Devkinandan And Anr vs Mahendra Singh And Ors
2022 Latest Caselaw 14832 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Misc. Appeal No. 2337/2016

1. Devkinandan S/o Shri Kanhaiyalal, aged about 46 years.

2. Smt. Suman Devi W/o Devkinandan, aged about 43 years (Both b/c Purohit, R/o Kathera Wali Chowki, Behind Lambi Gali, Nathdwara, District Rajsamand)

----Appellants Versus

1. Mahendra Singh S/o Shri Kalu Singh, by caste Ranawat, R/o Karniji Ki Kheri, P.S. Gangapur, District Bhilwara.

... Driver

2. Ratan Lal S/o Lehruji, by caste Jat, R/o 40 Salvi Gali, Fiyawadi, P.S. Kunwariya, District Rajsamand.

.... Owner

3. TATA General Insurance Company Limited, through Divisional Manager, Peninsula Porate Park, Nicholas Piramal Tower, 15th Floor, Ganpatirao Kadam Marg, Off. Senapati Bapat Marg, Lower Parel, Mumbai (Maharasthra) 400013.

----Respondents

For Appellant(s) : Mr. B.L. Choudhary. For Respondent(s) : Mr. Amit Mehta.

HON'BLE MR. JUSTICE KULDEEP MATHUR

Judgment

16/12/2022

The present civil misc. appeal has been filed by the claimants

with a request to enhance the compensation awarded to them

vide judgment and award dated 12.02.2016 passed by Additional

District Judge, Nathdwara in Claim Case No.40/2014.

An application has been filed under the signatures of both

learned counsel for the appellants and respondents, stating that

during pendency of the present civil misc. appeal, the parties have

(2 of 2) [CMA-2337/2016]

entered into a compromise and as per the compromise, the

respondent No.3 - TATA General Insurance Company Limited

agreed to pay a sum of Rs.2,50,000/- in lieu of final settlement

amount payable to the appellants / claimants.

For the reasons indicated in the application (I.A.

No.01/2022), the same is allowed.

Keeping in view the aforesaid statements made in the

application jointly filed by the parties, the present civil misc.

appeal is disposed of with a direction to pay a sum of

Rs.2,50,000/- to the appellants / claimants in lieu of the final

settlement amount within a period of two months from today.

No order as to costs.

(KULDEEP MATHUR),J 140-Prashant/-

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