Punjab-Haryana High Court
Rattani Devi & Anr vs Anil Kumar & Ors on 20 October, 2016
Daily Lok Adalat Bench No.2.
522 FAO No.5756 of 2015
Rattani Devi and anr. Vs. Anil Kumar and ors.
Present: Mr.Sandeep Singh, Advocate,
for the appellants.
Mr.Punit Jain, Advocate,
for respondent No.2 - Shriram Gen. Ins. Co. Ltd.
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Vide order dated 26.08.2016, on behalf of the appellants, proposal was made to enhance compensation by `1,65,000/- over and above the amount awarded by the MACT in full and final settlement of the claim in this appeal and the matter was adjourned for concurrence of the respondent - Insurance Company.
Today, learned counsel for respondent No.2 - Insurance Company states that Company is agreeable to pay only an amount of `80,000/- and not `1,65,000/- over and above the amount awarded by the MACT. This counteroffer of `80,000/- has been accepted by learned counsel for the appellants, who has signed the statement.
Thus, as agreed, as per statements of learned counsel for the appellants and learned counsel for the respondent - Insurance Company (separately recorded), a sum of `80,000/- (` Eighty Thousand Only) over and above the amount awarded by the Tribunal is allowed to the appellants in full and final settlement of the claim in this appeal. As per the statement of learned counsel for the appellants, the enhanced amount be paid to appellant No.2 - Moti Ram son of Shri Sher Singh (father of the deceased).
Accordingly, we dispose of this case with a direction to the Insurance Company to deposit a crossed - cheque for `80,000/- in the name of appellant No.2 - Moti Ram son of Shri Sher Singh (father of the 1 of 2 ::: Downloaded on - 30-10-2016 10:13:19 ::: Daily Lok Adalat Bench No.2.
522 FAO No.5756 of 2015 -2- deceased) with the office of the Lok Adalat of the High Court on or before 08.12.2016, in compliance of this order, failing which, interest @ 9% per annum shall follow on this amount till payment from the date of this order. 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) 20.10.2016 Member P.Seth 2 of 2 ::: Downloaded on - 30-10-2016 10:13:21 :::