JAMILA Vs. SARWAN KUMAR

JUDGEMENT

(1.) This Misc. Appeal has been filed under Sec. 173 of the Motor Vehicle Act, 1988 against the judgment dtd. 11/8/2016 passed by the learned Judge, Motor Accident Claims Tribunal, Merta, Rajasthan in MACT Claim No.217/2013 (93/12) whereby the learned Judge, Motor Accident Claims Tribunal, Merta (hereinafter referred to as 'the Tribunal') awarded compensation of Rs.9,75,552.00 to the appellants-claimants. Aggrieved against the said judgment and award, the appellants have preferred this appeal for enhancement of compensation as also the liability of the respondent No.3 Insurance Company.

(2.) Learned counsel for the appellants-claimants submits that learned Tribunal has awarded compensation to the tune of Rs.9,75,552.00 only and the rate of interest imposed is 8% p.a., which are inadequate. He further submits that parties have arrived at a compromise and agreed for enhancement of award to the tune of Rs.70,000.00 as full and final settlement of the case.

(3.) Learned counsel for the respondent No.3-Insurance Company submits that Insurance Company is agreeable for enhancement of compensation upto the tune of Rs.70,000.00.