Rajasthan High Court - Jaipur
Smt Birma Devi And Ors vs Sunil Kumar And Ors on 1 October, 2012
S.B.Civil Misc. Appeal No.451/2006 Smt. Birma Devi and ors. vs. Sunil Kumar and ors. ---
1.10.2012.
HONBLE MR. JUSTICE MAHESH CHANDRA SHARMA Mr. Jitender Mitruka, for the appellants Mr. Amarnath Pareek, for the insurance company.
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This appeal has been filed against the award of the Motor Accident Claims Tribunal dated 26.11.2005. Against this award of the Claims Tribunal, the claimants have filed this appeal for enhancement of the claim amount.
Keeping in view the pious work of Lok Adalat, at this stage the counsel for both the parties i.e. the claimants and the insurance company agree that this appeal may be disposed on the basis of the compromise. The learned counsel for the insurance company gave consent for enhancing the amount of the award i.e. Rs.50,000/- ( Rupees Fifty thousand only). This amount shall be in addition to the money awarded in the impugned award. The insurance company shall deposit the amount within a period of eight weeks from today and the same shall be disbursed to the claimants. In case the amount is not paid within a period of eight weeks the claimant shall be entitled to interest at the rate of 9 % per annum from the date of passing of this order.
With the above directions this misc. appeal stands disposed of.
(Mahesh Chandra Sharma) J.
Pareek/-
All corrections made in the judgment/order have been incorporated in the judgment/ order being emailed (O P Pareek) PS-cum J