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Reliance Gen Insurance Co Ltd vs Bhuri Devi And Others
2022 Latest Caselaw 673 Raj/2

Citation : 2022 Latest Caselaw 673 Raj/2
Judgement Date : 25 January, 2022

Rajasthan High Court
Reliance Gen Insurance Co Ltd vs Bhuri Devi And Others on 25 January, 2022
Bench: Sudesh Bansal
         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

            S.B. Civil Miscellaneous Appeal No. 2868/2015

Reliance Gen Insurance Co Ltd. having its Regional Office at
Maker Tower Queens Road, Vaishali Nagar, Jaipur through it's
Constitent Attorney.
                                                   ---Non-Claimant/Appellant
                                    Versus
1. Smt. Bhuri Devi w/o late Shri Bajrang Lal yadav, aged about
42 years.
2. Rajendra Yadav s/o Late Shri Bajrang Lal yadav, aged about
27 years.
3. Mahendra @ Phool Singh Yadav S/o Late Shri Bajrang Lal
yadav, aged about 25 years.
4. Smt. Barji Devi W/o Late Shri Chhoturam, aged about 73
years,
All R/o Village Chawandiya, Tehsil Malpura, District Tonk (Raj.)
                                                   ---Claimants/Respondents

5. Rajesh Singh S/o Shri Hema Rawat, r/o Vill. Kesharpura, P.s. Peesangan, District Ajmer (Driver of Trailer No.RJ-01-GA-2638)

6. Gopal lal s/o shri Ram Dayal,R/o Vill. And Post Sarana, P.S. Gegal Tehsil Ajmer, District Ajmer (Owner of Trailer)

7. Ganesh s/o Shri Sharwanlal r/o Vill. Patan, Harmada, Kishangarh, Ajmer (Insured of Trailer No.RJ-01-GA-2638)

---Non-Claimant/Respondents Connected With S.B. Civil Miscellaneous Appeal No. 185/2016

1. Smt. Bhuri Devi w/o late Shri Bajrang Lal yadav, aged about 42 years.

2. Rajendra Yadav s/o Late Shri Bajrang Lal yadav, aged about 27 years.

3. Mahendra @ Phool Singh Yadav S/o Late Shri Bajrang Lal yadav, aged about 25 years.

4. Smt. Barji Devi W/o Late Shri Chhoturam, aged about 73 years, All R/o Village Chawandiya, Tehsil Malpura, District Tonk (Raj.)

---Claimants/Appellants Versus

1. Rajesh Singh S/o Shri Hema Rawat, r/o Vill. Kesharpura, P.S.

Peesangan, District Ajmer (Driver of Trailer No.RJ-01-GA-2638)

2. Gopal lal s/o shri Ram Dayal,R/o Vill. And Post Sarana, P.S. Gegal Tehsil Ajmer, District Ajmer (Owner of Trailer)

3. Ganesh s/o Shri Sharwanlal r/o Vill. Patan, Harmada, Kishangarh, Ajmer (Insured of Trailer No.RJ-01-GA-2638)

4. Reliance Gen Insurance Co Ltd. having its Regional Office at Maker Tower Queens Road, Vaishali Nagar, Jaipur through it's Regional Manager (insurance Company).

----Respondents

For Appellant(s) : Mr. Virendra Agrawal through V.C.

For Respondent(s) : Ms. Shikha Parnami through V.C.

Mr. Vinay Mathur through V.C.

HON'BLE MR. JUSTICE SUDESH BANSAL Order

25/01/2022

Both appeals have been filed against the judgment and award

dated 14.05.2015 passed by Motor Accident Claim Tribunal (Special

Judge Communal Riots Cases), Jaipur in claim Case No.158/2014.

During pendency of appeals, claimants and Insurance Company

have entered into a compromise and agreed that both appeals may be

dismissed in light of aforesaid compromise and the same be dismissed

as not press.

In view of above, both appeals are dismissed as not pressed.

The compensation amount deposited by Insurance Company

before the Tribunal, may be disbursed to claimants in terms of the

award.

All pending applications, if any, are also disposed of.

Record be sent back.

(SUDESH BANSAL),J

TN/121-122

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