Kanakmal Golechha Son Of Sh. ... vs Smt. Megha Tambi W/O Shri Sachin ...
2022 Latest Caselaw 3930 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

      S.B. Civil Miscellaneous Appeal No. 2015/2021

Kanakmal Golechha Son Of Sh. Gheesulal Golechha, Aged About
71 Years, R/o Anand Vila, C-22, Tiwari Ji Ka Bagh, Adarsh Nagar,
Jaipur And At Present R/o 4357, Nathmal Ji Ka Chauk Johari
Bazar, Jaipur (Raj.)
                                                        ----Claimant-Appellant
                                   Versus
1.     Smt. Megha Tambi W/o Shri Sachin Tambi, R/o House No.
       140, Kailashpur, Tonk Road, Jaipur (Raj.) (Driver Car No.
       Rj-14-Cq-7343)
2.     Sachin Tambi Son of Shrikrishna Tambi, R/o House
       No.139-140, Kailashpur, In Front Of Sanghi Farm, Tonk
       Road, Jaipur Registered Owner Car No. Rj-14-Cq-7343
3.     The S.b.i General Insurance Company Limited, Regional
       Office, First Floor, Dwarika Niwas, In Front Of B.m.w.
       Showroom        Kailashpuri,       Tonk       Road,      Jaipur   Through
       Regional Manager (Insurance Company Car No. Rj-14-Cq-
       7343)
                                          ----Non-Claimants-Respondents

For Appellant(s) : Mr. Sandeep Mathur For Respondent(s) : Mr. Aakarsh Gothwal with Ms. Chelsi Gangwal

HON'BLE MR. JUSTICE SUDESH BANSAL

Judgment

18/05/2022

Appellant-claimant has filed this appeal for enhancement of

compensation, awarded by the Motor Accident Claims Tribunal

No.2, Jaipur Metropolitan I, Jaipur, in M.A.C No.387/2016 (CIS

NO.2254/2019).

During pendency of this appeal, with the spirit of National

Lok Adalat, claimant and insurance company have entered into a

(2 of 2) [CMA-2015/2021]

compromise and the memo of compromise has been placed on

record.

Thus, in terms of compromise, this appeal is disposed of with

following order:-

"(I) In addition to the award passed by the MACT No.2, claimant shall be paid by the Insurance Company an additional lump-sum amount of Rs.3,00,000/-(Rs. Three lakhs only) inclusive interest.

(II) The enhanced amount shall be paid within a period of four weeks.

(III) In case of non-payment of enhanced amount within a period of four weeks, the same will carry interest @ 6% per annum from the date of the present order, and the impugned award is modified accordingly."

It is made clear that the Tribunal would be disbursed the

aforesaid additional amount to claimant through his saving bank

account.

Thus, in view of aforesaid compromise, this appeal stands

disposed of.

Any other pending application(s), if any, also stand(s)

disposed of.

Record be sent back.

(SUDESH BANSAL),J

SACHIN/97

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