SUNIL KUMAR @ SUNIL LAKRA Vs. MONU KUMAR

JUDGEMENT

(1.) This appeal impugns the award of compensation dated 30.10.2017 passed by the learned MACT in Petition No. 386/2017 on the basis of a settlement between the parties, whereby an offer of Rs.10.75 lacs was accepted by the appellants apropos the unfortunate demise of their son in a road accident. He was all of 20 years of age and in the prime of his life. The appellant no.1 i.e. the father of the deceased is stated to be recuperating from an advanced stage of cancer and states that during the aforesaid proceedings, he was not properly advised by his counsel and was not in the best state of mind to have decided for himself. Therefore, he seeks reopening of the case and for remand of the same for decision on merits.

(2.) The relief is strongly opposed by the learned counsel for the Insurance Company. He submits that there was a statutory offer and sufficient time was given to the appellants to consider the same and accept. The orders of 18.09.2017 and 30.10.2017 read as under:-

(3.) The appellants, with the assistance of a counsel, had considered the settlement and had accepted the same. The impugned order records as under:-