SHAKINA BAI Vs. JASPAL SINGH

JUDGEMENT

(1.) This appeal by the claimant/(s) has been filed for enhancement of compensation awarded by Second Additional Member, Motor Accident Claims Tribunal, Ujjain in Claim Case No.102/2017 decided on 02/07/2018 and has been placed today in this Permanent and Continuous/ National Lok Adalat under Section 20 of the Legal Services Authorities Act, 1987.

(2.) The matter was discussed. After hearing Counsel appearing for both parties and after perusing the relevant record, we felt that the compensation awarded by the Claims Tribunal is on lower side and deserves to be enhanced by Rs.2,30,000/- (Rupees Two Lacs and Thirty Thousand only). We, therefore, suggest 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 for recording the same. The application is 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:-