Smt. Geetadevi And Anr vs Future Generali India Ins. Co. And ...
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HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Misc. Appeal No. 1428/2015

Smt. Geetadevi and Anr.

----Appellants Versus Future Generali India Ins. Co. and Ors.

                                                                       ----Respondents


For Appellant(s)             :     Mr. Hapu Ram
For Respondent(s)            :     Mr. Aditya Singhi for R.1 Insurance
                                   Company

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

17/12/2021

This appeal is filed by the appellant-claimants for

enhancement of compensation.

The notices were issued to the respondents.

After service of notices, respondent No.1 Insurance Company

has put in appearance through Advocate Mr. Vishal Singhal.

However, respondents No.2 & 3 (Owner of vehicle) have not

turned up.

The counsel for respondent No.1 Insurance Company is

agreeable to ensue the compensation to the tune of

Rs.11,30,000/-, over and above to the compensation already

awarded by the Motor Accident Claims Tribunal, Barmer vide

impugned judgment dated 10.04.2015 passed in MACT Case

No.175/2013.

The appellant-claimants are also agreeable to enhance the

amount to the tune of Rs.11,30,000/-.

(2 of 2) [CMA-1428/2015]

This view of settlement arrived at between the appellant-

claimants and respondent No.1 Insurance Company to enhance an

additional amount of Rs.11,30,000/- as lump-sum in addition to

compensation already granted by the Tribunal, this appeal is

disposed of in following terms.

The Insurance Company shall pay additional Rs.11,30,000/-

as lump-sum amount, in addition to the compensation already

awarded vide impugned judgment 10.04.2015 passed in MACT

Case No.175/2013, within a period of four weeks to the appellant-

claimants, failing which on the enhanced amount, the interest

@7.5% from the date of enhancement till payment shall be

payable.

The award impugned dated 10.04.2015 passed by Motor

Accident Claims Tribunal, Barmer in Claim Case No.175/2013 is

modified accordingly.

In view of the above, the appeal is disposed of.

The stay application and all other pending application are

also disposed of.

(SUDESH BANSAL),J

156-AnilKC/-

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