Reliance Gen Insurance Co Ltd vs Narendra And Others
2022 Latest Caselaw 269 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

         S.B. Civil Miscellaneous Appeal No. 4841/2015

Reliance Gen Insurance Company Limited, Kota, having office at
Maan Upasana, 6th Floor, Sarder Patel Marg, C-Scheme Jaipur,
through its authorized signatory.
                                                                   ----Appellant
                                   Versus
1.   Narendra   S/o    Labh      Chand        Jain,     Residents     of   Village
Sathoor,District Bundi, Rajasthan
2. Raju Odh S/o Shri Hindi Odh, resident of Geroth, District
Mandsor, MP (Driver)
3. Krishna Bai W/o Shri Dinesh Kumar Dhanonia, resident of
Geroth, District Mandsor, MP (Owner)
4. Dinesh Kumar S/o Shri Badri Lal Dhanonia, resident of Geroth,
District Mandsor, MP (Power of Attorney Holder).
                                                                ----Respondents

Connected with S.B. Civil Miscellaneous Appeal No. 1355/2016

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 Appellant(s) : Mr. Rizwan Ahmed through VC For Respondent(s) : Mr. Sudarshan Laddha through VC

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

(2 of 2) [CMA-4841/2015]

12/01/2022 In both appeals, judgment and award dated 28.09.2015

passed in claim case No.244/2012 whereunder a compensation of

Rs.12 lac along with interest has been awarded in favour of

claimants is under challenge.

During the course of appeal, Insurance Company and

claimants have mutually entered into compromise following the

spirit of Lok Adalat and a written compromise, duly signed by

respective counsel of both parties is place on record. According to

compromise, the Insurance Company as well as claimants are

agreeable to keep the quantum of compensation amount of Rs.12

lac along with interest as awarded in the present claim petition

vide impugned judgment dated 28.09.2015 as it is and jointly

pray to dismiss as not pressed.

In view of above and considering the factum of compromise

placed on record, both appeals are dismissed as not press. The

compensation amount deposited by Insurance Company be

disbursed to respondents-claimants in terms of judgment dated

28.09.2015.

Stay application and any other application, if pending also

stand disposed of.

Record of the Tribunal be sent back to the Tribunal forthwith.

(SUDESH BANSAL),J

NITIN /95-96

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