AIROnline 2018 Tri 138

Tripura High Court

Hon'ble Judge(s): T. Vaiphei , C.J. AND S. Talapatra , J

Constitution of India , Art.227— Motor Vehicle Act (59 of 1988) , S.147— Motor Accident claim - Award of compensation by Special Lok Adalat - Plea of petitioner insurance company that award in violation of S. 147 of Motor Vehicle Act - Court taking notice of compromise arrived at with consent of authorized representative of insurer and claimants, signed by parties - No evidence to show that representative unaware of legal position and no fraud or misrepresentation alleged by petitioner - Instead of defending case on ground of violation of S 147 of Act, parties chose to settle case in Lok Adalat out of Court - Plea of violation of said provision of law, not tenable - Award of compensation, final and binding on parties.