AO/339/2019
2023 Latest Caselaw 3001 UK

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                                  AO No.339 of 2019
                                  Hon'ble Pankaj Purohit, J.

This matter is taken up today before the National Lok Adalat.

2. Mr. Mayank Pandey, learned counsel for the appellant.

3. Mr. Lalit Belwal, learned counsel for the respondent no.1.

4. This is an appeal filed by the appellant-claimant for enhancement of the award dated 20.05.2019, passed by Motor Accident Claim Tribunal/3rd Additional District Judge, Udham Singh Nagar in MACP No.147 of 2017, whereby the award of Rs.5,95,915/-was awarded along with interest @ 6% per annum from the date of judgment and award till actual payment is made.

5. The parties entered into the compromise and a written compromise has been produced. In the compromise, it is stated that in addition to the amount of award along with interest deposited with the MACT concerned i.e. 5,95,915/-, the appellants shall get Rs.40,000/- as full and final settlement. It is also stated that the aforesaid amount shall be deposited by the Insurance Company within eight weeks from today.

6. The amount deposited by the Insurance Company along with interest in the court below shall be released in favour of the appellant-claimant, if not already released.

7. Both the counsel appearing for the respective parties agreed to the terms and conditions of the compromise entered into between them. The appeal is disposed of in terms of the aforesaid compromise dated 07.10.2023 entered into between the parties, which shall form part of this order.

(Pankaj Purohit, J.) 07.10.2023 AK