Laxman Yadav And Others vs Dinesh Kumar Saini And Others
2021 Latest Caselaw 682 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

           S.B. Civil Miscellaneous Appeal No. 3050/2012

1. Laxman Yadav S/o Shri Ramlal Yadav, aged about 34 years,
2. Manish S/o Shri Laxman Yadav, aged 12 years,
3. Puja D/o Shri Laxman Yadav, aged 10 years, Appellant No.2 &
3 are minor through natural guardian father Shri Laxman Yadav,
all R/o Village Jharan, Post Mahala, District Jaipur.

                                                     ----Claimants/Appellants
                                    Versus
1. Dinesh Kumar Saini S/o Shri Dularam Saini. R/o Maliyon ki
Dhani, Chhitroli bus stand, Jaipur. (Driver of vehicle Maruti Alto
No. RJ-14-CH-9963)
2. Rambabu Choudhary S/o Shri Motiram Jat, R/o Hirnoda,
District Jaipur. (Owner of vehicle Maruti Alto No. RJ-14-CH-9963)
3. Madan Lal S/o Shri Tulsiram, R/o Devla, Tehsil Dudu, District
Jaipur. (through agreement owner of vehicle Maruti Alto No. RJ-
14-CH-9963)
4. Madan Lal Kumawat S/o Shri Dhanna Lal Kumawat, R/o
Dhelda ki Dhani, dayal Nagar, Jobner Road road Kachroda,
District Ajmer. Second address Dhelda ki Dhani, Dayal Nagar,
Jobner Road, Kachroda, District Jaipur. (Insurer of vehicle Maruti
Alto No. RJ-14-CH-9963)
5. Regional Manager, I.C.I.C.I. Lombard General Insurance Co.
Ltd., Regional Office, Bhagwati Bhawan, Second Floor, M.I. Road,
Above P.L. Motors, Jaipur.

                                           ----Non-Claimants/Respondents

For Appellant(s) : Mr. Brijesh Bhardwaj For Respondent(s) : Ms. Chelsi Gangwal, with Mr. Virendra Agarwal, through VC

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL Order

22/01/2021

This appeal is preferred against the judgment dated

28.04.2012 passed by learned MACT, Sambhar Lake, District

(2 of 2) [CMA-3050/2012]

Jaipur by the appellants-claimants seeking enhancement of the

compensation.

Both the learned counsels for the respective parties have

submitted a memo of compromise on 13.01.2021 wherein, they

have agreed for enhancement of the compensation by an amount

of Rs.3,50,000/-. They requested that the appeal may be allowed

in terms of compromise between the parties.

Heard the learned counsels for the parties and perused the

record.

The appeal is allowed in terms of compromise entered

between the parties. The amount of compensation is enhanced by

a sum of Rs.3,50,000/-. The memo of compromise submitted on

13.01.2021 may be treated as part and parcel of the order passed

by this Court. The disbursement of the enhanced amount shall be

made as per direction of the learned Tribunal.

(MAHENDAR KUMAR GOYAL),J

DANISH USMANI /08

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