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Judgment
Rekha Borana, J
The present civil misc. appeal has been preferred by the injured-appellant seeking enhancement of the compensation amount as awarded by judgment dated 03.06.2023 passed in MAC Case No.374/2019 by learned Motor Accident Claims Tribunal, Banswara whereby the claim of the injured-appellant seeking compensation against the respondents was partly allowed holding defendant No.2 liable to pay compensation of Rs.1,47,614/- with interest @ 9% per annum.
Learned counsel for the parties, in the spirit of Lok Adalat, have placed on record a memorandum of understanding compromise entered into between the parties, which is taken on record.
In view of the above and in spirit of lok adalat, the compensation amount as awarded by the impugned judgment dated 03.06.2023 is further enhanced by Rs.1,50,000/- in favour of the claimant-appellant as a full and final settlement of the case. The amount so agreed shall be deposited by respondent No.2-Insurance Company with the Tribunal within a period of two months from today failing which, the same shall carry interest @ 7.5% per annum from the date of this order till actual realization. The enhanced amount of compensation be disbursed/deposited in terms of the award in the saving bank account of the claimant-appellant. The impugned judgment/award dated 03.06.2023 passed by MACT, Banswara in MAC Case No.374/2019 is modified accordingly.
In view of the above, the appeal is disposed of.
Office is directed to send back the record forthwith.