Umrao Kunwar And Ors vs Mohd. Rafiq And Ors. (2025:Rj-Jd:1063)
2025 Latest Caselaw 3909 Raj

Rajasthan High Court - Jodhpur

Umrao Kunwar And Ors vs Mohd. Rafiq And Ors. (2025:Rj-Jd:1063) on 8 January, 2025

Author: Rekha Borana

Bench: Rekha Borana

[2025:RJ-JD:1063]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    S.B. Civil Misc. Appeal No. 1538/2014

Umrao Kunwar And Ors.
                                                                      ----Appellants
                                       Versus
Mohd. Rafiq And Ors.
                                                                    ----Respondents


For Appellant(s)             :     Mr. Ravi Panwar
For Respondent(s)            :     Mr. Vishal Singhal for
                                   Mr. Vipul Singhvi



              HON'BLE MS. JUSTICE REKHA BORANA

Order

08/01/2025

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. Prashant Gaur 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 27.06.2014 passed by learned

Motor Accident Claims Tribunal, Sirohi in MAC Case No.72/2010

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.7,23,200/- with interest @6% per annum.

[2025:RJ-JD:1063] (2 of 2) [CMA-1538/2014]

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

dated 27.06.2014 is further enhanced by Rs.3,00,000/- 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. All pending applications, if any, stand disposed of.

(REKHA BORANA),J 191-Devanshi/-

Powered by TCPDF (www.tcpdf.org)