AVADHESH Vs. ATAR SINGH

JUDGEMENT

(1.) THIS is a claimant's appeal against the judgment and award dated 12th January, 2000 passed by the Motor Accident Claims Tribunal, Gwalior, in Claim Case No. 36/99.

(2.) AFTER the matter was argued for some time, the learned Counsel for the appellant/claimant and the learned Counsel for the respondent No. 3 (Insurer) negotiated the matter with reference to the facts and circumstances of the case and have filed a joint memo agreeing that the insurer (respondent No. 3) shall pay an additional lumpsum compensation of Rs. 55,000 (Rupees fifty -five thousand only) (in addition to Rs. 21,000 plus interest @ 12% per annum awarded by the Tribunal). The insurer (respondent No. 3) shall deposit the additional amount within two months.