SAMAR SINGH Vs. V N SHUKLA

JUDGEMENT

(1.) THIS matter was placed in the Lok Adalat where learned counsel appearing for respondent No. 3 along with the officer of the insurance company, submits that there is no likelihood of compromise and the impugned award dated 25/7/2001 passed in Claim case No. 24 of 2001 is just and proper. He further submits that the matter may be decided on merits.

(2.) IN view of the Notification no. 4745/a. R. /sec. /h. C. L. S. C. , Bilaspur dated 13. 11. 2006 of the High Court Legal Services committee, issued by order of the hon'ble Chief Justice, the case has been received by this Bench, as the insurance company did not agree for the reasonable amount payable to the beneficiary. The matter is taken up for decision on merits.

(3.) HEARD learned counsel appearing for the parties.