CHANDRASHEKHAR Vs. AMIT

JUDGEMENT

(1.) .This appeal is filed by the claimant/(s) seeking enhancement of compensation awarded by IVth Motor Accident Claims Tribunal, Indore(M.P.) in Claim Case No.MACC/136/2019 decided on 29/11/2021. Today appeal is listed before Permanent & Continuous/ National Lok Adalat under Sec. 20 of the Legal Services Authorities Act, 1987 for settlement between the parties.

(2.) After discussion and hearing Counsel appearing for both parties and after perusing the relevant record, we are of the opinion that the compensation awarded by the Claims Tribunal is on lower side and deserves to be enhanced by Rs.1,25,000.00 (Rupees One Lakh Twenty Five Thousand Only). we, therefore, suggest the parties that the matter may be settled on these lines.

(3.) Accepting our suggestion, the parties have entered into a settlement and have filed an application duly signed by the representatives of the parties. The compromise between the parties is verified. It is just, valid and lawful. It is, therefore, ordered to be recorded. Accordingly, an award is passed in the following terms:-