Shambhu Lal vs Panna Lal And Ors. (2025:Rj-Jd:5412)
2025 Latest Caselaw 5585 Raj

Rajasthan High Court - Jodhpur

Shambhu Lal vs Panna Lal And Ors. (2025:Rj-Jd:5412) on 28 January, 2025

Author: Rekha Borana

Bench: Rekha Borana

[2025:RJ-JD:5412]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    S.B. Civil Misc. Appeal No. 1128/2009

Shambhu Lal
                                                                       ----Appellant
                                       Versus
Panna Lal And Ors.
                                                                    ----Respondents


For Appellant(s)             :     Mr. Deelip Kawadia
For Respondent(s)            :     Mr. Vinay Kothari



              HON'BLE MS. JUSTICE REKHA BORANA

Order

28/01/2025

1. A joint submission has been made by learned counsel 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. Sanjay Singh 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 27.04.2009 passed by

learned Motor Accident Claims Tribunal, Salumber, District Udaipur

(Raj.) in MAC Case No.111/2007 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.60,000/-

with interest @9% per annum.

[2025:RJ-JD:5412] (2 of 2) [CMA-1128/2009]

4. Learned counsels 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 27.04.2009 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.

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

(REKHA BORANA),J 669-KashishS/-

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