Smt. Sarita Singh W/O Subodh Kumar ... vs Bheru Lal S/O Mangi Lal
2022 Latest Caselaw 1157 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

         S.B. Civil Miscellaneous Appeal No. 5663/2019

Smt. Sarita Singh W/o Subodh Kumar Singh, Aged About 53
Years, Resident Of Shiv Pratima Gali, Dhar Beech Holi Ka, Maidan
Muradabad (Up) Present Resident Of House No. Kr 8/2 Civil Lines
Nayapura Kota (Raj)
                                                                      ----Appellant
                                     Versus
1.     Bheru Lal S/o Mangi Lal, Resident Of Village Nandpura
       Police Station Devpura District Bundi (Raj) (Owner And
       Drier Of Vehicle Truck No. Rj08/ga2607)
2.     Icici   Lombard          General    Insurance         Company      Limited,
       Through Manager, Above Pl Motors, Sansar Chandra
       Road,    Jaipur      (Raj)     (Insurer       Of     Vehicle    Truck   No.
       Rj08/ga2607)
                                                                 ----Respondents

For Appellant(s) : Mr. Jitendra Bajaj, through VC For Respondent(s) : Mr. Chanderdeep Singh Jodha, through VC

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

31/01/2022

This appeal has been filed by claimants for enhancement of

compensation. During pendency of appeal, claimants and

Insurance Company have entered into compromise and agreed to

dispose of this appeal and to modify the impugned award dated

28.08.2019 on the following terms:-

"(a) In addition to compensation assessed by the Tribunal vide impugned judgment dated 28.08.2019 in claim No.37/2017, additionally a lumpsum amount of Rs.63,000/- would be payable and deposited by Insurance Company within a period of six weeks,

(2 of 2) [CMA-5663/2019]

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 28.08.2019 be treated as modified as to the extent of enhancement of additional lumpsum amount of Rs.63,000/-, 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 28.08.2019 is

modified accordingly.

All other pending application, if any, also stand disposed of.

(SUDESH BANSAL ),J

Saurabh/11

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