Inder Singh vs Ramesh And Ors
2022 Latest Caselaw 4712 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Misc. Appeal No. 92/2004

Inder Singh

----Appellant Versus Ramesh And Ors

----Respondent

For Appellant(s) : Mr. R. S. Chundawat For Respondent(s) : Mr. Manoj Bhandari Sr. Adv.

Mr. Prateek Surana

HON'BLE MR. JUSTICE MADAN GOPAL VYAS

Order

29/03/2022

Instant Misc. Appeal has been filed by the appellant-claimant

against the judgment and award dated 30.07.2003 passed by

learned Motor Accident Claims Tribunal, Dungarpur whereby the

learned Tribunal has awarded a compensation of Rs.2,10,000/- in

favour of the appellant-claimant.

During the pendency of the appeal, both the parties i.e.

appellant-claimant and respondent-Insurance Company have

mutually settled the amount of compensation and pray to dispose

of the appeal in the spirit of Lok Adalat.

In the spirit of Lok Adalat and with the consent of counsel for

the parties, the amount of compensation is further enhanced by

Rs.1,09,125/- lump-sum in addition to the compensation already

awarded to the claimant. The enhanced amount of compensation

be paid within a period of two month from today and if the

(2 of 2) [CMA-92/2004]

enhanced amount is not paid within the stipulated time, then the

insurance company shall also pay interest @ 6% per annum over

the enhanced amount from the date of this order. The enhanced

amount shall be deposited in the Learned Tribunal. Upon

depositing the aforesaid enhanced amount of Rs.1,09,125/- by the

Insurance Company, the same shall be disbursed to the appellant-

claimant immediately and the entire claim of the claimant shall be

deemed to be satisfied.

In view of above, the appeal is disposed of.

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

(MADAN GOPAL VYAS),J 100-neha/-

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