Bheru vs Satpal Singh And Ors
2022 Latest Caselaw 2756 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Misc. Appeal No. 1022/2013

Bheru Gurjar S/o Polu Gurjar, Age 14 years, Minor through Natural Guardian father Polu Gurjar S/o Aamba Gurjar R/o Sadas, Tehsil Banera, District Bhilwara (Claimant)

----Appellant Versus

1. Satpal Singh S/o Shri Ajeet Singh Jat, R/o Khanas, District Gurgaon (Haryana) (Owner)

2. Vedram S/o Kuda Ram Gurjar, R/o Khol, Thana Khol, District Rewari (Haryana) (Driver)

3. Reliance General Insurance Company through Manager, Maker Tower, Second Floor, Nityanand Nagar, Queens Road, Vaishali Nagar, Jaipur. (Insurer)

----Respondents

For Appellant(s) : Mr. Pankaj Sharma For Respondent(s) : Mr. Vishal Singhal

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Order

17/02/2022

Instant misc. appeal has been filed by the appellant-claimant

against the judgment and award dated 05.11.2012 passed by

learned Motor Accident Claims Tribunal, Bhilwara whereby the

learned Tribunal has awarded a compensation of Rs.2,22,260/- in

favour of the appellant-claimant.

During the pendency of the appeal, both the parties i.e.

appellant-claimant and respondent Insurance Company have

mutually settled the amount of compensation and pray to dispose

of the appeal in the spirit of Lok Adalat.

In the spirit of Lok Adalat and with the consent of counsel for

the parties, the amount of compensation is further enhanced by

(2 of 2) [CMA-1022/2013]

Rs. 6,25,000/- lump-sum in addition to the compensation already

awarded to the claimant. The enhanced amount of compensation

be paid within a period of two months from today and if the

enhanced amount is not paid within the stipulated time, then the

insurance company shall also pay interest @ 9% per annum over

the enhanced amount from the date of this order. The enhanced

amount shall be deposited in the saving account of the claimant,

details of which shall be furnished by the claimant before the

Tribunal. Upon depositing the aforesaid enhanced amount of

Rs.6,25,000/- by the Insurance Company, the same shall be

disbursed to the appellant-claimant immediately and the entire

claim of the claimant shall be deemed to be satisfied.

In view of above, the appeal is disposed of.

Record of the Tribunal received, if any, be sent back.

(MANOJ KUMAR GARG),J

153-MS/-

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