BIPAD BANDHU BHOWMIK Vs. RAJIB SAHA

JUDGEMENT

(1.) It is heartening to note that with the intervention of learned counsel for the parties and more specifically, the efforts put in by Mr. P. Gautam, learned counsel appearing for respondent-insurer, the parties have arrived at an amicable settlement.

(2.) In addition to a sum of Rs.1,47,000.00, what stands awarded by the Tribunal, the insurer namely the Oriental Insurance Company Ltd., respondent No.2 herein, has agreed to pay a sum of Rs.35,000.00, on lump sum basis, to the claimant, positively within a period of 4(four) weeks from today. It is further agreed that in the event of the said amount not being remitted, interest @ 6% thereupon shall also be paid to the claimant. The settlement is just, fair and reasonable.

(3.) In view of the settlement arrived at, this Court need not dwell into the facts, save and except record that the motor vehicle accident took place on 27/11/2013 and as a result thereof, the claimant namely Bipad Bandhu Bhowmik sustained injuries and filed a petition under Sec. 166 of the Motor Vehicles Act claiming compensation of Rs.15,00,000.00. Tribunal framed 2(two) issues and while answering the same awarded only a sum of Rs.1,47,000.00 along with interest @ 6% per annum from the date of filing of the petition. The liability stood fastened upon the insurer.