Narendra vs Raju Oada And Others
2022 Latest Caselaw 268 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

           S.B. Civil Miscellaneous Appeal No. 1302/2016

Narendra     S/o     Labh        Chand       Jain,      Residents     of   Village
Sathoor,District Bundi, Rajasthan
                                                                     ----Appellant
                                     Versus
1. Raju Oada S/o Shri Hindi Oada, resident of Garoth, District
Mandsor, MP (Driver)
2. Krishna Bai W/o Shri Dinesh Kumar Dhanonia, resident of
Garoth, District Mandsor, MP (Owner)
3. Dinesh Kumar S/o Shri Badri Lal Dhanonia, resident of Garoth,
District Mandsor, MP (Power of Attorney Holder)
4. Reliance Gen Insurance Company Limited, Kota
                                                                  ----Respondents

For Petitioner(s) : Mr. Sudarshan Laddha through VC For Respondent(s) : Mr. Rizwan Ahmed through VC Mr. Himanshu Agnihotri through VC

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

12/01/2022

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

28.09.2015 on the following terms:-

"(a) In addition to the compensation assessed by the Tribunal vide impugned judgment dated 28.09.2015 in claim petition No.245/2012, additionally a lumpsum amount of Rs.10,000/- would be payable by Insurance Company to claimants within a period of six weeks and in case of delay, same shall carry interest @ 6% per annum from today till the date of actual payment.

(b) The impugned judgment and award dated 28.09.2015 be treated as modified as to the extent of enhancement of additional lumpsum amount of

(2 of 2) [CMAP-161/2009]

Rs.10,000/-, 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 28.09.2015 is modified

accordingly.

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

(SUDESH BANSAL),J

NITIN /C-1

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