Smt Sona Choudhary vs Raju Singh And Ors
2021 Latest Caselaw 684 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

          S.B. Civil Miscellaneous Appeal No. 426/2010

1.     Smt. Sona Chaudhary W/o Late Phool Singh Chaudhary,
       R/o S.B.-10, Vasudev Marg, Shubhash Nagar, Jaipur
2.     Uttam Singh S/o Late Phool Singh Claimant No. 2 And 3
       Are Being Minor Through Their Natural Guardia, R/o S.B.-
       10, Vasudev Marg, Shubhash Nagar, Jaipur
3.     Hardev Singh S/o Late Phool Singh, R/o S.B.-10, Vasudev
       Marg, Shubhash Nagar, Jaipur
4.     Smt.     Radha    Chaudhary           W/o      Late      Shri   Bhanwarlal
       Chaudhary, R/o S.B.-10, Vasudev Marg, Shubhash Nagar,
       Jaipur
                                                                   ----Appellants
                                   Versus
1.     Raju Singh S/o Shri Laxman Singh, R/o Boligudha, Tehsil
       Nawa, Distt. Nagaur
2.     Sumer Singh S/o Shri Balu Singh, R/o A-86, Shiv Nagar
       Road No. 1, V.K.I. Area, Jaipur
3.     National Insurance Company Limited, Regional Office
       L.I.C. Building, Bhawani Singh Road, Jaipur Through Its
       Regional Manager
                                                                ----Respondents

For Appellant(s) : Mr. Sandeep Mathur For Respondent(s) : Mr. Praveen Jain

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Order

22/01/2021

This appeal has been preferred by the appellants-claimants

against the judgment dated 04.07.2009 passed by learned MACT

Jaipur City, Jaipur seeking enhancement of compensation.

Both the learned counsels appearing for the respective

parties have submitted a joint application dated 22.01.2021 under

(2 of 2) [CMA-426/2010]

Section 151 Cr.P.C.; whereunder, as per compromise entered into

between the parties, the respondent no.3 has agreed to pay a

further sum of Rs.14,00,000/- to the claimants. They prayed for

disposal of appeal in terms of compromise between the parties.

The appeal is allowed in terms of compromise between the

parties. The terms of compromise may be treated as part and

parcel of this order. The disbursement of enhanced amount shall

be subject to direction of the learned Tribunal.

With the aforesaid directions, the appeal stands allowed. The

application no.1/20 stands disposed of.

Record of the learned Tribunal be remitted back immediately.

(MAHENDAR KUMAR GOYAL),J

DANISH USMANI /18

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