Smt Premwati And Ors vs Shriram General Inurance Co Ltd ...
2022 Latest Caselaw 244 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

         S.B. Civil Miscellaneous Appeal No. 1347/2017

1. Smt. Premwati aged about 35 years w/o late                   nandram,
2. Kumari Raveena aged about 17 years,
3. Kumari Babeena aged about 14 years,
4. Kumari Babeena aged about 12 years,
5. Gangasingh aged about 10 years,
6. Lekhraj aged about 8 years,
Claimants-respondents No.2 to 6 are daughter                    and sons of Late

Nandram, being minor through Nandram, r/o Vill. Chanknawli, Tehsil Bayana, Dist. Bharatpur.

7. Amar Singh aged aobut 65 years S/o Teekam,r/o Vill. Chankwali, Tehsil Bayana, Dist. Baratpur

----Appellant/Claimants Versus

1.Shriram General Inurance Company Ltd, Alwar, having its Head Office E-8, RIICO Industrial Area, Sitapura, Jaipur (Insurance Company of Vehilce Tata 709)

2. Hemant Singh s/o Rambharosi, r/o Near Panchayat Samiti, Dhakar Colony, Bayana, District Baharatpur (Registered Owner)

3. Rambharosi S/o Gaindalal, R/o Near Panchayat Samiti, Dhakar Colony, Bayana, District Bharatpur (Power of Attorney)

4. Omprakash S/o Rambharosi, r/o Near Panchayaat Samiti, Dhakar Colony, Bayana, District Bharatpur, (Driver of Vehicle)

----Non-Claimant/Respondents

For Appellant(s) : Mr. Akarsh Gothwal through V.C. For Respondent(s) : Mr. Virendra Agarwal through V.C.

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

11/01/2022

This appeal has been by claimants for enhancement of

compensation.

It has been stated that Insurance Company has also filed

appeal bearing S.B. Civil Misc. Appeal No.1374/2017 against the

same judgment and award.

                                                              (2 of 2)                                    [CMA-1347/2017]



                                           Thereafter,   parties     have entered            into     compromise   and

Insurance Company has not pressed its appeal, therefore,

claimants are also not desirous to press the appeal on merits.

In that view of the matter, this appeal is dismissed as not

press.

(SUDESH BANSAL),J

TN/61

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