United INDIA Insurance Co. LTD vs. Mahinder Kumar Sharma
Held
The National Lok Adalat held that the parties, including the appellant-Insurance Company and the claimant, have voluntarily and amicably settled the matter with their free consent, will, and volition, without any undue influence or misrepresentation. As per the settlement, Rs. 60,000/- is to be refunded to the appellant-Insurance Company from the amount deposited with the High Court Registry. The rest of the due amount, along with interest, will be refunded to the claimant. The Court found that the matter stands finally settled between the parties, and nothing further is due. The terms of the settlement were accepted by the parties and their counsel. The file was directed to be sent to the Registry for necessary action.
Facts
This matter was referred to the National Lok Adalat for determination. The appellant, United India Insurance Company Ltd., and the respondent, Mahinder Kumar Sharma, along with other respondents, voluntarily and amicably settled the dispute. The settlement involved a lump sum amount of Rs. 60,000/- to be refunded to the appellant-Insurance Company from the amount already deposited with the Registry of the High Court. The remaining due amount, along with interest, is to be refunded to the claimant. The terms of the settlement were explained to the parties and their counsel in Hindi, and they accepted them, signing in evidence of the settlement.
Key Issues
1. Whether the parties have amicably settled the dispute voluntarily and with free consent, without undue influence or misrepresentation, as per the terms agreed upon before the National Lok Adalat? Petitioner's Arguments: The appellant, United India Insurance Company Ltd., contended that a settlement has been reached with the respondent, Mahinder Kumar Sharma, and other parties. They agreed to a specific refund amount of Rs. 60,000/- to the appellant from the deposited funds, with the balance and interest to be paid to the claimant. Revenue/State's Arguments: The judgment does not record any specific arguments from the revenue or state. The focus is on the settlement between the appellant and the claimant (respondent No. 1).
AI-generated summary — verify with the full judgment below
BEFORE THE NATIONAL LOK ADALAT Kumar Sharma & Ors.
FAO (MVA) No. 12 of 2023 14.03.2026 Present: Mr. Pritam Singh Chandel, Advocate for the appellant.
Mr. Khube Ram Thakur, Advocate for the respondent No.1 alongwith respondent No.1-Shri Mahinder Kumar Sharma in person.
Mr. Lokesh Thakur, Advocate vice counsel for the respondent No.
None for the respondent No.
The matter has been referred for determination to the National Lok Adalat. Both the parties have voluntarily and amicably settled the matter with their free consent, will, volition and without any undue influence or misrepresentation.
As per settlement arrived at between the parties, a lump sum amount of Rs.60,000/- (Sixty Thousand Only) is agreed to be refunded to the appellant-Insurance Company out of the amount accrued as of today which stand already deposited before the Registry of Hon’ble High Court of H.P. Rest of the amount due alongwith interest be refunded to the claimant.
Thus, in view of the aforesaid terms and conditions of the settlement, the matter stands finally settle
The judgment continues below.
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Reproduced from the public record of the Himachal Pradesh High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.