Ganeshram vs Meghraj And Anr. (2025:Rj-Jd:1062)
2025 Latest Caselaw 3977 Raj

Rajasthan High Court - Jodhpur

Ganeshram vs Meghraj And Anr. (2025:Rj-Jd:1062) on 8 January, 2025

Author: Rekha Borana

Bench: Rekha Borana

[2025:RJ-JD:1062]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    S.B. Civil Misc. Appeal No. 683/2017

Ganeshram S/o Dhannaram, By Caste Devasi, Resident Of
Hemawas, Tehsil- Pali, District- Pali Rajasthan
                                                                         ----Appellant
                                        Versus
1.       Meghraj S/o Harakraj, By Cast Jain, Resident Of C-1 Veer
         Durgadas Nagar, Pali. - Driver And Owner
2.       Tata Aig General Insurance Company Ltd., Peninsula
         Business Park Tower A, 15Th Floor, Ganpatrao Kadam
         Marg, Lower Panrel Mumbai- 4000013 - Insurer
                                                                     ----Respondents


For Appellant(s)              :    Mr. Ravi Panwar
For Respondent(s)             :    Mr. Vishal Singhal with
                                   Ms. Anamika Baghmar



              HON'BLE MS. JUSTICE REKHA BORANA

Order

08/01/2025

1. A joint submission has been made by learned counsels for

the claimant 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. Copy of the e-mail authorising him, has been placed

on record.

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

appellants seeking enhancement of the compensation amount as

awarded vide judgment/award dated 20.12.2016 passed by

learned Motor Accident Claims Tribunal, Pali in MAC Case

No.70/2015 whereby the claim of the appellant seeking

[2025:RJ-JD:1062] (2 of 2) [CMA-683/2017]

compensation against the respondents was partly allowed holding

defendant No.2-Insurance Company also jointly and severally

liable to pay compensation of Rs.87,900/- with interest @6% 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

dated 20.12.2016 is further enhanced by Rs.1,00,000/- 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

terms of the award in the saving bank account of the claimant-

appellant.

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

7. Pending applications, if any, stand disposed of.

(REKHA BORANA),J 192-Devanshi/-

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