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Judgment
14 paragraphs · 214 wordsMahabir Singh Sindhu, J
Present appeal has been filed by the claimants under Section 173 of the Motor Vehicles Act, 1988 (for short 'Act') against the impugned Award dated
23.10.2017, passed by learned Motor Accident Claims Tribunal, Kapurthala (for short 'Tribunal') for enhancement of compensation on account of
death of Balbir Kaur (for short 'deceased').
Today, the matter has been listed before the National Lok Adalat.
Learned Counsel for respondent No.3/Insurance Company, on instructions, has offered to pay an amount of Rs. 3.40 lakh (Rupees Three Lakh Forty
Thousand Only) over and above the compensation awarded by learned Tribunal, which is acceptable to the appellant(s)/claimant(s) as full and final
settlement.
In view of the above amicable settlement between the parties, we direct respondent No.3/Insurance Company to deposit the aforesaid enhanced
amount by way of account payee cheque in favour of the appellant(s) with the Office of Lok Adalat of this Court within 45 days from today and the
same be handed over to them against proper receipt and identification. Failure thereof shall attract interest at the rate of 9% per annum from the date
of settlement till its realization. The terms and conditions of disbursal of the aforesaid enhanced amount of compensation will remain unaltered, as
passed by learned Tribunal.
FAO stands disposed off.