Parvati Devi vs Ankur Sharma and Others

Mahesh Chandra Sharma

This appeal has been filed against the award of the Motor Accident Claims Tribunal. Against this award of the Claims Tribunal, the claimant has filed this appeal for enhancement of the claim amount. The Learned Counsel for the appellant states that there is no breach of policy in the instant matter. He further states that the insurance company has satisfied the claim and has not filed any cross objections in this matter. Keeping in view the pious work of Lok Adalat, at this stage counsel for both the parties i.e. the claimant and the insurance company agree that this appeal may be disposed on the basis of the compromise. The Learned Counsel for the insurance company gave consent for enhancing the amount of the award i.e. Rs. 30,000/-(Thirty Thousand). The insurance company shall deposit the amount within a period of eight weeks from today and the same shall be disbursed to the claimant. In case the amount is not paid within a period of eight weeks the claimant shall be entitled to interest at the rate of 9 % per annum from the date of passing of this order.

With the above directions this misc. appeal stands disposed of. In case it is found that the insurance company has already filed cross objections or the matter is of a breach of policy, the insurance company shall be at liberty to file application for revival of the appeal.