BABU KHAN Vs. NATIONAL INSURANCE CO. LIMITED

JUDGEMENT

(1.) Delay condoned.

(2.) Leave granted.

(3.) The challenge in the present appeal is to an order passed by the High Court of Madhya Pradesh Bench at Indore on 13/7/2017 whereby the Award rendered by the Lok Adalat was modified at the instance of Insurance Company that the amount settled was Rs.3,85,000.00 instead of Rs.5,14,000.00 awarded by the Motor Accident Claims Tribunal, Indore.