Hazari Mal vs Ishwar Lal And Ors
2021 Latest Caselaw 7658 Raj

(1 of 2) [CMA-724/2013]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Misc. Appeal No. 724/2013

Hazarimal S/o Thanaji, Aged 37 years, B/c Bheel, R/o. Nimbuz, Revdar, Presently Residing at Village Vasda, Tehsil Abu Road, District Sirohi.

----Appellant/Claimant Versus

1. Ishwar Lal S/o. Moti Ram, B/c Koli, R/o. Bheelon Ka Bass, Selwada Road, Revdar, District Sirohi.

2. Mancha Ram S/o. Mana Ram, B/C Heergar, R/o. Bangdi, Post Khimada Police Station Sanderao, District Pali.

3. I.C.I.C.I. Lombard General Insurance Company Limited, Office -IInd Bhagwati Bhawan, Upper P. L. Motors, Jaipur.

----Respondents

For Appellant(s) : Mr. B. K. Bhatnagar Mr. Suresh Kumbhat For Respondent(s) : Mr. Vinay Kothari

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Judgment

18/03/2021 The present appeal has been preferred by the appellant

against the Judgment and Award dated 24.11.2012 passed by the

Motor Accident Claims Tribunal, Abu Road in MACT Case No.

178/2009 whereby an amount of Rs. 76,613/- was awarded as

compensation by the Tribunal on account of the injuries suffered

by the claimant-appellant in the accident which occurred on

25.04.2009.

Without going into the merits of the matter, learned counsel

for the respondent - Insurance Company has requested that the

present appeal be disposed of in the spirit of Lok Adalat. He has

proposed a sum of Rs.1,20,000/- in addition to the amount

(2 of 2) [CMA-724/2013]

already awarded by the Tribunal vide its Judgment and Award

dated 24.11.2012 towards full and final settlement.

The proposal given by the learned counsel for the respondent

is accepted by the learned counsel for the appellant.

Accordingly, the present appeal is disposed of with a

direction to the respondent - Insurance Company to pay an

amount of Rs. 1,20,000/- in addition to the amount already

awarded by the Tribunal towards full and final settlement within a

period of six weeks from today. If the enhanced amount is not

paid within a period of six weeks, it shall carry the interest @ 6%

till the same is paid.

The amount deposited by the respondent - Insurance

Company shall be disbursed by the Tribunal in the saving bank

account of the claimant in accordance with law.

(VINIT KUMAR MATHUR),J 109-VivekM/-

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