Syed Dastagir Pasha Vs.
Oriental Insurance Co., Ltd.& Ors. [2008] INSC 2113 (6 December 2008)
Judgment
SUPREME COURT LOK
ADALAT CIVIL APPEAL NO.7212/2008 ARISING OUT OF Petition(s)for Special Leave to
Appeal (C)No(s).23954 OF 2007 (From the Judgment and Order dated 13.6.2007 of
the High Court of judicature at Andhra Pradesh in Civil Miscellaneous Appeal No.33
of 1998) SYED DASTAGIR PASHA ... Petitioner (s) Versus ORIENTAL INSURANCE
CO.LTD. & ORS. ... Respondent (s) 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. S.
Wasim A. Qadri, Adv.
Mr. Lakshmi Raman
Singh, Adv.
For Respondent (s)
Mr. Anil Kumar Jha, 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.
Leave granted.
This appeal is
disposed of with a direction that in addition to whatever amount has been paid
by the Insurance Company to the appellant, a further sum of Rs.75,000/- shall
be paid in full and final settlement of the claim of the appellant. 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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