Smt Sharwani And Others vs Girendra Singh And Others
2022 Latest Caselaw 2626 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

             S.B. Civil Miscellaneous Appeal No.2770/2012

1. Smt. Shravani alias Sarupi wife of Late Shri Kauri Lal alias
Kanwari Lal, aged 42 years
2. Ramkesh son of Late Shri Kauri Lal alias Kanwari Lal, aged 24
years
3. Mahendra Kumar son of Late Shri Kauri Lal alias Kanwari Lal,
aged 21 years
4. Hanuman Sahai son             Late Shri Kauri Lal alias Kanwari Lal,
aged 19 years
5. Kum Seema daughter of Late Shri Kauri Lal alias Kanwari Lal,
aged 17 years
6. Kum. Kavita daughter          Late Shri Kauri Lal alias Kanwari Lal,
aged 15 years
7. Dhanna Lal son of Late Shri Dolya alias Daula, aged 72 years


No. 5 and 6 minors through their natural guardian and mother
Smt. Shravani wife of Late Shri Kauri Lal ailas Kanwari Lal,
All residents of village Kalakho, Tehsil and District Dausa (Raj.)


                                                        ---Claimants/Appellants
                                     Versus


1. Girendra Singh son of Shri Mal Singh Rathaud, resident of 48,
Sundar Nagar, Chand Bihari Colony, Khatipura, Jaipur (Raj.) and
at present through power of Attorney Holder Shri Jai Chaudhari
son     of   Shri   Phool    Chand        Chaudhari,         resident   of   D-16,
Govindpura, Sodala, Jaipur (Driver).


2. M/s Om Sai Nath Car on rent Limited, 76, First Floor, Ganpati
Plaja, M.I. Road, Jaipur through power of Attorney Holder Shri
Jai Chaudhari son of Shri Phool Chand Chaudhari, resident of D-
16, Govindpura, Sodala Jaipur (Owner).


3. The Reliance General Insurance Company Limited, 405-408,
Chauthi Manjil, Green House, Ashok Marg, Near Ahinsa Circle, C-
Scheme, C-Scheme, Jaipur through Regional Manager.


                                            ----Non-Claimants-Respondents

                                                                             (2 of 2)                    [CMA-2770/2012]



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


                                               HON'BLE MR. JUSTICE PRAKASH GUPTA
                                                              Order

                                   29/03/2022

Heard learned counsel for the parties.

It is submitted by learned counsel for the

appellants/claimants (hereinafter referred to as "the claimants")

and respondent No.3/Insurance Company (hereinafter referred to

as "Insurance Company") that parties have amicably settled their

dispute. They have submitted the compromise duly signed by the

counsel for the parties, relevant part of which reads as under:

"3. That the parties have entered into compromise and the claimants have given their free consent to compromise the matter for further enhancement of the compensation amount to the tune of Rs. 2,50,000/- (Rs. Two lacs fifty thousand only) in all which includes interest parts as well, meaning thereby the insurance company would make the payment of Rs.2,50,000/- (Rs. Two lacs fifty thousand only) in addition to the amount already paid by the insurance company within four weeks failing which it will carry interest @6% per annum form date of compromise till actual payment."

They have prayed to dispose of the appeal in terms of

the compromise.

In view of the said compromise arrived at between the

parties, the civil miscellaneous appeal stands disposed of in terms

of the compromise. The impugned judgment and award passed by

the Tribunal is modified accordingly.

(PRAKASH GUPTA),J

KuD/77

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