Dhagla Kathat vs Icici Lombard Insurance Co. Ltd. ...
2023 Latest Caselaw 8834 Raj

[2023:RJ-JD:36736]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Misc. Appeal No. 565/2022

1. Dhagla Kathat S/o Lt. Khima Ji, Aged About 58 Years, R/o Fatahkheda, P.s. Bheem, Distt. Rajsamand.

2. Smt. Sita W/o Dhaklu @ Dhagla, Aged About 52 Years, R/o Fatahkheda, P.S. Bheem, Distt. Rajsamand.

----Appellants Versus

1. ICICI Lombard Insurance Co. Ltd., Through Branch Manager, Branch Office 58 Panchwati, Second Floor, Hero Honda Show Room Building, Udaipur. (Insurance Co.)

2. Madan Singh S/o Raju Singh, R/o 382, Naya Badiya, Balli Jassakheda, Tehsil Bheem, Distt. Rajsamand. (Driver)

3. Praveen Singh S/o Mohan Singh, R/o Balli Jassakheda, Tehsil Bheem, Distt. Rajsamand. (Owner)

----Respondents

For Appellant(s) : Mr. B.L. Choudhary For Respondent(s) : Mr. Devendra Singh Chauhan

HON'BLE MS. JUSTICE REKHA BORANA

Order

30/10/2023

1. The present misc. appeal has been filed by the appellants-

claimants seeking enhancement of the compensation amount

awarded vide Judgment dated 13.09.2021 passed by the learned

Motor Accident Claims Tribunal, Rajsamand in Claim Case

No.303/2020.

2. During the pendency of the present appeal, the parties have

entered into a Memorandum of Understanding on 30.10.2023,

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

Understanding, the respondent-insurance company has agreed to

[2023:RJ-JD:36736] (2 of 2) [CMA-565/2022]

pay further enhanced amount of Rs.2,80,000/-, 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. The said amount has

been accepted by counsel for the claimants on their behalf as a

full and final settlement.

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

light of the Memorandum of Understanding dated 30.10.2023.

4. All pending applications also stand disposed of.

(REKHA BORANA),J 43-Sachin/-

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