Ranjana Subhash Sawai vs Ajaykumar Yadav S/O Mutafher Yadhav And ...
2025 Latest Caselaw 8756 Bom

Bombay High Court

Ranjana Subhash Sawai vs Ajaykumar Yadav S/O Mutafher Yadhav And ... on 13 December, 2025

2025:BHC-AUG:36387


                                               (1)                   fa 3262.22

              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)

                                   FIRST APPEAL NO. 3262 OF 2022

                                  RANJANA SUBHASH SAWAI
                                          VERSUS
                        AJAYKUMAR YADAV S/O MUTASHER YADAV AND ORS.

                                                  .....

Advocate for the Petitioner : Ms. Thakur Laxmi R. Advocate for the Respondent No.3 : Mr. Mohit Deshmukh .....

HON'BLE SHRI JUSTICE Y.G. KHOBRAGADE (Head of the Panel)

Shri Kishor R. Chaudhari (Retired Judicial Officer)

Shri Avinash R. Borulkar (Member)

Date : 13.12.2025

AWARD

1. Not on board, however, at the request of the parties, taken on board.

2. The parties to the present appeal are personally present before this

panel and have filed compromise pursis. It is taken on record and marked Exhibit 'X'

for identification.

(2) fa 3262.22

3. By the present appeal, the Appellant/Ori. Claimant prayed for

enhancement of compensation which was granted by the judgment and award dated

30.04.2019 passed in M.A.C.P. No.776/2013 by the Member, M.A.C.T., Aurangabad

and had granted compensation of Rs.4,50,000/- with interest @ 9% from the date of

filing of the petition till its realization.

4. The said amount of compensation is already deposited by the

Respondent No.3/Insurance Company with interest and the same has already been

withdrawn by the Claimant. During the pendency of present appeal, the Claimant

and the Respondent/Insurance Company filed pursis Exhibit 'X'. As per the terms

and conditions set out in the pursis, the Respondent No.3/Insurance Company

agreed to pay additional amount of compensation of Rupees Four Lakhs only

without any interest and the Claimant agreed to receive the same.

5. In view of above, the appeal is disposed of as per the terms of

compromise pursis Exhibit 'X'.

6. Award be drawn accordingly within a period of eight weeks.

7. The Respondent No.3/Insurance Company shall deposit the additional

amount of compensation before this Court. Thereafter, the Appellant/Claimant shall

be entitled to withdraw the said amount on furnishing identity proof.

8. Civil Applications, if any, pending are also disposed of.

(3) fa 3262.22

9. The parties are informed that the Court fee, if any, paid by any of them

shall be refunded.

(Avinash R. Borulkar)       (Kishor R. Chaudhari)          (Shri Y.G. Khobragade)
      Advocate                   D.J. (Retd.)                 Head of the Panel
      Member                      Member


Date: 13.12.2025.




mub