Madhya Pradesh High Court
Kamal Batham vs Vipul Devendra Jain on 9 September, 2017
09.09.2017 (MA.991.2014 : Kamal Batham v. Vipul Devendra Jain & Ors) Shri Ashok Rathore, learned counsel for the appellant(s). Shri Naresh Tomar, learned counsel for New India Assurance Company Limited with the Authorized Officer of the Assurance Company.
Parties agreed to settle the dispute by enhancing the amount of compensation already awarded by the Claims Tribunal by a further sum of Rs.70,000/- (Rs. Seventy Thousand only). The enhanced amount shall be paid by the Insurance Company to the claimant(s) 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, the claimant(s) shall be entitled to get interest at the rate of 6% percent 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. Meh/-