DIRJIYA Vs. SHIV PRASAD

JUDGEMENT

(1.) It is jointly submitted that this matter was previously settled in a Lok Adalat for a sum of Rs.6,13,000.00, as is evident from the copy of the order, but since Insurance Company could not procure sanction in time, therefore, amount could not be paid to the claimants.

(2.) However, Shri Arubendra Singh submits that said settlement was arrived in the year 2016. Insurance Company never moved any application after receiving permission to settle the amount.

(3.) It is submitted by Ms. Banerjee that since permission was not received, M.C.C.No.2589/2017 was filed seeking recall of the award passed in Lok Adalat on 12/11/2016 in M.A.No.1718/2011 and said MCC was allowed vide order dtd. 9/12/2017.