Smt. Sobhna Rani vs Manoj Kumar And Ors
2022 Latest Caselaw 11675 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Misc. Appeal No. 1466/2016

Smt. Shobha Rani

----Appellant Versus Manoj Kumar And Ors.

----Respondent

For Appellant(s) : Mr. Kamal Singh Bhati Mr.J.S. Gehlot For Respondent(s) : Mr. Santosh Choudhary

HON'BLE MR. JUSTICE MADAN GOPAL VYAS

Order

19/09/2022

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

claimant seeking enhancement of the compensation amount

awarded vide Judgment dated 28.04.2016 passed by the learned

Motor Accident Claims Tribunal, Jodhpur Metro in Claim Case No.

407/2013.

During the pendency of the present appeal, the parties have

entered into a Memorandum of Understanding on 19.09.2022,

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

Understanding, the respondent-insurance company has agreed to

pay an amount of Rs.25,000/- over and above the amount already

awarded by the learned tribunal vide Judgment dated 28.04.2016

within a period of two months from the date of passing of the

order of this Court.

(2 of 2) [CMA-1466/2016]

Learned counsel for the respondent - insurance company

agrees to pay the enhanced amount to the appellant-claimant

within a period of two months from the date of passing of the

order of this Court.

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

light of the Memorandum of Understanding dated 19.09.2022.

(MADAN GOPAL VYAS),J 125-Bharti/-

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