Smt Manohar Kanwar And Others vs Gogaram Meena And Another
2022 Latest Caselaw 2627 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

             S.B. Civil Miscellaneous Appeal No. 6/2016

   1. Smt Manohar Kanwar w/o Late Shaktisingh, aged about 35
     years,
   2. Smt. Kailash Kanwar W/o Bhinrosingh, aged about 57
     years,
   3. Bhanwar Kanwar D/o Late Shaktisingh, aged about 19
     years
   4. Bhanwar Singh S/o Late Shaktisingh, aged about 16 years,
   5. Rekha Kanwar, D/o Late Shaktisingh, aged about 14 years,
   6. Himmat Singh S/o Late Shaktisingh, aged about 11 years,
     Claimants-appellants No. 4 to 6 are being minor through
     their natural guardian and mother Smt. Manohar Kanwar
     W/o Late Shaktisingh, aged about 35 years,
     All R/o Ratwai, Teh. Todarisingh, District Tonk


                                                      ----Appellant/Claimants
                                   Versus
   1. Gogaram Meena S/o Shri Hemaram Meena, R/o Luhari
     Khurd, Teh. Jahajpur, Police Station Hanuman Nagar,
     Distrcit Bhilwara (Driver of Vehicle)
   2. Reliance General Insurance Company Ltd., Amar Plaza
     Complex, Hotel Moti Mahal, Near Private Bus Stand,
     Jawahar Lal Nehru Marg, Ajmer (Insurance Company of
     Vehicle)
                                           ----Non-Claimant/Respondents

For Appellant(s) : Mr. Prateek Sharma, Advocate For Insurance : Mr. Virendra Agrawal, Advocate Company

HON'BLE MR. JUSTICE PRAKASH GUPTA

Order

29/03/2022

Learned counsel for the parties submit that the parties have

entered into a compromise. They have submitted a copy of the

(2 of 2) [CMA-6/2016]

compromise duly signed by learned counsel for the parties,

relevant part of which reads as under:-

"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. 60,000/- (Rs. Sixty thousand only) in all which includes interest parts as well, meaning thereby the insurance company would make the payment of Rs. 60,000/- (Rs. Sixty thousand only) in addition to the amount already awarded by the learned Tribunal within four weeks failing which it will carry interest @ 6% per annum from the date of compromise till actual payment."

They have prayed to disposed 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 dated

14.10.2015 passed by the Tribunal is modified, accordingly.

(PRAKASH GUPTA),J

Pooja /63

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