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Judgment
Vinod K. Sharma, J. (Oral)
The present CM has been filed under section 151 of the Code of Civil Procedure read with Section 173 of Motor Vehicles Act for setting aside the order of the Lok Adalat dated 18112005 and accepting the objections.
The Lok Adalat on 18112005 was pleased to pass the following order :
"As agreed, as per statements of the representative of the Insurance and Counsel for the appellants, separately recorded a sum of Rs. 30,000/ (thirty thousand only) over and above the amount awarded by the Tribunal, is allowed to the appellants in full and final settlement of the claim. Two months'' time is allowed to the Insurance company to make the payment. The enhanced amount would be shared by the appellants equally and would be disbursed to them in cash by the Motor Accident Claims Tribunal.
The appeal is disposed of accordingly.
Copy of the order be supplied/sent to the counsel/parties and file be returned to the High Court."
The above order shows that it was passed with the consent of the parties. It is not open to the applicantappellants to challenge the same by way of moving objections under Section 173 of the Motor Vehicles Act.
Civil Misc. Application is, accordingly, dismissed.