PINKI AND OTHERS Vs. JAGBIR AND OTHERS

JUDGEMENT

(1.) PETITIONERS herein were claimants before the Motor Accident Claims Tribunal (in short -the Tribunal), having filed claim petition under Section 166 of the Motor Vehicles Act, claiming compensation for the death of Parveen caused in motor vehicular accident. Petitioners are widow, a minor daughter and parents of Parveen. The claim petition was taken up in Lok Adalat and on statements of counsel for claimants and counsel for Insurance Company, the claim was settled at Rs. 5 lacs and accordingly, Award dated 17.03.2012 was passed in Lok Adalat for the said amount in favour of claimants/petitioners.

(2.) PETITIONERS filed application before the Tribunal for recall of Lok Adalat Award dated 17.03.2012 alleging that petitioners are not ready to accept the amount offered by the Insurance Company. It was pleaded that previous counsel engaged by the claimants before the Tribunal had pressurized the claimants to settle the claim by compromise, and therefore, the claimants had engaged a new counsel.

(3.) LEARNED Tribunal, vide order dated 03.05.2013 (Annexure P -2), has dismissed the application filed by the claimants, who have, therefore, filed this revision petition to challenge the said order.