Reliance General Insurance Co. ... vs Smt. Mohini Devi And Ors
2022 Latest Caselaw 10990 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Misc. Appeal No. 2274/2013

Reliance General Insurance Co. Ltd.

----Appellant Versus Smt. Mohini Devi And Ors.

----Respondenta

For Appellant(s) : Mr. Vishal Singhal For Respondent(s) : Mr. S.K. Sankhla

HON'BLE MR. JUSTICE MADAN GOPAL VYAS

Order

27/08/2022

The present appeal under Section 173 of the Motor Vehicles

Act, 1988 is preferred by the Insurer, Reliance General Insurance

Co. Ltd, against judgment and award dated 10.10.2013, passed

by Motor Accidents Claims Tribunal, First, Jodhpur (for short,

'learned Tribunal'), in MACT Case No.823/2010, whereby the

learned Tribunal has awarded compensation to the tune of

Rs.14,44,450/- along with interest @ 8.5%% per annum from the

date of filing of claim petition.

Pending instant appeal, appellant-Insurer and respondents

made sincere endeavour to resolve the dispute by mutual

agreement. After threadbare deliberations, rival parties, in the

spirit of Lok Adalat, have agreed to settle the matter perpetually.

In terms of settlement, appellant-insurer has agreed to pay

respondents further lump sum amount of Rs.8,00,000/-(Rupees

(2 of 2) [CMA-2274/2013]

Eight Lakhs) within six weeks, in additional to the amount already

deposited by the Insurance Company in compliance of the

impugned award in favour of the respondent-claimants as a full

and final settlement of the case. The amount so agreed shall be

deposited by the appellant-Insurer with the Tribunal within a

period of two months from today failing which the same shall

carry interest @ 7% per annum from the date of this order till

actual realization.

The enhanced amount of compensation be disbursed in

terms of the award in the saving bank account of the claimants.

The award impugned dated 10.10.2013 passed by Motor Accidents

Claims Tribunal, First, Jodhpur, in MACT Case No.823/2010 is

modified accordingly.

Accordingly, the instant appeal is disposed of in terms of the

compromise arrived at between the parties.

The Registry is directed to send back the record, if received,

forthwith.

(MADAN GOPAL VYAS),J 67-Bharti/-

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