Shriram General Ins. Co. Ltd vs Ravi And Ors
2022 Latest Caselaw 37 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Misc. Appeal No. 1927/2017

Shriram General Insruance Co. Ltd., through Branch Office, Udaipur. (Insurer of Jeep)

----Non-petitioner-Appellant Versus

1. Ravi S/o Megh Raj Arora, Abed about 35 years, R/o Sector No.9, L-Block, House No.252, Udaipur.

....Claimant-Respondent

2. Prabhu Das S/o Shankar Nath b/c Rawal, R/o Ganoda, Thana Loharia, District Banswara (Raj) (Driver of Jeep)

3. Smt. Vidhya Kunwar W/o Jagdish Singh R/o Rajput Mohalla, Karanpur, Gadhi, District Banswara. (Owner of Jeep)

----Respondents

For Appellant(s) : Mr. Vishal Singhal For Respondent(s) : Mr. Rajendra Singh Rathore

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Order

03/01/2022

During the course of this appeal, the appellant Insurance-

Company and the respondent-claimant have mutually settled the

amount of compensation and pray to dispose of the appeal in

terms of settlement as hereunder:-

A- Out of the total compensation Rs.1,60,470/- payable with

interest @ 9% per annum passed by the Tribunal by impugned

judgment and award dated 04.05.2017, the appellant-insurance

company has paid Rs. 1,00,000/- with interest to the claimant

which have already been disbursed/received by the claimant. Over

and above to the amount of Rs. 1,00,000/- already paid to the

claimant, the Insurance Company would pay additional

(2 of 2) [CMA-1927/2017]

compensation of Rs. 60,000/- as lump-sump to the claimant

within a period of four weeks from today, failing which shall be

liable to pay interest @ 7.5 % on the additional amount till

payment.

B - The impugned judgment/award dated 04.05.2017 be treated

as modified as per terms of settlement.

With the aforesaid terms of settlement, the present appeal

stands disposed of. The stay application and other pending

applications, if any, are also disposed of.

Record of the Tribunal received, if any, be sent back.

(MANOJ KUMAR GARG),J

MS/-

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