Rahul Kumar vs United India Insurance Company ...
2021 Latest Caselaw 2585 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Misc. Appeal No. 2038/2018 Rahul Kumar s/o Shri Sampat Lal Soni, aged 23 years, R/o Village Ulela, Tehsil Jahazpur, District Bhilwara

----Appellant Versus

1. United Insurance Company Ltd. through Divisional Manager, Branch Office, Bhilwara.

2. M/s. Mahesh Oil Productor R/o Naya Bazar, Tehsil Shahpura, district Bhilwara through its partner and possession holder Vikas Toshniwal s/o Balmukund Toshniwal, r/o Naya Bazar, Shahpura, District Bhilwara.

3. Vikas Toshniwal s/o Balmukund Toshniwal, r/o Naya Bazar, Shahpura, District Bhilwara.

                                                                 ----Respondents


For Appellant(s)           :        Mr. Manish Pitaliya
Respondent(s)              :        Mr. Amit Mehta

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Judgment

01/02/2021

With the consent of the parties, the matter is being heard

today and disposed of finally.

The present appeal has been preferred against the Judgment

and Award dated 21.04.2018 passed by Motor Accident Claims

Tribunal, Chittorgarh, in Motor Accident case No. 01/2016

whereby the learned Tribunal has awarded a sum of Rs.

1,67,438/- to the claimants.

Learned counsel for the parties submit that the parties have

entered into a memorandum of understanding which is taken on

record.

As per the memorandum of understanding, the respondent -

Insurance Company has proposed to pay an additional amount of

(2 of 2)

Rs. 1,70,000/- as full and final settlement towards the claim

raised by the appellant-claimant in the present case. The proposal

given by the Insurance Company is gracefully accepted by the

learned counsel for the appellant.

In these circumstances, the present appeal is disposed of

with a direction to the Insurance Company to pay an amount of

Rs. 1,70,000/- to the appellant as full and final settlement of his

claim in addition to the amount already awarded by the Tribunal

within a period of six weeks from today. If the said amount is not

paid within a period of six weeks, it shall carry an interest @ 6%

p.a. till the same is paid.

(VINIT KUMAR MATHUR),J

C-Payal/-

Powered by TCPDF (www.tcpdf.org)