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Judgment
9 paragraphs · 256 wordsSujit Narayan Prasad, J
The matter has been referred to the National Lok Adalat vide order dated 23.02.2022.
The instant appeal has been preferred challenging the order dated 22.02.2018 passed in Motor Accident Claim Case No. 91 of 2011 for enhancement of the amount claimed by the above named appellant.
On deliberation, Mr. Prabhash Chandra Sinha, learned counsel appearing for the appellant as also Mr. Manish Kumar, learned counsel for the opposite party-New India Insurance Co. Ltd., have agreed for final settlement of the dispute by making payment of lump-sum amount to the tune of Rs. 15,00,000/-, [fifteen lakhs] over and above, the amount already paid.
In view thereof and as per the agreement arrived at in between the parties, the instant appeal is finally disposed of with a direction upon the opposite party-Insurance Company to make payment of lump-sum amount of Rs. 15,00,000/-, (fifteen lakhs) over and above the amount already paid, in favour of the appellant/claimant within the period of two months from the date of receipt of copy of this order in the following manner:-
(i) The claimant will open a Bank A/c and furnish the A/c number to the concerned Tribunal preferably within 10 days, if not already opened and furnished.
(ii) The concerned Insurance Company will deposit the agreed amount, in the A/c of the concerned tribunal through RTGS/NEFT within the period as stipulated hereinabove.
(iii) The concerned Tribunal shall disburse the aforesaid amount, as agreed, to the respective accounts of the claimants, forthwith.
Accordingly, the instant appeal stands disposed of.