HARJIRAM Vs. RELIANCE GENERAL INSURANCE CO. LTD

JUDGEMENT

(1.) This civil misc. appeal has been filed under Sec. 173 of Motor Vehicles Act, 1988 by the appellant-claimant for enhancement of the compensation awarded by the Judge, Motor Accident Claims Tribunal, Bhilwara vide judgment & award dt. 17/2/2014 passed in MAC Case No.408/2009. The learned Tribunal has awarded a compensation in the sum of Rs.1,02,142.00 in favour of the appellant/claimant.

(2.) Learned counsel for the appellant-claimant as well as learned counsel for the respondent-Insurance company submit that in the spirit of Lok Adalat, both the parties have agreed on payment of a lump-sum amount of Rs.70,000.00 in addition to the amount already paid to the claimant-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 & award dt. 17/2/2014 is modified to the extent that the respondent-Insurance Company shall pay lump-sum amount of Rs.70,000.00 to the appellant/claimant in addition to the amount already paid to the claimant, as agreed by them, within a period of two months from today. If the aforesaid lump sum amount is not paid to the claimant within the stipulated time, the respondent-Insurance Company shall pay interest @ 6% per annum over the due amount from the date of this order.