Punjab-Haryana High Court
Maina Devi vs Harish Kumar And Ors on 14 May, 2022
578 Bench No.1
BEFORE THE NATIONAL LOK ADALAT
FAO-5882-2016
Date of Decision: May 14, 2022
Maina Devi .....Appellant
Versus
Harish Kumar and others ......Respondents
Present: Mr.Pankaj Mohan Kansal, Advocate for
Mr.Rahul Deswal, Advocate
for the appellant.
Mr.Nigam Bhardwaj, Advocate with
Mr.Suryadeep Singh Thakur, Area Manager,
Reliance General Insurance Company.
........
In view of the oral agreed statements of learned counsel for the appellants as well as learned counsel for the Insurance Company, both the parties have compromised for a sum of Rs.6,00,000/- (Rupees six lakhs only) over and above the amount already awarded by the Tribunal, to be paid to the appellant as full and final settlement of their claim.
Accordingly, we dispose of this case with a direction to the Insurance Company to deposit cheque/demand draft in the sum of Rs.6,00,000/- (Rupees six lakhs only) in favour of appellant-Maina Devi, with the Office of the Lok Adalat of the High Court within a period of six weeks from today.
In case the amount is not deposited within the prescribed period, appellant shall be entitled to interest @ 9% per annum from the date of this order till the date of realization. The appellant's counsel may collect the cheque/draft from the office of the Lok Adalat. The Office shall retain the photocopy of the cheque/draft bearing signatures of the learned counsel for the appellant as a receipt on record.
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A copy of this order be supplied to learned counsel for the parties.
( RAJESH BHARDWAJ )
PRESIDENT
May 14, 2022 ( BALTEJ SINGH )
meenuss MEMBER
1.Whether speaking/reasoned ? Yes/No
2.Whether reportable ? Yes/No
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