GHASI Vs. RELIANCE GENERAL INS. 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 quantum of compensation, against the judgment and award dtd. 18/8/2018 passed by the Judge, Motor Accident Claims Tribunal, Chittorgarh in MAC Case No. 197/2017 (164/2015), vide which the learned Judge awarded compensation to the tune of Rs.12,000.00 in favour of the appellant-claimant.

(2.) Learned counsel for the appellant-claimant as well as learned counsel for the respondent No.1-Insurance Company submits that in the spirit of Lok Adalat, both the parties have agreed on payment of a lump-sum amount of Rs.70,000.00. 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 and award dtd. 18/8/2018 is modified to the extent that the respondent -Insurance Company shall pay lump-sum amount of Rs.70,000.00, 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 also pay interest @ 7% per annum over the due amount from the date of this order.