Prema Devi And Anr vs Gurvindra Singh And Ors. ...
2025 Latest Caselaw 3873 Raj

Rajasthan High Court - Jodhpur

Prema Devi And Anr vs Gurvindra Singh And Ors. ... on 7 January, 2025

Author: Rekha Borana

Bench: Rekha Borana

[2025:RJ-JD:923]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                   S.B. Civil Misc. Appeal No. 2273/2016

Prema Devi And Anr.
                                                                     ----Appellants
                                      Versus
Gurvindra Singh And Ors.
                                                                   ----Respondents


For Appellant(s)            :     Mr. K.R. Saharan
For Respondent(s)           :     Mr. Devendra Singh Chouhan



              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 authorized 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/award dated 29.06.2016 passed by

learned Motor Accident Claims Tribunal, Bikaner in MAC Case

No.114/2011 (1933/2014) 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.7,10,348/- with interest

@7.5% per annum.

[2025:RJ-JD:923] (2 of 2) [CMA-2273/2016]

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 29.06.2016 is further enhanced by

Rs.7,50,000/- 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 to the claimants in terms of the award.

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

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

(REKHA BORANA),J 215-T.Singh/-

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