SANGITABEN JAYDEEPSINH VAGHELA Vs. DALPATSINH GANPATSINH PADHIYAR

JUDGEMENT

(1.) The appeal is filed challenging the judgment and award dtd. 26/4/2018 passed by the MACT (Aux), Anand in MACP no.375/15. The settlement purshis dtd. 26/6/2022 is placed on record. The signature of the authorized person of the ICICI Lombard General Insurance Company Limited - respondent no.2 herein and as per the purshis, the insurance Company has accepted the offer of paying additional compensation of Rs.8,00,000.00, which includes interest and costs over and above the awarded amount. The settlement is accepted. The award be amended accordingly. ICICI Lombard General Insurance Company Limited is directed to deposit Rs.8,00,000.00 within 3 months of the receipt of the order.

(2.) In view of the settlement, the amount be disbursed in accordance to the award and 60% of the amount be paid by way of cheque to the claimant no.1 and 20% of the remaining amount be deposited in the FDR in the name of minor claimant no.2 with claimant no.1 as legal heir and guardian for a period till he attains majority, while 20% amount be given by way of account payee cheque to claimant no.3.

(3.) Accordingly, the present appeal is disposed of.