RELIANCE GENERAL INSURANCE CO. LTD Vs. SUNITA DEVI

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. 1/7/2014 passed by the Judge, Motor Accident Claims Tribunal Churu in MAC Case No.108/2012, vide which the learned Judge awarded compensation to the tune of Rs.16,84,000.00 along with interest @ 6% per annum to the claimants/respondents.

(2.) This Court while staying the execution of the impugned award vide order dt. 9/1/2015 directed the appellant-Insurance Company to deposit Rs.14,00,000.00, which is said to be disbursed to the claimants.

(3.) Learned counsel for the parties submits that in the spirit of Lok Adalat, both the parties have agreed on payment of a lump-sum amount of Rs.5,40,000.00 in addition to the amount already paid to the claimants-respondents. Therefore, it is prayed that the judgment and award impugned may be modified accordingly.