Rajasthan High Court - Jaipur
Panni Lal And Ors vs Ram Singh And Ors on 17 January, 2013
S.B. Civil Misc. Appeal No.1340/2006. Panni Lal & Ors. V/s. Ram Singh & Ors. ----
17.1.2013 HONBLE MR. JUSTICE MAHESH CHANDRA SHARMA Mr. C.L.Saini, for the appellants.
Mrs. Rajni Vyas, for the Insurance Company.
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This appeal has been filed against the judgment and award dated 17.12.2005 passed by MACT for enhancement of quantum of compensation. Mrs. Rajni Vyas puts his appearance on behalf of Insurance Company. The other respondents are formal parties. Keeping in view the pious work of Lok Adalat, at this stage the counsel for both the parties i.e. the claimant 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. Rs35,000/-(Thirty Five Thousand). This amount shall be in addition to the award amount. In view of above, this appeal is partly allowed and it is directed that the insurance company shall deposit the aforesaid amount with the learned Tribunal within a period of eight weeks from today and the same shall be disbursed to the claimant(s). In case the amount is not paid to the claimant(s)within a period of eight weeks the claimant(s) shall be entitled to interest at the rate of 9 % per annum from the date of passing of this order. The impugned award stands modified, as indicated here-in-above.
(Mahesh Chandra Sharma) J.
Suresh All corrections made in the judgment/order have been incorporated in the judgment/order being emailed Suresh Kumar Sharma P.S.