TRILOK 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

(2.) Accident Claims Tribunal No.1, Bhilwara vide judgment & award dt. 1/2/2019 passed in MAC Case No.472/2015. The learned Tribunal has awarded a compensation in the sum of Rs.1,58,858.00 in favour of the appellant/claimant.

(3.) 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.1,27,000.00 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.