Deepa Ram vs Jagdish Ram (2025:Rj-Jd:1360)
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Rajasthan High Court - Jodhpur

Deepa Ram vs Jagdish Ram (2025:Rj-Jd:1360) on 9 January, 2025

Author: Rekha Borana

Bench: Rekha Borana

[2025:RJ-JD:1360]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    S.B. Civil Misc. Appeal No. 596/2023

Deepa Ram S/o Chuna Ram, Aged About 51 Years, Resident Of
Kinjari, Tehsil Osiyan, District Jodhpur.
                                                                       ----Appellant
                                       Versus
1.       Jagdish Ram S/o Heera Ram, R/o Bhinyasar, Police
         Station Falodi, District Jodhpur. (Driver)
2.       Kesha Ram S/o Moti Ram, Resident Of Ward No. 01, Vastu
         Niketan Colony, Nokha, Tehsil Nokha, District Bikaner.
         (Owner)
3.       Bajaj      Alianz    General        Insurance          Company    Limited,
         Through       Divisional      Manager,         Divisional    Office-E-123,
         Shastri Nagar, Jodhpur. (Insurer)
                                                                    ----Respondents


For Appellant(s)             :     Mr. Gaju Singh
For Respondent(s)            :     Mr. Vishal Singhal with
                                   Ms. Anamika Baghmar



              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. Mr. Prashant Gaur, 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 12.01.2023 passed by

learned Motor Accident Claims Tribunal First, Jodhpur in MAC Case

[2025:RJ-JD:1360] (2 of 2) [CMA-596/2023]

No.388/2018 (NCV No.388/2018) 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.4,68,280/-

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/award dated 12.01.2023 is further enhanced by

Rs.1,30,000/- 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 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 204-devanshi/-

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