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Judgment
4 paragraphs · 182 wordsAs agreed, as per statement of learned counsel for the appellants and learned counsel for the Insurance Company, separately recorded, a sum of Rs. 6,50,000/- ( Rs. Six Lacs Fifty Thousand Only) over and above the amount awarded by the Tribunal is allowed to the appellants in full and final settlement of the claim. Two months'' time is allowed to the Insurance Company to deposit the amount before the MACT, failing which, interest at the rate of 9% per annum shall follow on this amount till payment from the date of this order. As suggested by learned counsel for the appellants, the enhanced amount would be paid to the appellants by the Motor Accident Claims Tribunal in the following manner:-
The shares of minor appellants No. 2 to 4 would be deposited in FDRs in their name through their mother/natural guardian, to be payable to them on attaining majority by the Motor Accident Claims Tribunal.
The appeal is disposed of accordingly.
Copy of the order be supplied/sent to the counsel/parties and file be returned to the High Court.