Smt. Ladu vs United India Insurance Company ...
2021 Latest Caselaw 2586 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Misc. Appeal No. 2013/2018

1. Smt. Ladu Wife of Shri Gatu aged about 39 years resident of Village Bheemdadi Naveghara, Tehsil Sagwada, District Dungarpur.

2. Gatu Son of Shri Lalu aged about 42 years resident of Village Bheemdadi Naveghara, Tehsil Sagwada, District Dungarpur.

----Appellant Versus

1. United India Insurance Company Ltd. through Branch Manager, Collage Road, Shastri Colony, Dungarpur.

2. Sajjad Hussain Huji son of Mohammed Hussain resident of Village and Tehsil Galiyakot, District Dungarpur

3. Mana son of Shri Dhula resident of Village Suraj Gaon, Tehsil Sagwada District Dungarpur

----Respondents

For Appellant(s) : Mr. Mohender Trivedi 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 17.03.2018 passed by Motor Accident Claims

Tribunal, Chittorgarh, in Motor Accident case No. 60/2015

whereby the learned Tribunal has awarded a sum of Rs.

2,30,000/- 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. 2,50,000/- 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. 2,50,000/- 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)