Satyapal Singh And Others vs Vikram Raghuvanshi And Another
2023 Latest Caselaw 6102 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 44
 

 
Case :- FIRST APPEAL FROM ORDER No. - 32 of 2011
 
Appellant :- Satyapal Singh And Others
 
Respondent :- Vikram Raghuvanshi And Another
 
Counsel for Appellant :- Bhanu Bhushan Jauhari
 
Counsel for Respondent :- Baleshwar Chaturvedi
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

1. This appeal has been filed by the claimants challenging the judgment and award dated 20.9.2010 passed by District Judge/Presiding Officer, Motor Accident Claims Tribunal, Shahjahanpur in M.A.C.P. No. 60 of 2009.

2. The parties namely claimants-appellants and Bajaj Allianz General Insurance Co. Ltd. have agreed upon settlement of this appeal on the following terms and conditions:

"i. The Appellants shall be entitled to get a sum of Rs. 4,00,000/- (Four Lakh Only) as lump-sum amount in/as full and final satisfaction of his/their claim from respondent/Insurance Co. i.e. Bajaj Allianz Gen. Co. Ltd.

ii. This amount shall be in addition to and over and above the amount that has already been received by the Claimants and nothing beyond the above amount shall be due upon the Insurance Co.

iii. The amount due as above shall be deposited/paid by the Insurance Co. within 60 days from the date of receipt of copy of the order of this Court, 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."

3. Parties to act as per the above compromise. The judgment and decree passed by the Tribunal shall stand modified to the aforesaid extent.

4. This appeal is disposed of in view of the settlement between the parties.

Order Date :- 24.2.2023

DKS