Reliance Gneral Ins. Co. Ltd vs Smt. Kesar And Ors
2022 Latest Caselaw 14944 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Misc. Appeal No. 1281/2015

Reliance General Insurance Co. Ltd. through Manager Legal, 2 nd Floor Maker Tower, Above Kana Restaurant and Hotel Nityanand Nagar, Vaishali Nagar, Jaipur.

----Appellant Versus

1. Smt. Kesar W/o Late Ramesh Chandra

2. Ritesh Kumar S/o Late Ramesh Chandra

3. Kumari Payal D/o Late Ramesh Chandra

4. Ramnath S/o Narayan All B/c Khatik, R/o Kuraj Police Station Kuwariya, District Rajsamand. ....Claimants.

5. Ramesh S/o Mishri Lal, B/c Jain, R/o Kundwa Poilce Station Devgarh, Tehsil Devgarh, District Rajsamand.

6. Naresh S/o Prabhu Lal, B/c Bharti (Mali), R/o Naya Phulia Tehsil Sahada, Police Station Gangapur, District Bhilwara.

----Respondent

For Appellant(s) : Mr. Vishal Singhal For Respondent(s) : Mr. Sandep Saruparia

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Order

19/12/2022

This Misc. Appeal has been filed under Section 173 of the

Motor Vehicle Act, 1988 against the judgment dated 07.04.2015

passed by the learned Judge, Motor Accident Claims Tribunal,

Rajsamand in MACT Claim No.41/2014 whereby the learned

Judge, Motor Accident Claims Tribunal, Rajsamand (hereinafter

referred to as 'the Tribunal') awarded compensation of

Rs.13,81,000/- along-with interest @ 9% p.a. from the date of

filing the claim petition.

(2 of 2) [CMA-1281/2015]

During the pendency of the instant appeal, appellant-

Insurance Company and respondents made sincere endeavor to

resolve the dispute by mutual agreement. After due deliberations,

rival parties have arrived at a compromise and agreed to settle

the matter amicably.

In terms of the settlement, appellant-Insurance Company

has agreed to pay a lump sum amount of Rs.6,55,000/- (Rs. Six

lac Fifty Five Thousand) to respondents No.1 to 4 within two

months, in addition to the amount already deposited by the

Insurance Company; the amount so agreed shall be deposited by

the appellant-Insurance Company with the Tribunal within a period

of two months from today, failing which, the same shall carry

interest @ 9% per annum from the date of this order till actual

realization. Both the parties are agreeable to the conditions of the

settlement, therefore, the appeal deserved to be disposed of

accordingly.

Accordingly, the appeal is disposed of in view of the above terms.

(MANOJ KUMAR GARG),J 137-MS/-

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