Reliance General Insurance Company Limited vs Vimla 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. 20.10.2016 passed by the Judge, Motor Accident Claims Tribunal, Barmer in MAC Case No.185/2015, vide which the learned Judge

awarded compensation to the tune of Rs.14,28,888/- along with interest @ 9% per annum in favour of the claimants/respondents No.1 to 6.

This Court while staying the execution of the impugned judgment and award dt. 14.02.2017 directed the appellant-Insurance Company to deposit

Rs.11,30,000/- along with interest, which was ordered to be disbursed to the claimants.

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

Adalat, both the parties have agreed on payment of a lump-sum amount of Rs.3,93,000/- 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. 20.10.2016 is modified to

the extent that the appellant-Insurance Company shall pay lump-sum amount of Rs.3,93,000/-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 claimant

within the stipulated time, the appellant-Insurance Company shall also pay interest @ 8% per annum over the due amount from the date of this order.

Stay petition also stands disposed of. Record of the Tribunal, received if any, be sent back immediately.