Purshotam Acharya vs Ganesh Dan And Ors. (2025:Rj-Jd:834)
2025 Latest Caselaw 3850 Raj

Rajasthan High Court - Jodhpur

Purshotam Acharya vs Ganesh Dan And Ors. (2025:Rj-Jd:834) on 7 January, 2025

Author: Rekha Borana

Bench: Rekha Borana

[2025:RJ-JD:834]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                   S.B. Civil Misc. Appeal No. 136/2015

Purshotam Acharya
                                                                          ----Appellant
                                       Versus
Ganesh Dan And Ors.
                                                                     ----Respondents


For Appellant(s)             :     Mr. Hemant Ballani
For Respondent(s)            :     Mr. Jagdish Vyas



              HON'BLE MS. JUSTICE REKHA BORANA

Order

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. Mr. Sanjay Singh, the Legal Manager of respondent-

Insurance Company has been authorised by the Insurance

Company to enter into the said compromise.

3. The present civil misc. appeal has been preferred by the

appellant seeking enhancement of the compensation amount as

awarded vide judgment/award dated 07.11.2014 passed by

learned Motor Accident Claims Tribunal, Jaisalmer in MAC Case

No.65/2010 whereby the claim of the appellant seeking

compensation against the respondents was allowed holding

defendant No.3-Insurance Company also jointly and severally

liable to pay compensation of Rs.37,800/- with interest @6% per

annum.

[2025:RJ-JD:834] (2 of 2) [CMA-136/2015]

4. Learned counsels 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

dated 07.11.2014 is further enhanced by Rs.2,30,000/- in favour

of the claimant-appellant 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 the

saving bank account of the claimant-appellant.

6. The appeal is disposed of with the above observations.

7. All pending applications, if any, stand disposed of.

8. Let the record be sent back to the learned Tribunal forthwith.

(REKHA BORANA),J 231-Devanshi/-

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