VIPIN GARG Vs. ORIENTAL INSURANCE COMPANY LTD.

JUDGEMENT

(1.) CHALLENGE in this petition is to the order dated 25.04.2014 (Annexure P -6) passed by the Permanent Lok Adalat, Public Utility Services, Gurgaon, Camp Court at Nuh, whereby the execution petition filed by the petitioner in respect of the Award dated 13.12.2013 (Annexure P -4), has been disposed of as satisfied.

(2.) LEARNED counsel for the petitioner has referred to the Award dated 13.12.2013 (Annexure P -4), whereby the Permanent Lok Adalat has given direction to the Oriental Insurance Company -respondent No. 1 to pay Rs. 3,20,000/ - to the applicant -petitioner within 45 days. It was also ordered that the applicant -petitioner would submit indemnity bond in the sum of Rs. 3,20,000/ - to the respondent -company while receiving the amount in question through draft or cheque.

(3.) SINCE as per the Award dated 13.12.2013 (Annexure P -4), the petitioner was directed to furnish indemnity bond to the respondent -company, which he did so on 18.04.2014, no ground is made out to pay interest to the petitioner, as there is no fault on the part of the respondent -company. As such, the impugned order does not require any interference.