DEEPA GARG Vs. RAKESH KUMAR

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is directed against a judgment and order passed by the High Court of Uttaranchal at Nainital in appeal from CMA No. 463 of 2001, affirming the Judgment and award dated 31st of May, 1999 passed by the Motor Accidents Claims Tribunal/ Additional District Judge, Roorkee (in short, "the Tribunal" ) in Motor Accident Claim No. 36 of 1995 whereby the Tribunal had awarded Rs. 7,77,500/- as compensation to the claimants/appellants along with 12% simple interest against the National Insurance Company Limited.

(3.) We have heard the learned Counsel for the parties and examined the impugned judgments very carefully in depth and in detail. After some arguments were advanced by the learned Counsel for the parties, the parties have agreed before us that this appeal may be disposed of on compromise in the following manner: