RELIANCE GENERAL INSURANCE COMPANY LIMITED Vs. MANA

JUDGEMENT

(1.) This civil misc. appeal has been filed under Sec. 173 of Motor Vehicles Act, 1988 by the appellant-Insurance Company against the judgment and award dt. 15/12/2015 passed by the Judge, Motor Accident Claims Tribunal, Rajsamand in MAC Case No.209/2013, vide which the learned Judge awarded compensation to the tune of Rs.9,86,000.00 in favour of the claimants/respondents No.1 & 2.

(2.) This Court while staying the execution of the impugned judgment and award dt. 15/12/2015 directed the appellant-Insurance Company to deposit Rs.5,00,000.00 of the award amount, which was ordered to be disbursed to the claimants.

(3.) Learned counsel for the parties submits that in the spirit of Lok Adalat, both the appellant-Insurance Company and respondents No.1 & 2/claimants have agreed on payment of a lump-sum amount of Rs.7,50,000.00 in addition to the amount already paid to the claimant-respondent. Therefore, it is prayed that the judgment and award impugned may be modified accordingly.