Veero Devi vs Om Prakash (2025:Rj-Jd:1531)
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Rajasthan High Court - Jodhpur

Veero Devi vs Om Prakash (2025:Rj-Jd:1531) on 9 January, 2025

Author: Rekha Borana

Bench: Rekha Borana

[2025:RJ-JD:1531]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    S.B. Civil Misc. Appeal No. 1568/2022

Veero Devi W/o Uda Ram, Aged About 59 Years, R/o Rawatsar,
Tehsil And Distt. Barmer.
                                                                       ----Appellant
                                       Versus
1.       Om Prakash S/o Surtaram, R/o Goverdhanpura, Marudi,
         Tehsil And Distt. Barmer.
                                            (Driver Of The Offending Vehicle)
2.       Ummaida Ram S/o Deepa Ram, R/o Taratara Math, Tehsil
         Chautan, Distt. Barmer.
                                           (Owner Of The Offending Vehicle)
3.       Branch Manager, Hdfc Agro General Insurance Company
         Ltd., First Floor, Nk Tower, Plot No. 49, Chopasani Road,
         Jodhpur 342006.
                                          (Insurer Of The Offending Vehicle)
                                                                    ----Respondents


For Appellant(s)             :     Mr. Surendra Baghmalani
For Respondent(s)            :     Mr. Santosh Choudhary



              HON'BLE MS. JUSTICE REKHA BORANA

Order

09/01/2025

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. Santosh Choudhary submits that he has

been authorized 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 10.05.2022 passed by

[2025:RJ-JD:1531] (2 of 2) [CMA-1568/2022]

learned Motor Accident Claims Tribunal, Barmer in MAC Case

No.75/2021 whereby the claim of the appellant seeking

compensation against the respondents was partly allowed holding

defendant No.3-Insurance Company also jointly and severally

liable to pay compensation of Rs.3,55,600/- with interest @7%

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 10.05.2022 is further enhanced by

Rs.5,50,000/- 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. Pending applications, if any, stand disposed of.

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

(REKHA BORANA),J 210-T.Singh/-

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