ITEM NO.40     LOK ADALAT NO.1        SECTION XIIA

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.

    (P.SATHASIVAM)  (Dr.ARIJIT PASAYAT)