Mukat Bihari Meena vs Rameshwar Choudhary And Ors
2022 Latest Caselaw 1178 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

          S.B. Civil Miscellaneous Appeal No. 990/2018

Mukut Bihari Meena S/o Prabhu Lal Meena, R/o Village Dehikhera
Tehsil Indergarh District Bundi Raj
                                                                   ----Appellant
                                   Versus
1.     Rameshwar Choudhary S/o Gopi Ram Choudhary, R/o
       Ram Nagar Dhani Jatan Tehsil Chaksu Police Station Cot
       Khawada District Jaipur Raj Driver Of Vehicle No. Rj 14/
       Gg 1839
2.     Mitha Lal Meena S/o Kalu Ram Meena B/c Meena, R/o
       Ram Nagar Police Station Cot Khawada Tehsil Chaksu
       District Jaipur Raj Owner Of Vehicle No. Rj14/gg 1839
3.     ICICI Lombard General Insurance Company Ltd, Through
       Manager Above Pl Motors Sansar Chandra Road Jaipur Raj
       Insurer Of Vehicle No. Rj 14/gg1839
                                                                ----Respondents

For Appellant(s) : Mr. Jitendra Bajaj through V.C. For Respondent(s) : Mr. Chanderdeep Singh Jodha through V.C.

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

01/02/2022

This appeal has been filed by claimant for enhancement of

compensation. During pendency of appeal, claimant and Insurance

Company have entered into compromise and agreed to dispose of

this appeal and to modify the impugned award dated 15.11.2017

passed by Family Judge and Motor Accident Claim Tribunal, Bundi

in Claim Case No.261/2017 on the following terms:-

"(a) In addition to the compensation assessed by the Tribunal vide impugned judgment dated 15.11.2017 in claim petition No.261/2017, additionally a lumpsum amount of Rs.1,00,000/- would be payable to the claimants and the enhanced amount would be

(2 of 2) [CMA-990/2018]

deposited by the Insurance Company within a period of six weeks, failing which, the same shall carry interest @ 6% per annum from today till the date of actual payment.

(b) The impugned judgment and award dated 15.11.2017 be treated as modified as to the extent of enhancement of additional lumpsum amount of Rs.1,00,000/-, the remaining terms of judgment and award shall remain intact."

With aforesaid terms and conditions, the appeal stands

disposed of and the impugned award dated 15.11.2017 is

modified accordingly.

All pending application (s), if any, also stand(s) disposed of.

(SUDESH BANSAL),J

TN/124

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