Kalawati Devi And Two Others. vs National Insurance Company Limited And Three Others

Alok Kumar Verma, J

Present Appeal under Section 173 of the Motor Vehicles Act, 1988 has been filed by the appellants-claimants to enhance the amount awarded by the learned Motor Accident Claims Tribunal/District Judge, Pauri Garhwal in Motor Accident Claim Petition No.48 of 2009.

Today, before the National Lok Adalat, Mr. H.M. Bhatia, Advocate for the appellants is present. Mr. Rajendra Kumar, Manager (Legal) with Mr. Bindesh Kumar Gupta, Advocate (through video conferencing) for the respondent no.1 and Mr. D.C.S. Rawat, learned counsel for respondent no.3 are present.

Mr. H.M. Bhatia, Advocate and Mr. Rajendra Kumar, Manager (Legal) of the Insurance Company submitted that the parties have settled their disputes.

Mr. H.M. Bhatia, Advocate and Mr. Rajendra Kumar, Manager (Legal) of the Insurance Company submitted that they have filed a Compromise Application on behalf of their parties with their free will and without any pressure.

Learned counsel for the parties have requested to decide the present Appeal on the basis of the Compromise.

Compromise Application, filed today, is verified.

The present Appeal (AO No.83 of 2013) is decided on the basis of the Compromise.

The Compromise Application will form part of this order.