IFFCO TOKIO GENERAL INSURANCE CO LTD Vs. KAMLESH

JUDGEMENT

(1.) A very short question arises for consideration in this Appeal.

(2.) RESPONDENT Kamlesh suffered injuries in a motor vehicle accident which occurred on 23.08.2009. The Appellant Insurance Company and the First Respondent preferred to enter into an amicable settlement. The Appellant Insurance Company through its counsel made an offer of a sum of Rs.50,000/- towards full and final settlement of the claim by the First Respondent. The said offer was accepted by the Respondent Kamlesh, her father, as also the counsel for the First Respondent. While passing an order for payment of Rs.50,000/- in terms of the

(3.) ASIDE.