GAURIBEN GANESHBHAI SANGHANI Vs. YOGESHBHAI NATHIBHAI VALA

JUDGEMENT

(1.) The present appeal has been filed by the original claimants on being aggrieved and dissatisfied by the judgment and award dated 05.102018 passed by the Motor Accident Claims Tribunal (MACT) at Morbi. The claim was filed for a compensation of Rs.15 lakhs, whereas, the Tribunal awarded a compensation of Rs.4,91,000/- under various heads together with interest at the rate of 9% and proportionate cost. The appellants / applicants had filed the claim petition being M.A.C.P No. 22 of 2015.

(2.) The following facts:

(3.) The parties, namely the appellants and the Bajaj Allianz Insurance Co., the respondent No.2 herein, have settled the matter and a settlement pursis has been filed before this Court, which reads as under: