SUSHILADEVI Vs. DELHI BARODA ROAD CARRIERS PVT. LTD

JUDGEMENT

(1.) The present appeal has been preferred by the appellants-claimants for enhancement of compensation against the Judgment & Award dtd. 15/1/2018 passed by the Judge, Motor Accident Claims Tribunal, Sujangarh, District Churu in M.A.C. Case No. 45/2011, whereby while allowing the claim petition, a sum of Rs.12,50,000.00 was awarded in favour of the appellants-claimants on account of death of one Pannalal, which took place as a result of injuries sustained by him in a vehicle accident, which occurred on 6/7/2010.

(2.) Heard learned counsel for the parties and perused the material available on record.

(3.) Learned counsel for the respondent - insurance company very fairly submits that the respondent - insurance company is ready to give a lump sum amount of Rs.1,10,000.00 including interest, in addition to the amount already awarded by the tribunal in favour of the appellants-claimants, towards full and final settlement of the claim.