Dwaraka Vasant Dange And Anr vs Sunny Rajendra Jadhav And Anr
2025 Latest Caselaw 8749 Bom

Bombay High Court

Dwaraka Vasant Dange And Anr vs Sunny Rajendra Jadhav And Anr on 13 December, 2025

2025:BHC-AUG:35576


                                                                    25-FA-2828-2024.odt




                 BEFORE THE NATIONAL LOK ADALAT HELD AT HIGH COURT OF
                                       BOMBAY
                                BENCH AT AURANGABAD
                 Organized by High Court Legal Services Sub-Committee,
                 Aurangabad under Section 19 of the Legal Services Authorities
                 Act, 1987 (Central Act)
                                            ....
                               25 FIRST APPEAL NO. 2828 OF 2024

                               DWARAKA VASANT DANGE AND ANR
                                             VERSUS
                              SUNNY RAJENDRA JADHAV AND ANR
                                               ....
                 Mr. Swapnil S. Dargad, Advocate for the Appellants
                 Mr. Mohit R. Deshmukh, Advocate for Respondent No.2 -
                                               ....
                          HON'BLE SHRI JUSTICE Y. G. KHOBRAGADE
                          (Head of the Panel)
                          Shri Kishor R. Chaudhari
                          (Retired District Judge)
                          Shri Avinash R. Borulkar, (Advocate),
                          (Member)

                                             AWARD

                 1.          The dispute between the parties having been referred

                 for determination to the Lok Adalat.

                 2.          The appellants / claimants and their counsel present.

                 Mr. Mohit R. Deshmukh, learned counsel appeared for respondent

                 No.2 / Insurance Company, who is authorised to sign the terms of

                 compromise, as per the authority letter dated 11.12.2025, issued

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by Rutuja A. Shirsat,Deputy Manager of Respondent No.2 - Insurance

Company.


3.           The    appellants   and   respondent   No.2    have        filed

compromise pursis.      It is taken on record and marked "X" for

identification.


4.           The appellants have filed the present appeal and prayed

for enhancement of compensation arising out of the judgment and

award dated 12.01.2024, passed by the Chairman, Motor Accident

Claims Tribunal, Beed in M.A.C.P. No.01 of 2022.            As per the

compromise Exh. "X", respondent No.2 Insurance Company, agreed to

pay additional amount of compensation of Rs.5,00,000/- (Rupees

Five Lakh) inclusive of all component. The claimants are agreed to

accept the said amount towards full and final settlement.


5.           In view of above, the First Appeal is disposed of in terms

of compromise Exh. "X".


6.           Respondent No.2 Insurance Company shall deposit in this

Court, additional amount of compensation within a period of eight

weeks from today.


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7.         After the amount is deposited, the claimants are at liberty

to withdraw the same.


8.         Award be drawn accordingly.


9.         The parties are informed that the Court fees, if any, paid

by any of them shall be refunded.




A. R. Borulkar   Kishor R. Chaudhari          Y. G. Khobragade, J.

Member Retired District Judge Head of the Panel

Date:- 13.12.2025 Place: Aurangabad

SMS

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