Rajeshri Satish Igave And Others vs Ashish Vishnukumar Agarwal And Another
2025 Latest Caselaw 8755 Bom

Bombay High Court

Rajeshri Satish Igave And Others vs Ashish Vishnukumar Agarwal And Another on 13 December, 2025

2025:BHC-AUG:35575


                                                               20-FA-860-2022 Lok-Adalat.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)
                                20 FIRST APPEAL NO. 860 OF 2022
                             RAJESHRI SATISH IGAVE AND OTHERS
                                          VERSUS
                        ASHISH VISHNUKUMAR AGARWAL AND ANOTHER
                                                 ....
                 Mr. Fayyaz K. Patel, Advocate for the Appellants
                 Mr. Mohit R. Deshmukh, Advocate for Respondent No.2 -
                 Insurance Company
                                                 ....
                          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.

                 3.          The   parties   have   filed   compromise      pursis      for

                 settlement of the dispute. Mr. Mohit S. Deshmukh, the learned

                 counsel appearing for respondent No.2, who is authorized to sign

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the terms of the compromise. The terms of compromise is taken on

record and marked "X" for identification.


4.          By the present appeal, the claimants have prayed for

enhancement of compensation granted under the judgment and

award dated 08.09.2021 passed by the learned Member, Motor

Accident Claims Tribunal, Latur, in Motor Accident Claim Petition

No.175 of 2019.


5.          Today, the appellants / claimants and respondent No.2

Insurance Company, filed joint pursis Exhibit "X".           As per the

compromise, respondent No.2 - Insurance Company agreed to pay

additional amount of compensation of Rs.10,00,000/- (Rupees Ten

Lakh), inclusive of all components, within a period of eight weeks

from today and the claimants are agreed to accept the same.


6.          In view of above, the present First Appeal is disposed of

in terms of compromise pursis Exhibit "X".


7.          After the additional amount of Rs.10,00,000/- is

deposited in this Court, the amount of Rs.4,00,000/- be paid to

claimant No.1 Rajeshri w/o Satish Igave, Rs.2,00,000/- be paid to


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claimant No.2 Prajwal s/o Satish Igave, who attained the age of

majority during pendency of the appeal and Rs.2,00,000/- be kept in

fixed deposit in the name of claimant No.3 Pragati d/o Satish Igave,

in the nationalised bank, till she attain the age of majority.


8.          The amount of Rs.1,00,000/- each, be paid to claimant

Nos. 4 and 5, who are parents of the deceased.


9.          The First Appeal is disposed of. Accordingly, award be

drawn.


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

by any of them shall be refunded as per the rules.




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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