Reliance General Insurance Co Ltd vs Mahendra Alias Sonu And Others
2021 Latest Caselaw 1999 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

           S.B. Civil Miscellaneous Appeal No. 62/2011

Reliance General Insurance Company Ltd., Having Its Registered
Office At Reliance Centre, 19, Balchand Heerachand Marg Balard
Estate, Mumbai- 400001, Having Its Regional Office At Queens
Road, Vaishali Nagar, Jaipur Through Its Constituent Attorney.
                                                                    ----Appellant
                                    Versus
1.     Mahendra Alias Sonu S/o Shri Radha Kishan, R/o G-833,
       Gandhi Nagar, Jaipur.
2.     Mohammad Saddique Malawat S/o Shri Jan Mohammad,
       Plot No. 8-9, Arjunpuri Imli Ka Phatak, Jaipur.
                                                                 ----Respondents

For Appellant(s) : Ms. Chailsi Gangwal for Mr. Virendra Agarwal For Respondent(s) : Mr. Ram Singh Rathore

HON'BLE MR. JUSTICE CHANDRA KUMAR SONGARA

Order

23/02/2021

Instant appeal has been preferred on behalf of appellant-

company against the impugned judgment and award dated

29.11.2010 passed by the Workman Compensation Commissioner,

Jaipur City in claim case No. WCCNF/40/2008, whereby the claim

petition filed by the claimants had been decided and a sum of

Rs.1,27,074/- alongwith interest had been awarded as

compensation in favour of the claimants.

Learned counsel appearing for both the parties submit that

the parties have settled their disputes by way of compromise

dated 17.02.2021. Learned advocates appearing on behalf of both

the parties requested the Court to pass an appropriate order for

(2 of 2) [CMA-62/2011]

disposal of the appeal in terms of the compromise arrived at

between the parties.

The contents of compromise reads as under:-

"1. That the present appeal has been filed by the insurance company against the award dated 29.11.2010 passed by Workman Compensation Commissioner, Jaipur City in claim case No. WCCNF/40/2008 Mahendra @ Sonu Vs. Mohd. Saddique & Ors. Whereby award for Rs.1,27,074/- along with interest was passed in favour of the claimants.

2. That there is no appeal filed by the claimant against the impugned award dated 29.11.2010 and as such the impugned award has become absolute qua claimants.

3. That in such circumstances when the award impugned has attain the finality against the claimants, the appellant insurance company does not want to contest the present appeal and prays for withdrawal of the appeal."

In view of above, instant miscellaneous appeal stands

disposed of as withdrawn, in terms of the compromise arrived at

between the parties.

Pending application, if any, stands disposed of.

(CHANDRA KUMAR SONGARA),J

Arun/47

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