Dinesh Rathore (Jain) vs Bajaj Allianz General Insurance ...
2022 Latest Caselaw 11882 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Misc. Appeal No. 26/2019

Dinesh Rathore & Anr.

----Appellants Versus Bajaj Allianz General Insurance Co. Ltd. & Ors.

----Respondents

For Appellant(s) : Mr. RS Mankad For Respondent(s) : Mr. Vishal Singhal

HON'BLE MR. JUSTICE MADAN GOPAL VYAS

Order

23/09/2022

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

claimants seeking enhancement of the compensation amount

awarded vide Judgment dated 23.05.2018 passed by the learned

Motor Accident Claims Tribunal No.1, Udaipur in Claim Case No.

623/2017.

During the pendency of the present appeal, the parties have

entered into a Memorandum of Understanding on 23.09.2022,

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.14,00,000/-, 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.

(2 of 2) [CMA-26/2019]

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

light of the Memorandum of Understanding dated 23.09.2022.

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

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