RAM BACHAN Vs. MAHAVIR PARSHAD SHARMA

JUDGEMENT

(1.) THE present appeal is directed against the impugned Award dated 11.05.2010 whereby the learned Tribunal has awarded a compensation of Rs.1,29,400.00 along with interest @ 7.5% p.a. from the date of filing of the petition, i.e., 03.06.2009 till the date of despatch of the notice to the claimant.

(2.) VIDE the instant appeal, the appellant has sought enhancement of the award amount. Vide order dated 07.12.2012, this matter was referred to the Secretary, Delhi High Court Legal Services Committee for pre-sitting Lok Adalat for settlement.

(3.) I note, the said settlement has been signed by Ms. Ragini Mehrotra, Manager (OIC) for respondent No.3/Insurance Company and the counsels for the appellant and the respondent.