DEVESH SHARMA Vs. MAHINDER SINGH BHARDWAJ & OTHERS

JUDGEMENT

(1.) Learned counsel for respondent No.3-insurer was asked to seek instructions to settle the claim in lump sum of Rs.1,50,000/-, in addition to the amount already awarded by the Tribunal.

(2.) Ms.Sunita Sharma, learned counsel for respondent No.3-insurer, stated at the Bar that she has sought instruction to pay only Rs.50,000/-, in addition to the amount already awarded. Her statement is taken on record. She has also made available a copy of communication dated 24th August, 2016 to the effect, across the Board, made part of the file.

(3.) I have gone through the impugned award and the pleadings. I am of the considered view that the amount awarded is meager. Accordingly, I deem it proper to award Rs.1,00,000/-, in lump sum, in addition to the amount already awarded by the Tribunal.