Madhya Pradesh High Court
Ravi vs United India Insurance Co. Ltd. on 17 August, 2020
Author: S.C.Sharma
Bench: S.C.Sharma
HIGH COURT OF MADHYA PRADESH: BENCH AT INDORE (-1-) M.A. No.4252/2019 (Ravi Vs. United India Insurance Company Ltd. and others) Indore, dated: 17.08.2020.
Parties through their counsel.
I.A. No.8689/19 is an application for condonation of delay.
The aforesaid application is allowed. I.A. No.2507/2020 is an application for compromise. It has been resolved between the parties that the insurance company shall be paying an additional amount of Rs.15,000/- in addition to the amount already granted by the claims tribunal within three months failing which, the insurance company shall be paying interest @ 6% per annum from the date of passing of the present order.
Resultantly, I.A. No.2507/2020 is allowed. The appeal stands disposed of as compromise. The insurance company shall be paying an additional amount of Rs.15,000/- in addition to the amount already awarded by the claims tribunal within three months failing which, the amount shall carry interest @ 6% per annum from the date of passing of the present order.
All the interlocutory applications stand disposed of. With the aforesaid, the present appeal petition stands disposed of as compromise.
(S.C. Sharma)
N.R. Judge
Digitally signed by
NARENDRA KUMAR RAIPURIA
Date: 2020.08.17 14:33:42
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