SONAL Vs. SUKUMAR VERMA

JUDGEMENT

(1.) The instant appeal has been filed for enhancement of compensation awarded vide Judgment and Award dtd. 21/7/2025 passed by the Motor Accident Claims Tribunal No.2, Udaipur in MAC Case No.885/2023 Titled as "Smt. Sonal & Ors. Vs. Sukumar Verma & Ors.", whereby an amount of Rs.1,81,55,700.00 was awarded in favour of claimant(s) as compensation.

(2.) Learned counsel for the parties submit that they have entered into a compromise and have executed a Memorandum of Understanding, whereby the respondent-insurance Company has agreed to pay a sum of Rs.2,25,00,000.00 towards full and final settlement in respect of the accident dtd. 13/2/2021 and MACT Case No.885/2023, decided vide order dtd. 21/7/2025 passed by the learned Judge, Motor Accident Claims Tribunal No. 2, Udaipur.

(3.) In the present case, no amount has been paid to the claimants till date. The amount of Rs.2,25,00,000.00 is agreed to be paid in complete settlement of the MACT award dtd. 21/7/2025 passed in MACT Case No. 885/2023 as well as CMA No.110/2026 (enhancement appeal) pending before this Court. Therefore, it is prayed that the present appeal may be disposed of in light of the Memorandum of Understanding entered into between the parties.