Smt. Shanti Devi And Ors vs Pritam Singh And Ors
2021 Latest Caselaw 172 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Misc. Appeal No. 2638/2016

1. Smt. Shanti Devi Wife Of Late Shri Shyam Lal, Ward No. 5 Suratgarh, District- Sri Ganganagar

2. Kumari Kiran Daughter Of Late Shri Shyam Lal, Ghansa, Tehsil Mavli, District- Udaipur

3. Smt. Bhanwari Devi Wife Of Shri Khinya Ram Bhat, Ghansa, Tehsil Mavli, District- Udaipur

4. Khinya Ram Son Of Shri Harji Ram, Ghansa, Tehsil Mavli, District- Udaipur

----Appellants Versus

1. Pritam Singh Son Of Shri Narshi Ram, Resident Of 4 M.l.d., Tehsil Gharsana, District- Sri Ganganagar

2. Haji Ashraf Khan Son Of Haji Gaji Khan, 2 G.d. Tehsil Gharsana, District- Sri Ganganagar

3. United India Insurance Company Limited Through Divisional Manager, 15 National Highway, Opposite Roadways Depot, Sri Ganganagar

----Respondents

For Appellant(s) : Mr.N.L.Joshi, through Audio Call For Respondent(s) : Mr.TRS Sodha, through VC Mr.S.L.Jain through VC

HON'BLE MR. JUSTICE SANDEEP MEHTA

Judgment

06/01/2021

Learned counsel representing the parties have submitted

that the matter between the parties has been mutually

compromised in the spirit of Lok Adalat and a total sum of

Rs.3,50,000/- is agreed to be paid to the claimants as a full and

final settlement of the case. They further submit that the said

amount shall be deposited by the respondent No.3 United India

(2 of 2) [CMA-2638/2016]

Insurance Company Ltd. with the Tribunal within two months from

today.

Accordingly, the appeal is disposed of in terms of the one

time settlement arrived at between the parties. The impugned

award dated 21.7.2016 passed by MACT, Anoopgarh, Camp

Gharsana, District Sriganganagar in MACT Case No.53/2014 is

modified to the extent that the claimants shall now be entitled to

get a total compensation of Rs.3,50,000/- (inclusive of the

amount awarded by the Tribunal) as a full and final settlement of

the case. The enhanced amount shall be deposited by the

respondent No.3 Insurance Company with the Tribunal within a

period of two months from today failing which, the same shall

carry interest @ 9% per annum from the date of this order till

actual realization.

(SANDEEP MEHTA),J

/tarun goyal/ 73

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