Miss Sukana vs Mool Chand And Ors
2021 Latest Caselaw 2346 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Misc. Appeal No. 2694/2011

Miss Sukana d/o Shri Nagji Koted, b/c Meena, aged about 18 years, r/o V/p- Pal Deval, Tehsil & District Dungarpur (Raj).

----Appellants Versus

1. Mool Chand s/o Shri Mani Lal Ahari, b/c Meena, r/o Maalpur, Police Station Sadar, Tehsil and District Dungarpur (Raj.).

(driver of Jeep No.Rj-12/C-0628)

2. Mani lal s/o Shri Senga, b/c Meena, r/o Maalpur, Police Station Sadar, Tehsil and District Dungarpur (Raj.).

(owner of Jeep No.Rj-12/C-0628)

3. National Insurance Company Ltd. Branch Office, Delhi Gate, Udaipur (Raj.)

----Respondents

For Appellant(s) : Mr. PS Chundawat For Respondent(s) : Mr. TRS Sodha

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR Judgment

28/01/2021

With the consent of the learned counsel for the parties, the

matter is finally heard.

The present appeal has been preferred against the Judgment

and Award dated 03.12.2009 passed by the Judge, Motor Accident

Claims Tribunal, Dungarpur in Motor Accident Claim Case No.

106/2007 whereby a sum of Rs. 26300/- was awarded in favour of

the appellant-claimant on account of the injuries suffered by him

in the accident which occurred on 15.01.2007.

Learned counsel for the respondent - Insurance Company

has proposed a sum of Rs. 80,000/- in the present case in

(2 of 2)

addition to the amount already awarded by the Tribunal in its

award dated 03.12.2009 towards full and final settlement of the

claim of the appellant-claimant. The proposal given by the learned

counsel for the respondent - Insurance Company is accepted by

the counsel for the appellant.

Thus, it is ordered that the respondent - Insurance Company

will pay an amount of Rs. 80,000/- to the appellant in addition to

the amount already awarded by the Tribunal vide its Judgment

and Award dated 03.12.2009, within a period of 6 weeks from

today. If the enhanced amount is not paid within the stipulated

time, it shall carry the interest @ 6% p.a.

The appeal stands disposed of in the above terms.

(VINIT KUMAR MATHUR),J

C-2-Payal/-

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