Km. Shipra Lawaniya vs Sri Narendra Vir Singh And Another
2023 Latest Caselaw 21241 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:161729
 
Court No. - 44
 

 
Case :- FIRST APPEAL FROM ORDER No. - 1223 of 1998
 

 
Appellant :- Km. Shipra Lawaniya
 
Respondent :- Sri Narendra Vir Singh And Another
 
Counsel for Appellant :- Madhav Jain
 
Counsel for Respondent :- Abhinav Shukla
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

1. Heard Sri Madhav Jain, learned counsel for the appellant and Sri Abhinav Shukla, learned counsel for the respondent. Officers of insurance company are present.

2. The appeal has been filed against the judgment and award dated 07.03.1998 by Motor Accident Claims Tribunal/XVIIth-Additional District Judge, Agra in M.A.C.P. No. 189 of 1995 awarding compensation of Rs.40,000/- with interest at the rate of 11%.

3. The appellant-claimant was granted a sum of Rs. 40,000/- for the injuries which she sustained. An additional amount of Rs. 50,000/- would be just compensation.

4. In that view of the matter, this appeal is partly allowed. The lumsum amount be deposited by the insurance company within 8 week's from today, failing which interest @ 6% P.A. shall be paid for subsequent period i.e. after two months from the date of award till payment is made.

5. The judgment and decree passed by the Tribunal shall stand modified to the aforesaid extent.

6. This Court is thankful to the officers of the Insurance Company and both the learned counsels for getting this old 1998 matter of a young girl disposed of.

Order Date :- 8.8.2023

PS