KULDIP SINGH Vs. AKASH VERMA

JUDGEMENT

(1.) This case was taken up in Special Lok Adalat held in this Court on May 23, 1998. The Lok Adalat passed the following order :

(2.) This application has been moved to take up the matter now on the judicial side as the Insurance Company has already verified the insurance policy and the vehicle in question involved in the accident covering the date of accident. Mr. Maharaj Bakshi Singh, Advocate, is present on behalf of respondent No. 3-National Insurance Company. He states at the Bar that the company has verified the policy of the vehicle and the policy duly covers the vehicle on the date of accident. He states that as per the compromise arrived at before the Lok Adalat, the company would pay another sum of Rs. 60,000.00 over and above the compensation already awarded by the M.A.C.T., which will be in full and the final settlement against all the respondents.

(3.) Counsel for the appellant states that let this appeal be decided according to the statement made by the parties before the Lok Adalat and as per the statement made at the Bar by the counsel for the Insurance Company. We order accordingly. Consequently, the appeal stands disposed of in the above terms. Let an A/C payee cheque/pay order in the name of the appellant-claimant in the sum of Rs. 60,000.00 be paid by the counsel for the respondent-National Insurance Company to the counsel for the appellant within three weeks. The handing over of the cheque to the counsel for the appellant would be good payment to the claimant. Copy of the order, attested by the Special Secretary of this Court, be given to counsel for the respondent-Insurance Company.