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Judgment
15 paragraphs · 249 wordsSanjay Kumar, J
This appeal under Section 173 of the Motor Vehicles Act, 1988, was filed by the claimant in MACT Case No.28 of 2013 seeking enhancement of the
compensation awarded to him in relation to the injuries suffered by him in a motor accident. The appellant was granted a sum of Rs. 27,500/-, VIDE
Award dated 11.10.2013.
While so, an application in CM-10561-CII-2020 was filed jointly by the learned counsel for the appellant and the learned counsel for Reliance General
Insurance Company Limited, the third respondent, seeking advancement of the hearing of the case and its disposal in terms of the compromise arrived
at by and between them.
The application is ordered and the appeal is taken up for hearing today itself.
In terms of the compromise arrived at by and between the parties, the third respondent-Insurance Company is willing to pay a further sum of Rs.
 50,000/- over and above the amount already awarded in full and final settlement of the appellant's claim for enhanced compensation. Mr. R.S.
Budhwar, learned counsel for the appellant, affirms that his client is willing to accept the offer in full settlement of his claim.
In the light of the aforestated compromise and the joint application filed by the parties, this appeal is allowed directing the third respondent-Insurance
Company to pay a sum of Rs. Â 50,000/- by way of cheque drawn in the name of the appellant within four weeks, under due and proper
acknowledgment.
No order as to costs.