RELIANCE GENERAL INSURANCE CO. LTD Vs. KESAR

JUDGEMENT

(1.) This Misc. Appeal has been filed under Sec. 173 of the Motor Vehicle Act, 1988 against the judgment dtd. 7/4/2015 passed by the learned Judge, Motor Accident Claims Tribunal, Rajsamand in MACT Claim No.41/2014 whereby the learned Judge, Motor Accident Claims Tribunal, Rajsamand (hereinafter referred to as "the Tribunal') awarded compensation of Rs.13,81,000.00 along-with interest @ 9% p.a. from the date of filing the claim petition.

(2.) During the pendency of the instant appeal, appellant-Insurance Company and respondents made sincere endeavor to resolve the dispute by mutual agreement. After due deliberations, rival parties have arrived at a compromise and agreed to settle the matter amicably.

(3.) In terms of the settlement, appellant-Insurance Company has agreed to pay a lump sum amount of Rs.6,55,000.00 (Rs. Six lac Fifty Five Thousand) to respondents No.1 to 4 within two months, in addition to the amount already deposited by the Insurance Company; the amount so agreed shall be deposited by the appellant-Insurance Company with the Tribunal within a period of two months from today, failing which, the same shall carry interest @ 9% per annum from the date of this order till actual realization. Both the parties are agreeable to the conditions of the settlement, therefore, the appeal deserved to be disposed of accordingly.