Bimla Devi vs Tanveer Ahamad @ Sakeet And Others

Rajesh Bhardwaj, J

In view of the oral agreed statements of learned counsel for the appellant as well as learned counsel for the Insurance Company, both the parties have

compromised for a sum of Rs.4,60,000/- (Rupees Four Lac Sixty Thousand Only) over and above the amount already awarded by the Tribunal, to be

paid to the appellant as full and final settlement of the claim.

Learned counsel for both the parties state that this would be the full and final settlement and are ad idem that the same will not carry any interest.

Accordingly, we dispose of this case with a direction to the Insurance Company to deposit cheque/draft in the sum of Rs.4,60,000/- (Rupees Four Lac

Sixty Thousand Only) in favour of the appellant with the Office of the Lok Adalat of the High Court within six weeks from the receipt of the copy of

this order.

In case the amount is not deposited within the prescribed period, the appellant shall be entitled to interest @ 9% per annum on the enhanced amount

from the date of order till the date of realisation. 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 on record.

Appeal stands disposed of.

A copy of this order be supplied to learned counsel for the parties.