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Judgment
6 paragraphs · 247 wordsRekha Borana, J
The present civil misc. appeal has been preferred by the appellants seeking enhancement of the compensation amount as awarded by judgment dated 28.11.2017 passed in MAC Case No.386/2016 (CIS No.290/2016) by learned Motor Accident Claims Tribunal No.2, Udaipur whereby the claim of the appellants seeking compensation against the respondents was partly allowed holding defendant No.3 also liable to pay compensation of Rs.6,98,200/- with interest @6% per annum.
Learned counsel for the parties, in the spirit of Lok Adalat, have placed on record a memorandum of understanding/ compromise entered into between the parties, which is taken on record.
In view of the above and in spirit of Lok Adalat, the compensation amount as awarded by the impugned judgment dated 28.11.2017 is further enhanced by Rs.2,50,000/- in favour of the claimants-appellants as a full and final settlement of the case. The amount so agreed shall be deposited by respondent No.3-Insurance Company with the Tribunal within a period of two months from today, failing which, the same shall carry interest @7.5% per annum from the date of this order till actual realization. The enhanced amount of compensation be disbursed/ deposited in terms of the award in the savings account of the claimants-appellants. The impugned judgment/award dated 28.11.2017 passed by MACT No.2, Udaipur in MAC Case No.386/2016 (CIS No.290/2016) is modified accordingly.
In view of the above, the appeal stands disposed of.
Office is directed to send back the record, if any, forthwith.