MOHD. SHARIF Vs. NATTHA RAM

JUDGEMENT

(1.) IN this case, the Motor Accident Claims Tribunal has awarded a sum of Rs, 25,000/- to the claimant/appellant by the impugned award dated 8.12.1997, passed in a Claim Case No. 29/93 against which this appeal has been filed by the appellant for enhancement of the said award.

(2.) EARLIER , this matter had come up before this Court on 28.8.1998 and the parties present on that date mutually arrived at the consensus that the amount of Rs. 15,000/- only may be enhanced apart from the awarded amount and on the request of the Counsel for the parties that was directed to be placed before the Lok Adalat. Counsels for the parties submitted that since service on the respondents 1 and 2 was not effected the matter could not be disposed of at that time. Respondent Nos. 1 and 2 have now been served.

(3.) THE statement made by both the Counsels at the Bar is not only fair but is also appreciable, as they intended to settle the dispute amicably instead of continuing to Right on one count or the other. Even otherwise, having gone through the entire material on record and considering the nature of the injuries sustained by the claimant/appellant, which have been elaborately dealt with by the Claims Tribunal in its order in paras 8 and 9, in the opinion of this Court, the amount of compensation of Rs. 40,000/- is just and proper instead of 25,000/-.