Ghasi vs Reliance General Ins. Co. Ltd And Others

Manoj Kumar Garg, J

This civil misc. appeal has been filed under Section 173 of Motor Vehicles Act, 1988 by the appellant-claimant for enhancement of quantum of compensation, against the judgment and award dated 18.8.2018 passed by the Judge, Motor Accident Claims Tribunal, Chittorgarh in MAC Case No. 197/2017 (164/2015), vide which the learned Judge awarded compensation to the tune of Rs.12,000/- in favour of the appellant-claimant.

Learned counsel for the appellant-claimant as well as learned counsel for the respondent No.1-Insurance Company submits that in the spirit of Lok Adalat, both the parties have agreed on payment of a lump-sum amount of Rs.70,000/-. Therefore, it is prayed that the judgment and award impugned may be modified accordingly.

In view of the submissions made by the parties, the civil misc. appeal is partly allowed. The impugned judgment & award dated 18.8.2018 is modified to the extent that the respondent -Insurance Company shall pay lump-sum amount of Rs.70,000/-, as agreed by them, within a period of two months from today. If the aforesaid lump sum amount is not paid to the claimant within the stipulated time, the respondent-Insurance Company shall also pay interest @ 7% per annum over the due amount from the date of this order.