent- Insurance Company to credit the amount through RTGS within a week.
In case the appellants/claimants fail to provide the bank details for the purpose of transfer of amount so enhanced here-in-above, the insurance company will be at liberty to issue demand draft against the said amount.
It is further made clear that in case the insurance company fails to deposit the amount of enhanced compensation within the stipulated period of four weeks, it shall carry interest @9% per annum from the date it became due till the date of its realization.
The present appeal is disposed of in the aforesaid terms. A copy of this order be supplied to the respective counsel for the parties and file be returned to the High Court.
(SANDEEP MOUDGIL)
PRESIDENT
13th August, 2022 (JAI VIR YADAV)
simranjeet singh MEMBER
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