HEMANT KUMAR Vs. PRESIDING OFFICER MOTOR ACCIDENT

JUDGEMENT

(1.) Affidavits of service have been filed by the petitioners which are taken on record. From the averments made therein it is evident that the Insurance Company stands duly served.

(2.) Both these petitions impugn orders passed by the Lok Adalat proceeding to direct the securitization and placement in deposit of substantial sums that had come to be settled and agreed to be paid by the Insurance Company in respect of a claim that came to be settled inter partes.

(3.) In Writ-C No. 33606 of 2019, out of the total sum agreed between the parties, of Rs. 4,50,000 the Lok Adalat has proceeded to direct that a sum of Rs. 100,000/- be placed in a fixed deposit of a Nationalised Bank for a period of five years and a sum of Rs. 1,50,000/- be released. Insofar as the claimant No. 2 is concerned, it has provided that a sum of Rs. 2,00,000/- awarded shall be placed in a fixed deposit of a Nationalised Bank for a period of five years. The petitioner No. 1 is the father of the deceased. The petitioner No 2 is the son who, though a minor at the time when the incident occurred, had admittedly attained majority and was a signatory and a party to the compromise that was placed on the record of the Lok Adalat.