Reliance General Insurance Company Limited vs LR�s Of Satya Narayan And Others

Manoj Kumar Garg, J

This civil misc. appeal has been filed under Section 173 of Motor Vehicles Act, 1988 by the appellant-Insurance Company against the judgment and

award dt. 04.08.2015 passed by the Judge, Motor Accident Claims Tribunal Anoopgarh, Camp Gharsana, District Sri Ganganagar in MAC Case

No.56/2008, vide which the learned Judge awarded compensation to the tune of Rs.8,91,000/- along with interest @ 6% per annum in favour of the

claimants/respondents No.1/1 & 2.

This Court while staying the execution of the impugned award vide order dt. 16.10.2015 directed the appellant-Insurance Company to deposit

Rs.7,00,000/-, which was ordered to be disbursed to the claimants.

Learned counsel for the appellant-Insurance Company as well as learned counsel for the respondent-claimants submits that in the spirit of Lok Adalat,

both the parties have agreed on payment of a lump-sum amount of Rs.5,00,000/- in addition to the amount already paid to the claimants-respondents.

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. 04.08.2015 is modified to

the extent that the appellant-Insurance Company shall pay lump-sum amount of Rs.5,00,000/-to the claimants/respondents in addition to the amount

already paid to the claimant, as agreed by them, within a period of one month from today. If the aforesaid lump sum amount is not paid to the

claimants within the stipulated time, the appellant-Insurance Company shall also pay interest @ 6% per annum over the due amount from the date of

this order.

Record of the Tribunal, if any, be sent back immediately.