AO/71/2016
2023 Latest Caselaw 3003 UK

Citation : 2023 Latest Caselaw 3003 UK
Judgement Date : 7 October, 2023

Uttarakhand High Court

AO/71/2016 on 7 October, 2023

                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                             COURT'S OR JUDGES'S ORDERS
No             directions and
             Registrar's order
              with Signatures

                                  AO No.71of 2016
                                  Hon'ble Pankaj Purohit, J.

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

2. Mr. Prabhat Bohra, Advocate for the appellants.

3. Mr. Pulak Agarwal, Advocate for the respondent no.3.

4. This is an appeal filed by the appellants-claimants for enhancement of the award dated 19.01.2016, passed by Motor Accident Claim Tribunal/District Judge, Haridwar in MACP No.85 of 2014, whereby the award of Rs.8,29,150/-was awarded along with interest @ 7% per annum from the date of judgment and award till actual payment is made.

5. Today, on behalf of the appellants-claimants, Ravindra Kumar, S/o Ratan Lal is present while on behalf of the respondent-Insurance Company-Mr. Sameer Bakshi, Manager Legal HDFC is present. Both of them are duly identified by their respective Advocates.

6. The parties entered into a 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. Rs.8,36,624/-, the appellants shall get Rs.9,00,000/- as full and final settlement and it would carry no interest. It is also stated that the aforesaid amount shall be deposited by the Insurance Company within 60 days from today.

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

8. Both the 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