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Judgment
6 paragraphs · 308 wordsAjay Mohan Goel, J
CMP No. 8093 of 2020
By way of this application, the Court stands informed that in terms of the compromise which has been entered into between the parties through their counsel, copy of which is appended alongwith this application, they have agreed to put an end to this lis, by the Insurance Company agreeing to pay a sum of of Rs.55,000/ as full and final payment by way of enhancement over and above the amount, as stands awarded in favour of the claimants by the learned Motor Accident Claims Tribunal, Una. The application is ordered to be taken on record alongwith the compromise which stands appended therewith, which shall also form part of the record. Application stands disposed of accordingly.
FAO (MVA) No. 367 of 2018
Learned counsel for the parties are ad idem that in view of the compromise which has been entered into between the claimants and the Insurance Company, this appeal be disposed of by taking on record the undertaking of the Insurance Company that it shall pay over and above the award which has been made by the learned Motor Accident Claims Tribunal, Una in favour of the claims, an amount of Rs.55000/, as full and final satisfaction of the claim.
Accordingly, this appeal is disposed of by taking on record the compromise entered between the parties and ordering that in terms of the compromise entered into, the Insurance Company shall pay an amount of Rs.55,000/ as full and final settlement towards the claim, in addition to the award which stands pronounced by the learned Motor Accident Claims Tribunal, Una in favour of the claimants. The agreed amount be deposited by the Insurance Company with the Registry of the Court within a period of six weeks, as prayed for. Miscellaneous applications, if any, also stand disposed of.
