Rasul Baig Anwar Baig Mirza And Another vs Sheikh Jamir Sheikh Ahmad And Others
2026 Latest Caselaw 2639 Bom

Bombay High Court

Rasul Baig Anwar Baig Mirza And Another vs Sheikh Jamir Sheikh Ahmad And Others on 14 March, 2026

2026:BHC-NAG:4472


          A-14


                       HIGH COURT LEGAL SERVICES SUB-COMMITTEE,
                                NAGPUR BENCH, NAGPUR.
                                 BEFORE THE NATIONAL LOK ADALAT

                                    FIRST APPEAL NO. 653 OF 2021
                                     Rasul Baig Anwar Baig Mirza and anr.
                                                    Versus
                 Sheikh Jamir Sheikh Ahmad (Dismissed) 2) Abdul Rafique Sheikh Umar Qureshi
                                             (Dismissed) and ors.
          ......................................................................................................
          Shri S.S.Bhalerao, Advocate for Appellant.
          Ms. A.S.Athalye, Advocate for Respondent no. 3.
          .....................................................................................................

                                               ORDER

(Passed on 14.03.2026)

The instant Appeal is challenged by the Original Claimants claiming the additional compensation. As per the award passed by the learned Motor Accident Claims Tribunal, Yavatmal (for short, 'Tribunal'), Insurance Company was directed to pay the compensation of Rs. 2,99,000/- along with interest. The claim amount granted by the learned Tribunal is already received by the Appellants.

2. The Memorandum of Compromise (Form 'N') read and recorded. The Claimants and Respondent no. 3 accepted the terms of compromise. The Respondent no. 3 shall pay the amount of Rs. 6,00,000/- in addition to the amount already paid by the Respondent no. 3 and received by the Claimants, within a period of 60 days from today towards full and final settlement.

3. Court fees, if any, be refunded to the Appellants as per rules.

4. The Respondent no. 3 shall deposit the amount before the learned A-14

Tribunal. The learned Tribunal is requested to release the amount in terms of settlement.

5. Accordingly, the Appeal stands disposed of.

                          MEMBER                      MEMBER                   PRESIDING OFFICER
                     (Aniruddha Chandekar)          (G. M. Kubde)            (Justice Neeraj P. Dhote)
                          Advocate                   Retd. P. D.J.




                    Khapekar




Signed by: Mr. B.T. Khapekar
Designation: PA To Honourable Judge
Date: 18/03/2026 10:51:07