Modaram vs Ranjeet Singh (2025:Rj-Jd:5705)
2025 Latest Caselaw 5636 Raj

Rajasthan High Court - Jodhpur

Modaram vs Ranjeet Singh (2025:Rj-Jd:5705) on 29 January, 2025

Author: Rekha Borana

Bench: Rekha Borana

[2025:RJ-JD:5705]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    S.B. Civil Misc. Appeal No. 1476/2024

Modaram S/o Shri Chhogaram, Aged About 35 Years, R/o
Khokhrana,            Tehsil       Loonkaransar,               District        Bikaner.
(Injured/claimant)
                                                                          ----Appellant
                                       Versus
1.       Ranjeet Singh S/o Shri Darshan Singh, R/o Nai Dhan
         Mandi, Near Gate No. 01, Loonkaransar, District Bikaner.
         Second Ward No. 12, Chak 03 Llp 19 Stb P.o. Ramsara
         Jakhdan,       Tehsil      Suratgarh,          District      Sriganganagar.
         (Registered Owner Of Car No. Rj-13-Cc-7575)
2.       Kirandeep Singh S/o Shri Darshan Singh, R/o Chak 03 Llp
         19 Stb P.o. Ramsara Jakhdan, Tehsil Suratgarh, District
         Sriganganagar. (Driver Of Car No. Rj-13-Cc-7575)
3.       Sbi General Insurance Co. Ltd., Through Branch Manager
         Office - First Floor, Silver Square, Rani Bazar, Shop No.
         15,   16,     17,     Opposite       Income        Tax     Officer,   Bikaner.
         (Insurance Company)
                                                                    ----Respondents


For Appellant(s)               :   Mr. Aman Bishnoi Bola
For Respondent(s)              :   Mr. Aditya Singhi



               HON'BLE MS. JUSTICE REKHA BORANA

Order

29/01/2025

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. Aditya Singhi submits that he has been

authorised by the Insurance Company to enter into the said

compromise.

[2025:RJ-JD:5705] (2 of 2) [CMA-1476/2024]

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

appellant seeking enhancement of the compensation amount as

awarded vide judgment/award dated 05.02.2024 passed by Motor

Accident Claims Tribunal, Bikaner in MAC Case No.264/2019 (CIS

NO.264/2019) 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.15,80,608/- with interest @ 7%

per annum.

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 the spirit of Lok Adalat, the

compensation amount as awarded by the impugned

judgment/award dated 05.02.2024 is further enhanced by

Rs.2,00,000/- 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 385-praveen/-

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