Smt.Urmila Kanwar vs Moti Ram And Ors
2021 Latest Caselaw 7660 Raj

(1 of 2) [CMA-72/2013]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Misc. Appeal No. 72/2013

Smt. Urmila Kanwar D/o. Shri Mohan Singh, Aged 20 years, B/c Rajput, R/o. Wada, Tehsil Pindwada, District Sirohi.

----Appellant/Claimant Versus

1. Moti Ram S/o. Veeraji, B/c Garasiya, R/o. Village Bhimana, Tehsil Bali, District Pali.

2. Jota Ram, S/o. Shamaji, R/o. Ram Chandra Colony, Sumerpur, District Pali.

3. I.C.I.C.I. Lombard General Insurance Company Ltd., IInd Floor, Bhagwati Bhawan, Above P. L. Motors, Jaipur (Raj.).

----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 10.10.2012 passed by the

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

97/2010 whereby an amount of Rs. 3,14,350/- was awarded as

compensation by the Tribunal on account of the injuries suffered

by the claimant-appellant in the accident which occurred on

29.04.2010.

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.75,000/- in addition to the amount already

(2 of 2) [CMA-72/2013]

awarded by the Tribunal vide its Judgment and Award dated

10.10.2012 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. 75,000/- 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

105-VivekM/-

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