United India Insurance Co Ltd vs Santra Devi And Others
2022 Latest Caselaw 246 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

            S.B. Civil Miscellaneous Appeal No. 998/2016

United India Insurance Company Limited through Manager,
Sahara Chambers, Tonk road, Jaipur
                                                                    ----Appellant
                                    Versus
1. Santra Devi W/o Late Shri Shanker Lal age 27 years, R/o
Village Bhavata Hawala ki Dhani Panchayat Chainpura Tehsil
Niwai District Tonk Rajasthan
2. Kumari Tannu D/o Late Shri Shanker lal age 07 years, R/o
Village Bhavata Hawala ki Dhani Panchayat Chainpura Tehsil
Niwai District Tonk Rajasthan
3. Kumari Mannu D/o Late Shri Shanker Lal age 05 years, R/o
Village Bhavata Hawala ki Dhani Panchayat Chainpura Tehsil
Niwai District Tonk Rajasthan
3. (a) Aman @ Ankush S/o Late Shri Shanker Lal age 03 years,
R/o Village Bhavata Hawala ki Dhani Panchayat Chainpura Tehsil
Niwai District Tonk Rajasthan
4. Smt. Shanti Devi W/o Shri Naryan age 48 years, R/o Village
Bhavata Hawala ki Dhani Panchayat Chainpura Tehsil Niwai
District Tonk Rajasthan
5. Naryan S/O Ragunath age 50 years, R/o Village Bhavata
Hawala ki Dhani Panchayat Chainpura Tehsil Niwai District Tonk
Rajasthan (during the pendency of the claim petition he died)
      (Respondent No.1to 3 (a) is minor therefore they are

being represented by their natural guardian and their mother Santra devi).

----Respondents

For Appellant(s) : Ms. Archana Mantri through VC For Respondent(s) : Mr. Ritwick Dave for respondent No.1 through VC

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

11/01/2022 This appeal has been filed by Insurance Company assailing

the judgment and award dated 21.11.2015, whereby and

(2 of 2) [CMA-998/2016]

whereunder compensation of Rs.5,35,200/- was awarded in favour

of respondents-claimants.

Learned counsel appearing for respondents-claimants submit

that claimants have also filed an appeal for enhancement of

compensation against the same judgment and award dated

21.11.2015 and matter was referred to National Lok Adalat. In

National Lok Adalat vide order dated 11.02.2017, with the consent

of Insurance Company award has been further enhanced by a

lumpsum amount of Rs.1,50,000/-, therefore, in view of that

order of National Lok Adalat, the present appeal filed by Insurance

Company may be rendered infructuous.

In view of statement made by counsel for the claimants,

once the impugned judgment dated 21.11.2015 has been

modified in the National Lok Adalat vide order dated 11.02.2017,

this appeal has become infructuous and same is accordingly

dismissed.

Since appeal has been disposed of, any other application, if

pending also stand disposed of.

(SUDESH BANSAL),J

NITIN /13

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