NATIONAL INSURANCE COMPANY LIMITED Vs. HARI SINGH

JUDGEMENT

(1.) is revision filed under Article 227 of the Constitution is directed against the order dated 18.9.2000 passed by the Motor Accidents Claims Tribunal (for brevity as M.A.C.T.), Narnaul, directing the petitioner insurance company to pay an amount of Rs. 65,000 along with interest at the rate of 12 per cent per annum from the date of filing of the petition, i.e., 14.12.1989 till its realisation.

(2.) Brief facts necessary for the decision of the controversy raised in the present revision petition are that on 4.10.1989, an accident took place involving the insured vehicle No. HYN 7395. A 19 years old cleaner boy was killed, so the parents of the deceased Surety Kumar filed a claim petition on 14.12.1989 claiming a sum of Rs. 3,00,000 as compensation. The matter was referred to the Lok Adalat where a compromise was arrived and the parties agreed for payment of Rs. 65,000. The Deputy Manager of petitioner insurance company made the following statement before the Lok Adalat:

(3.) In accordance with the above referred statement, an award dated 1.2.1999 was passed by the M.A.C.T. 196