Rajasthan High Court - Jaipur
Narendra Singh vs Mahendra Singh & Ors on 4 January, 2013
S.B. Civil Misc. Appeal No. 1290/2003 Narendra Singh vs. Mahendra Singh and ors. ----
HONBLE MR. JUSTICE MAHESH CHANDRA SHARMA 4.1.2013 Mr. K.N.Tiwari, for the appellant Mr. Ashish Sharma for the respondent No.2 Mr. J.K.Singhi for the insurance company
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This appeal has been filed against the award of the Motor Accident Claims Tribunal. Against this award of the Claims Tribunal, the claimant has 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 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. Rs.25,000/- ( Rupees Twenty Five thousand only). This amount shall be in addition to the money awarded in the award dated 19.3.2003. The insurance company shall deposit the amount within a period of eight weeks from today and the same shall be disbursed to the claimant. 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. The cross objections filed by the insurance company also 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 JW