Swai Ram vs Chhotha Ram And Ors
2022 Latest Caselaw 13594 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Misc. Appeal No. 855/2013

Swai Ram

----Appellant Versus Chhotha Ram And Ors.

----Respondent

For Appellant(s) : Mr. Mahaveer Bishnoi For Respondent(s) : Mr. Devendra singh Chauhan for Mr. Vinay Kothari

HON'BLE MR. JUSTICE MADAN GOPAL VYAS

Order

18/11/2022

The present misc. appeal has been filed by the appellant-

claimant seeking enhancement of the compensation amount

awarded vide Judgment dated 20.02.2013 passed by the learned

Motor Accident Claims Tribunal, Barmer, District Barmer in Claim

Case No.216/2011.

During the pendency of the present appeal, the parties have

entered into a Memorandum of Understanding on 19.10.2022,

which is taken on record. As per the said Memorandum of

Understanding, the respondent-insurance company has agreed to

pay further enhancement amount of Rs.15,000/-, as a full and

final settlement of the case, within a period of two months from

the date of passing of the order of this Court. In addition, the

earlier pay and recovery rights of the Insurance Company shall

remain intact.

(2 of 2) [CMA-855/2013]

In view of the above, the present appeal is disposed of in

light of the Memorandum of Understanding dated 19.10.2022.

(MADAN GOPAL VYAS),J 113-Bharti/-

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