United India Insurance Co. Ltd. Vs. B.D. Gupta & Ors. [2008] INSC 1514 (6 September 2008)

Judgment

ITEM NO.1 LOK ADALAT NO.2 SECTION IVB SUPREME COURT LOK ADALAT C.A.No. 5559 Of 2008 @ Petition(s) for Special Leave to Appeal (Civil) No(s).12235/2001 (From the judgement and order dated 12/12/2000 in FAFO No. 952/1999 of The HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH) ORIENTAL INSURANCE CO. LTD. Petitioner(s) VERSUS B.D. GUPTA & ORS. Respondent(s) (With appln(s) for substituted service and prayer for interim relief and office report ) WITH C.A.NO.5558/2008 @ SLP(C)NO.10081/2001 Date: 06/09/2008 The above appeals were taken up today for settlement.

CORAM :

HON'BLE THE CHIEF JUSTICE HON'BLE Dr. JUSTICE ARIJIT PASAYAT HON'BLE MR. JUSTICE P. SATHASIVAM For Petitioner(s)/ Mr. Sudhir Kumar Gupta,Adv.

appellant(s)/ in person For Respondent(s)/ Mr. Anil Nag,Adv.(NP) In person In person 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 :-

Leave granted.

3 These are two appeals by the insurance companies. The High Court has granted a total compensation of Rs.11,97,000/-. Aggrieved by the same, the insurance companies are before this Court. The respondent's son was aged about 25 years at the time of his death. We have had discussions with the representatives from the insurance companies as well as with the father of the deceased, who was present in person. We are told that the respondent has already received a sum around Rs.6 lacs. Both the insurance companies are directed to pay another sum of Rs.5,55,000/- to be shared equally to the respondent i.e. a sum of Rs.2,75,000/- each both by the Oriental Insurance Co. Ltd. and the United India Insurance Co.Ltd., in addition to the amount already paid to the respondent.

The appeals are disposed of accordingly.

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