Reliance General Insurance Company Limited vs Mana S/O Surajmal And Others

Manoj Kumar Garg, J

This civil misc. appeal has been filed under Section 173 of Motor Vehicles Act, 1988 by the appellant-Insurance Company against the judgment and

award dt. 15.12.2015 passed by the Judge, Motor Accident Claims Tribunal, Rajsamand in MAC Case No.209/2013, vide which the learned Judge

awarded compensation to the tune of Rs.9,86,000/- in favour of the claimants/respondents No.1 & 2.

This Court while staying the execution of the impugned judgment and award dt. 15.12.2015 directed the appellant-Insurance Company to deposit

Rs.5,00,000/- of the award amount, which was ordered to be disbursed to the claimants.

Learned counsel for the parties submits that in the spirit of Lok Adalat, both the appellant-Insurance Company and respondents No.1 & 2/claimants

have agreed on payment of a lump-sum amount of Rs.7,50,000/- in addition to the amount already paid to the claimant-respondent. Therefore, it is

prayed that the judgment and award impugned may be modified accordingly.

In view of the submissions made by the parties, the civil misc. appeal is partly allowed. The impugned judgment & award dt. 15.12.2015 is modified to

the extent that the appellant-Insurance Company shall pay lump-sum amount of Rs.7,50,000/-to the claimants/respondents No. 1 & 2 in addition to the

amount already paid to the claimant, as agreed by them, within a period of four months from today. If the aforesaid lump sum amount is not paid to the

claimant within the stipulated time, the appellant-Insurance Company shall also pay interest @ 6% per annum over the due amount from the date of

this order.

Record of the Tribunal, if any received, be sent back immediately.