G. Rajesekhar Vs. Jakeer Huyssain & Ors. [2008] INSC 2106 (6 December 2008)

Judgment

SUPREME COURT LOK ADALAT CIVIL APPEAL NO.2252 OF 2005 G. RAJESEKHAR ... Petitioner (s) Versus JAKEER HUYSSAIN & ORS. ... Respondent (s) (With Office Report) Date : 06/12/2008 The above petition was taken up today for settlement CORAM :

HON'BLE DR. JUSTICE ARIJIT PASAYAT HON'BLE MR. JUSTICE P. SATHASIVAM For Petitioner (s) Mr. G.N. Reddy, Adv.

Mr. V.G. Pragasam, Adv.

For Respondent (s) Mr. A.K. De, Adv.

Mrs. Rekhapalli, Adv.

Mr. Vinit Malhotra, Adv.

Mr. Sanjay Kumar, adv.

This matter was taken up at the Supreme Court Lok Adalat with the consent and agreement through their counsel.

The following Order/Award is passed :- Heard.

This appeal is disposed of with a direction that in addition to whatever amount has been paid by the Insurance Company to the claimant, a further sum of Rs.50,000/- shall be paid. The same shall be deposited with the concerned MACT Court within four weeks. The claimant shall be permitted to withdraw the amount.

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