MAREESWARI Vs. R GURUVAMMAL

JUDGEMENT

(1.) THIS appeal is focussed as against the Fair Order dated 13. 12. 2005 passed in Unnumbered Review Application in M. C. O. P. No. 42 of 2002 by the learned Motor accidents Claims Tribunal-cum-the Subordinate Judge, Sivakasi.

(2.) HEARD both sides.

(3.) PERUSED the report of the Mediation and Conciliation Centre, Madurai attached to this Bench including the settlement agreement arrived at between the parties. It appears the settlement arrived at is quite reasonable and I would like to incline to record it. Accordingly, in the total compensation of rs. 3,65,000/- (Rupees three lakhs and sixty five thousand only), the appellant/first claimant is entitled to get Rs. 1,42,350/- (Rupees one lakh forty two thousand three hundred and fifty only) and each of the respondent Nos. 1 and 2/claimant Nos. 2 and 3 are entitled to get Rs. 1,11,325/- (Rupees one lakh eleven thousand three hundred and twenty five only) and they are also entitled to get the interest also in the above ratio. The settlement agreement shall form part of the decree.