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Judgment
13 paragraphs · 242 wordsManoj Kumar Garg, J
This civil misc. appeal has been filed under Section 173 of Motor Vehicles Act, 1988 by the appellants-claimants for enhancement of the amount of
compensation, against the judgment and award dt. 23.08.2017 passed by the Judge, Motor Accident Claims Tribunal, Bikaner in MAC Case
No.70/2013, vide which the learned Judge awarded compensation to the tune of Rs.5,75,281/- along with interest @ 7% per annum to the claimants.
Learned counsel for the appellants-claimants as well as learned counsel for the respondent-Insurance Company submits that in the spirit of Lok
Adalat, both the parties have agreed on payment of a lump-sum amount of Rs.1,25,000/- in addition to the amount already paid to the claimants-
appellant. Therefore, it is prayed that the judgment and award impugned may be modified accordingly.
In view of the submissions made by the parties, the civil misc. appeal is partly allowed. The impugned judgment & award dt. 23.08.2017 is modified to
the extent that the respondent No.3 -Insurance Company shall pay lump-sum amount of Rs.1,25,000/-to the claimants/appellants in addition to the
amount already paid to the claimants, if any, within a period of one month from today. If the aforesaid lump sum amount is not paid to the appellants/
claimants within the stipulated time, the respondent/Insurance Company shall also pay interest @ 7% per annum over the due amount from the date of
this order.
Record of the Tribunal, received if any, be sent back immediately.