Sheila Devi And Ors. vs Ram Kanwar And Ors.
1992 Latest Caselaw 149 Del

JUDGMENT

P.N. Nag, J.

1. This appeal is directed against the order dated 30th April 1986 passed by Smt. Mamta Sehgal, Judge, Motor Accident Claims Tribunal whereby the Tribunal has awarded a sum of Rs. 1,14,000/- to the appellants. The amount was to be paid to the appellants as per the directions issued therein.

2. Being aggrieved against this order dated 30th April 1986 the appellants have filed the present appeal and prayed for enhancement of compensation among with costs and interest.

3. The appeal was placed before the Lok Adalat on 7th July 1991 and the parties voluntarily agreed to resolve the controversies before the Court amicably. They also agreed to abide by the terms and conditions of the Lok Adalat Settlement and re-affirm the settlement made therein before the Court. The case was settled on the terms and conditions that the petitioners press their claim only for the award of interest and parties agree that the interest at the rate of 10% per annum be awarded on the award amount of Rs. 1,14,000/-from the date of petition, i.e., 27.4.1981 till the date of deposit. The Respondent Corporation undertook to make the payment within six weeks from that date. The compromise is signed by the Lok Adalat Judges and Counsel for the parties. I am satisfied that the claim of the appellants has been settled by lawful agreement. I, therefore, allow the appeal of the appellants to the extent, as mentioned in the compromise, and award interest on the awarded amount of Rs. 1,14,000/- at the rate of 10% per annum with effect from the date of filing of petition, i.e., 27.4.1981. The interest would be paid up to the date of deposit of the awarded amount.

4. The appeal is disposed of. No costs.