Tejinder Sharma vs Kirpal Singh (Driver Of Tavera No
2021 Latest Caselaw 45 j&K

                                                                         S. No. 857
             HIGH COURT OF JAMMU AND KASHMIR
                            AT JAMMU
                               (Through Video Conference)


                                                Mac App No. 63/2019


Tejinder Sharma                                         ...Appellant/Petitioner(s)

              Through :- Mr. Raghu Mehta, Advocate
             v/s  <




Kirpal Singh (Driver of Tavera No.                 .....Respondent (s)
JK11A-1252)
't




                  Through :- Mr. Amrit Sarin, Advocate for R-3
Coram:       HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE
                      (Through Video Conference from High Court Jammu)

                                        ORDER

02.02.2021

The present appeal has been filed by the appellant against the award

dated 13.02.2019 passed by the Motor Accident Claims Tribunal, Rajouri in file No.

146/Claims/2016 titled, Tajinder Sharma vs. Kirpal Singh and others.

During the course of hearing, both the counsels appearing for the

appellant as well as respondent No. 3, have reached to amicable settlement, whereby

respondent No. 3, Insurance Company has agreed to pay a sum of Rs. 1.5 lacs more

in addition to the award that has already been awarded by the Tribunal. Statement

made by both the counsels is taken on record.

In view of the above, the award dated 13.02.2019 is modified to the

extent that the respondent No. 3 shall pay 1.5 lac in total as full and final settlement,

in addition to the award amount along with interest in terms of the judgment and

award dated 13.02.2019.

Mr. Amrit Sarin submits that respondent No. 3 shall deposit the amount

of Rs. 1.5 lac within a period of four weeks from today in the Registry of this Court.

On deposit, the same shall be released in favour of the appellant-claimant after due

verification. The award is modified accordingly.

Disposed of.

(RAJNESH OSWAL) JUDGE JAMMU 02.02.2021 Rakesh Whether the order is speaking: Yes/No Whether the order is reportable: Yes/No

RAKESH KUMAR 2021.02.03 11:16 I attest to the accuracy and integrity of this document