Ram Narayan vs Khana Lal And Ors ...
2023 Latest Caselaw 7095 Raj

[2023:RJ-JD:29291]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Misc. Appeal No. 99/2004

Ram Narayan s/o Shri Shanker Lal Sharma, R/o Village Khutiya, Post Jhiliya Second Via Vijaynagar, District Ajmer, Tehsil Gulabpura, District Bhilwara

----Appellant Versus

1. Khana Lal s/o Sh. Mishri Lal R/o Village Khamore, District Bhilwara (Driver)

2. Ram Dayal s/o Sh. Ghisa R/o Hurda, District Bhilwara (Owner)

3. United India Insurance Company Limited Through Manager, Mahaveer Bazar, Vijaynagar, Tehsil Gulabpura, District Ajmer

----Respondent

For Appellant(s) : Mr. J. Gehlot For Respondent(s) : Mr. Lalit Parihar for Mr. Sanjeev Johari

HON'BLE MR. JUSTICE MADAN GOPAL VYAS

Judgment

12/09/2023

The instant civil miscellaneous appeal is directed against the

judgment and award dated 24.10.2002 passed by the learned

Motor Accident Claims Tribunal, Gulabpura, District Bhilwara

(hereinafter referred to as the learned Tribunal) in MACT Claim

Case No. 55/2001 whereby the claim application filed by the

claimant-appellant under Section 166 of the Motor Vehicles Act

(for short hereinafter called; "MV Act") was allowed in part and he

was granted compensation to the tune of Rs. 700/- with interest

@ 9% per annum.

[2023:RJ-JD:29291] (2 of 2) [CMA-99/2004]

2. Learned counsel appearing for the respective parties

mutually agree to settle the matter in the spirit of Lok Adalat.

3. Mr. Lalit Parihar, learned counsel for the respondent-

insurance company submits that the insurance company is willing

to enhance the award amount from Rs. 700/-(Rs. Seven Hundred

only) to Rs. 12,000/-(Rs. Twelve Thousand only), in the spirit of

Lok Adalat

4. Learned counsel for the appellant agrees to the aforestated

enhanced amount.

5. Consequently, the award amount is enhanced from Rs. 700/-

(Rs. Seven Hundred only) to Rs. 12,000/-(Rs. Twelve Thousand

only), payable by the respondent-Insurance company within a

period of one month from today, failing which, the insurance

company shall also be liable to pay interest over the enhanced

amount at the rate of 6% per annum from the date of filing of the

claim petition.

6. The appeal stands disposed of accordingly.

(MADAN GOPAL VYAS),J 11-CPG/-

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