Punjab-Haryana High Court
Mahinder Pal vs Bhagi Ram @ Maggi Ram And Ors on 12 October, 2015
Daily Lok Adalat Bench No.1
503 F.A.O. No. 2007 of 2001
MAHINDER PAL V/S BHAGI RAM @ MAGGI RAM AND ORS
Present: Mr. Bhupinder Singh Walia, Advocate for the appellant
Mr. Lalit Garg, Advocate and
Mr. R.N.Singal, Advocate with
Mr. R.K.Wali, Manager and
Mr. Gopal Krishan, Assistant Manager for
National Insurance Co. Ltd. (Hry. Region)
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This order may be read in continuation of our order dated 14.9.2015.
The matter was settled between the parties vide order of this Court dated 14.9.2015. The Insurance Company was directed to bring a crossed-cheque in the sum of `1,50,000/- in the name of appellant-Mahinder Pal s/o Sh. Khazan Chand in the Lok Adalat. However, today the representatives of the Insurance Company state that by mistake the Company had deposited the amount of `1,50,000/- with the MACT and in that regard concerned receipt has been placed on record.
In view of the above, the appeal stands disposed of as settled.
Copy of the order be supplied/sent to the counsel/parties and file be returned to the High Court. Copy of this order as well as order dated 14.9.2015 be also sent to the MACT, Karnal.
(S.K.JAIN)
PRESIDENT
12.10.2015 (R.K.NEHRU)
Janki MEMBER
JANKI BHATT
2015.10.16 15:32
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