Rajasthan High Court - Jodhpur
Smt. Pintu Devi vs Ramniwas (2025:Rj-Jd:866) on 7 January, 2025
Author: Rekha Borana
Bench: Rekha Borana
[2025:RJ-JD:866]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Misc. Appeal No. 717/2024
1. Smt. Pintu Devi W/o Shri Dhannaram, Aged About 38
Years, R/o Village Post Jiliya, Tehsil Kuchaman City
(Rajasthan).
2. Dhannaram S/o Late Shri Laxmanram, Aged About 46
Years, R/o Village Post Jiliya, Tehsil Kuchaman City
(Rajasthan).
----Appellants
Versus
1. Ramniwas S/o Shri Ganapat Ram, R/o Village Charanwas,
Post Jiliya, Tehsil Kuchaman City (Rajasthan). (Driver Of
Vehilce Bus No. Rj 23 Pa 8977)
2. Geetanjali Bal Vidhya Mandir Educationla Institution,
Through Chairman, Address Mirdha Colony, Deedwana
Road Kuchaman City (Rajasthan). (Owner Of Vehilce Bus
No. Rj 23 Pa 8977)
3. Shriram General Insurance Company Limited, Through
Manager, Registered Office At E-8, E.p.i.p. Riico Industrial
Area Sitapura, Jaipur (Raj.) Insurer Of Vehilce Bus No. Rj
23 Pa 8977)
----Respondents
For Appellant(s) : Mr. M.R. Choudhary
For Respondent(s) : Mr. Naman Mohnot
Mr. Vishal Singhal
HON'BLE MS. JUSTICE REKHA BORANA
Judgment
07/01/2025
1. A joint submission has been made by learned counsels for
the claimants and the Insurance Company that a compromise has
been entered into between the parties in the spirit of Lok Adalat.
2. Learned counsel Mr. Vishal Singhal submits that he has been
authorised by the Insurance Company to enter into the said
compromise.
3. The present civil misc. appeal has been preferred by the
appellants seeking enhancement of the compensation amount as
awarded vide judgment dated 30.10.2023 passed by learned
[2025:RJ-JD:866] (2 of 2) [CMA-717/2024]
Motor Accident Claims Tribunal, Kuchaman City, District
Deedwana-Kuchaman in MAC Case No.96/2022 (CIS No.60/2020)
whereby the claim of the appellants seeking compensation against
the respondents was partly allowed holding defendant No.3-
Insurance Company also jointly and severally liable to pay
compensation of Rs.9,54,520/- with interest @5.50% per annum.
4. Learned counsel for the parties have placed on record a
memorandum of understanding/compromise entered into between
the parties, which is taken on record.
5. In view of the above and in spirit of Lok Adalat, the
compensation amount as awarded by the impugned
judgment/award dated 30.10.2023 is further enhanced by
Rs.1,00,000/- in favour of the claimants-appellants as a full and
final settlement of the case. The amount so agreed shall be
deposited by the Insurance Company with the Tribunal within a
period of three months from today, failing which, the same shall
carry interest @7.5% per annum from the date of this order till
actual realization. The enhanced amount of compensation be
disbursed/deposited in terms of the award in the saving bank
account of the claimants-appellants.
6. The appeal is disposed of with the above observations.
7. Pending applications, if any, stand disposed of.
(REKHA BORANA),J
244-praveen/-
Powered by TCPDF (www.tcpdf.org)
