RELIANCE GENERAL INS. CO. LTD Vs. KARIBAI

JUDGEMENT

(1.) Appellant/Insurance Co. has filed the present appeal u/s. 173 of the Motor Vehicles Act, 1988 being aggrieved by award dated 20.9.2017 passed by 6th Additional Motor Accident Claims Tribunal (MACT), Mandsaur (Link Court, Narayangarh, District Mandsaur) whereby Claim Case No.111/2013 filed by respondents No.1 to 3 has been allowed by directing the appellant Insurance Co. to pay compensation of Rs.5,10,000/- with interest.

(2.) Facts of the case, in short, are as under :

(3.) By order dated 21.12.2017, this Court has stayed the execution of the impugned award subject to deposit of 50% of the awarded amount. Now, respondents/claimants have filed an application seeking permission to withdraw the aforesaid amount. Instead of arguing the application for withdrawal of the amount, learned counsel for the parties agreed to argue the appeal finally on merits.