Rekha Borana, J
1. A submission has been made by the learned counsel for the parties that a compromise has been entered into between the parties in the spirit of lok
Adalat. They have placed on record a memorandum of understanding/ compromise entered into between the parties, which is taken on record.
2. Learned counsel Mr. Vishal Singhal submits that he has been authorised by the Company to enter into the said compromise in the spirit of Lok
Adalat.
3. The present civil misc. appeal has been preferred by the appellant seeking enhancement of the compensation amount as awarded by judgment
dated 08.02.2018 passed in Civil Original Case No.28/2017 by Additional Sessions Judge (Women Atrocities Cases) and learned Judge, Motor
Accident Claims Tribunal, Bhilwara (Raj.) whereby the claim of the appellant seeking compensation against the respondents was partly allowed
holding defendant No.1 also liable to pay compensation of Rs.1,08,223/-with interest @6% per annum.
4. In view of the above and in spirit of lok adalat, the compensation amount as awarded by the impugned judgment dated 08.02.2018 is further
enhanced by Rs.1,75,000/- in favour of the claimant-appellant as a full and final settlement of the case. The amount so agreed shall be deposited by
respondent No.1-Insurance Company with the Tribunal within a period of two months from today failing which, the same shall carry interest @7.5%
per annum from the date of this order till actual realization. The enhanced amount of compensation be disbursed/ deposited in terms of the award in
the saving bank account of the claimant-appellant. The impugned judgment/award dated 08.02.2018 passed by Additional Sessions Judge (Women
Atrocities Cases) and learned Judge, Motor Accident Claims Tribunal, Bhilwara (Raj.) in Civil Original Case No.28/2017 is modified accordingly.
5. In view of the above, the appeal is disposed of.
6. Office is directed to send back the record forthwith.
