Murari Lal vs New India Insurance Co. Ltd. And ...
2023 Latest Caselaw 21246 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:159789
 
Court No. - 44
 

 
Case :- FIRST APPEAL FROM ORDER No. - 786 of 1996
 

 
Appellant :- Murari Lal
 
Respondent :- New India Insurance Co. Ltd. And Another
 
Counsel for Appellant :- Madhav Jain
 
Counsel for Respondent :- Pradeep Kumar Sinha
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

This appeal has been filed against the judgment and award dated 30.3.1996 passed by Motor Accident Claims Tribunal/1st Additional District Judge, Agra in M.A.C.P. No.456 of 1993 awarding compensation of Rs.81,400/- with interest at the rate of 12% to the claimant.

After lot of persuasion in the matter, the respondent Insurance Company has thought it fit to enter into conciliation.

The appellant has agreed to accept the amount of Rs.1,70,000/- over and above the amount awarded by the Tribunal in full and final settlement of claim from respondent-Insurance Company with interest at the rate of 6% per annum.

There is no dispute on other aspects. Officer of the Insurance Company is present before this Court and confirms the aforesaid settlement. There is no issue of negligence, hence, the settlement by and between the parties are accepted by this Court.

In view of the above, the appeal stands disposed of. The above amount be deposited within six weeks from today in favour of the claimant with interest at the rate of 6% per annum after ascertaining the identity of the claimant.

This Court is thankful to Shri Madhav Jain and Shri Pradeep Kumar Sinha, learned counsel for the parties for amicably settling the dispute.

Order Date :- 8.8.2023

LN Tripathi