RADHA DEVI Vs. ASHOK KUMAR

JUDGEMENT

(1.) By way of this appeal, the appellants/claimants seek enhancement of the compensation amount, as stands awarded in their favour by learned Motor Accident Claims Tribunal-II, Sirmaur District at Nahan, H.P. in MAC Petition No. 7-S/2 of 2014, titled as Smt. Radha Devi and another vs. Sh. Ashok Kumar and another.

(2.) Today, when the case was taken up for consideration, learned Counsel for the parties apprise the Court that now the parties have agreed to settle the matter intra them and in terms of the settlement arrived at, the Insurance Company has agreed to pay over and above the compensation already awarded, an amount of Rs.8.00 Lac as full and final settlement, which will be inclusive of everything.

(3.) Learned Counsel for the respondent-Insurance Company has, on instructions, submitted that in this view of the matter, the present appeal can be disposed of by modifying the award passed by learned Tribunal.