RENUKA DEVI Vs. UNITED INDIA INSURANCE CO. LTD.

JUDGEMENT

(1.) It appears that appellants, Renuka Devi, Devendra Nath Tiwari and Menika Devi have preferred the instant appeal for enhancement of the Award dtd. 21/12/2013 passed by learned District Judge- cum-M.A.C.T. Judge-VII, Dhanbad in Title (M.V.) Suit No. 270/2008, whereby appellants have been awarded compensation to the tune of Rs.2,84,000.00 (wrongly typed as Rs.2,74,000.00) along with interest payable @ 9% per annum from the date of filing of the claim application till the date of its realization.

(2.) It appears that after admitting the appeal on 29/8/2018 Coordinate Bench of this Court has passed order for issuance of notice upon respondent no.2 Chandan Kumar Mishra, but in the meantime the matter was referred before the Lok Adalat for settlement, but the settlement failed before the Lok Adalat and thereafter, it was again listed before the regular Bench for adjudication.

(3.) It has been submitted by learned counsel for the United India Insurance Company Ltd. that no appeal has been preferred by the Insurance Company against the impugned award either for setting aside of the award or having right of recovery from the owner of the insured vehicle, rather Insurance Company has already satisfied the award to the tune of Rs.3,24,000.00 and as such, learned counsel for Insurance Company has submitted that this appeal may be disposed of.