Madhya Pradesh High Court
Ankit Sharma vs Smt. Reeta Bhargava on 12 November, 2016
MA-665-2016
(ANKIT SHARMA Vs SMT. REETA BHARGAVA)
12-11-2016
Appellant/s-Claimant/s by Shri B.D. Verma, Advocate.
Respondent No.3/Insurance Company by Shri Rajesh Gupta,
Advocate.
The parties agreed to settle the dispute by enhancing the amount of compensation already awarded by the Claims Tribunal by a further sum of Rs.40,000/- (Rupees Forty Thousand Only). The enhanced amount shall be paid by the Insurance Company to the claimant within a period of two months from the date of receipt of a copy of this settlement. In case, the enhanced amount is not paid within a period of two months, claimant shall be entitled to get interest at the rate of 9% per annum only on the enhanced amount from today. Rest of the award passed by the Claims Tribunal is kept intact.
The appeal stands disposed of with the aforesaid.
(D.K. PALIWAL) (Senior Advocate N.P.
JUDGE Dwivedi)
JUDGE
Van