Rajendra Kumar Nagar vs Lalit And Ors
2022 Latest Caselaw 2615 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

           S.B. Civil Miscellaneous Appeal No. 4203/2008

Rajendra Kumar Nagar, S/o Shri Gulab Chand Nagar, aged 26
years, R/o Kankadada, Tehsil Kishangarh, Distt. Baran (Raj.)
                                                           ----Claimant Appellant
                                      Versus
1. Lalit S/o Shri Prahlad, R/o Barana and at present resident of
Rawan Ji Ka Chauk, Baran (Raj.)
2. Prahlad Sharma S/o Shri Gudaki Lal, R/o Ravana Ji Ka Chauk,
Baran (Raj.)
3. The New India Assurance Company Limited, Regional Office,
Nehru Place, Tonk Road, Jaipur through Regional Manager.
                                                                   ----Respondents

For Appellant(s) : Mr. Sandeep Mathur, Advocate For Respondent(s) : Mr. Rishipal Agarwal, Advocate

HON'BLE MR. JUSTICE PRAKASH GUPTA Judgment

29/03/2022

This appeal has been filed by the claimant-appellant

(for short, 'the claimant') for enhancing the amount of

compensation, as awarded by the Tribunal vide its judgment dated

19.6.2003.

At the very out-set, learned counsel for the parties

submit that the matter has been amicably settled between the

parties by way of compromise before Rajasthan High Court Legal

Services Committee, Jaipur. A copy of the compromise dated

8.3.2022 duly signed by learned counsel for both the parties has

been placed on record, relevant part of which reads as under:

"Learned advocates of both the parties agreed for the enhancement of award Rupees 1,25,000/- (In words) Rupees One Lakh Twenty

(2 of 2) [CMA-4203/2008]

Five Hundred only alongwith the interest of 3% from the date of filing of the claim petition till the date of actual payment of the amount to the claimant in above mentioned case in the upcoming National Lock Adalat. Other conditions shall remain same as decided by the Motor Accident Claim Tribunal. If payment is not made within two months from the date of award, then interest at the rate of 6% per annum shall be paid for subsequent period (i.e. after 2 months from the date of award) till payment is made."

They have prayed to decide the appeal in the light of

the aforesaid compromise.

In view of the said compromise dated 8.3.2022 arrived

at between the parties, the appeal stands disposed of in terms of

the compromise. The impugned judgment and award dated

19.6.2003 passed by the Tribunal is modified accordingly.

This order shall be treated as an integral part of the

judgment dated 19.6.2003 passed by the Tribunal.

(PRAKASH GUPTA),J

DK/2

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