NANDU RAMNATH ALORNEKAR Vs. KIRAN VAIGANKAR

JUDGEMENT

(1.) Heard Mr. Nachinolkar, learned Counsel for the appellant and Mr. Mulgaonkar, learned Counsel for respondent Nos. 3 and 5. Respondent Nos. 1 to 4 though served, absent.

(2.) The appellant who is the original claimant in Claim Petition No. 16/96 before the Motor Accident Claims Tribunal, Mapusa has filed this appeal on ground that the Tribunal 'has not awarded interest on the compensation from the date of the application. Mr. Mulgaonkar, learned Counsel appearing for respondent Nos. 3 and 5 has stated that respondent No. 3 is agreeable to pay Rs. 10,000 by way of final settlement of the claim in the appeal towards interest payable to the appellant. Mr. Nachinolkar, learned Counsel appearing for the appellant, upon taking instructions from the appellant who is present in the Court, states that the appellant is ready and willing to accept the said amount of Rs. 10,000 in full and final settlement of the claim in appeal. Mr. Mulgaonkar states that the said amount of Rs. 10,000 shall be deposited in the Motor Accidents Claim Tribunal, Mapusa within a period of six weeks from today. The statement is accepted.

(3.) In view of the settlement arrived at between the parties, the award dated 7th April, 2000, which is impugned in this appeal, stands modified accordingly. The parties are directed to bear their own costs. The appeal stands disposed of in the aforesaid terms.