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Judgment
3 paragraphs · 153 wordsR.V. Raveendran, C.J.—This is a claimant''s appeal against the judgment and award dated 12th January, 2000 passed by the Motor Accident Claims Tribunal, Gwalior, in Claim Case No. 36/99.
After the matter was argued for some time, the learned Counsel for the appellant/claimant and the learned Counsel for the respondent No. 3 (Insurer) negotiated the matter with reference to the facts and circumstances of the case and have filed a joint memo agreeing that the insurer (respondent No. 3) shall pay an additional lumpsum compensation of Rs. 55,000 (Rupees fifty-five thousand only) (in addition to Rs. 21,000 plus interest @ 12% per annum awarded by the Tribunal). The insurer (respondent No. 3) shall deposit the additional amount within two months.
We find the terms of settlement just and reasonable. We accept the same and allow this appeal in part in terms of the Joint Memo. Parties to bear their respective costs.