Narendra vs Suresh Kumar And Ors
2022 Latest Caselaw 3577 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

           S.B. Civil Miscellaneous Appeal No. 464/2017
Narendra S/o Bhagirath Singh, aged about 23 years R/o Swami
Ki Dhani, Tehsil Laxmangarh, District Sikar Raj.
                                                       ----Claimant/Appellant
                                   Versus
1.     Suresh Kumar S/o Ramkaran, R/o Tulsirampura, Tehsil
       Dantaramgarh, District Sikar Raj.
       (Driver Of Vehicle Car No.RJ-23- CA-6040)
2.     Bundu Khan S/o Gulab Khan, R/o Jaron Ka Mohalla,
       Khatushyamji, Tehsil Dataramgarh, District Sikar Raj.
       Registered Owner Of Vehicle Car No. RJ-23- CA-6040.
3.     Royal Sundram Alliance Insurance Corporation Limited,
       Sundram Lovers, 45, 46, Wite Road, Chennai 60014
       Through Branch Manager, Local Branch 107-116, 6Th
       Floor, Subhash Marg, C-Scheme, Jaipur Raj.
       (Insurance Co. Of Car No. RJ-23- CA-6040
                                            ----Non-Claimant/Respondents

For Appellant(s) : Mr. Gajendra Sharma, Advocate For Respondent(s) : Mr. C.S. Jodha, Advocate

HON'BLE MR. JUSTICE PRAKASH GUPTA

Order

06/05/2022 Heard learned counsel for the parties.

It is submitted by learned counsel for the

appellant/claimant (hereinafter referred to as "the claimant") 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:

(2 of 2) [CMA-464/2017]

"1. A lump-sum amount of Rs.2,75,000/- Two Lakh Seventy Five Thousand (including interest) shall be paid to the claimants by insurance company by depositing the same before tribunal concerns within 6 weeks from today i.e. from date of compromise order in full and final settlement of appeal with claimants.

2. In case, the insurance company fails to deposit the said amount within 6 weeks from today i.e. from date of compromise order, claimants shall be entitled for interest at 6% PA from the date of compromise order, till payment is made."

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/MR/54

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