RAMESHWAR LAL Vs. MAHESH KUMAR

JUDGEMENT

(1.) This civil misc. appeal has been filed under Sec. 173 of Motor Vehicles Act, 1988 by the appellants-claimants for enhancement of the amount of compensation, against the judgment and award dt. 23/8/2017 passed by the Judge, Motor Accident Claims Tribunal, Bikaner in MAC Case No.70/2013, vide which the learned Judge awarded compensation to the tune of Rs.5,75,281.00 along with interest @ 7% per annum to the claimants.

(2.) Learned counsel for the appellants-claimants as well as learned counsel for the respondent-Insurance Company submits that in the spirit of Lok Adalat, both the parties have agreed on payment of a lump-sum amount of Rs.1,25,000.00 in addition to the amount already paid to the claimants-appellant. Therefore, it is prayed that the judgment and award impugned may be modified accordingly.

(3.) In view of the submissions made by the parties, the civil misc. appeal is partly allowed. The impugned judgment and award dt. 23/8/2017 is modified to the extent that the respondent No.3 -Insurance Company shall pay lump-sum amount of Rs.1,25,000.00to the claimants/appellants in addition to the amount already paid to the claimants, if any, within a period of one month from today. If the aforesaid lump sum amount is not paid to the appellants/ claimants within the stipulated time, the respondent/Insurance Company shall also pay interest @ 7% per annum over the due amount from the date of this order.