UNITED INDIA INSURANCE CO. LTD. Vs. PUJA LINDA

JUDGEMENT

(1.) The present M. A. has been filed against the order/award passed on 7th March, 2013 under section 140 of the Motor Vehicles Act, 1988. Vide the said order Rs. 50,000.00 as an interim compensation has been granted to the claimant/respondent Nos. 1, 2 and 3.

(2.) A supplementary affidavit has been filed by the appellant annexing the order dated 29th April, 2017 passed by the Lok Adalat, Civil Court, Ranchi in Motor Accident Claim Case Nos. 207 and 208 of 2010 wherein it has been recorded that the owner of the vehicle and the claimant have compromised the issue and in terms of compromise, Rs. 7.00. 000.00 (Rupees Seven lacs) only has been deposited in their names separately in fixed deposit scheme.

(3.) From the above order of the Court below, it is evident that the matter has been compromised between the owner and the claimant and in terms of the compromise Rs. 7.00. 000.00 (Rupees seven lacs) only has been paid to the claimant in the manner provided in the said order.