Rami Devi vs Munnasingh Alias Munnaram ...
2025 Latest Caselaw 9257 Raj

Rajasthan High Court - Jodhpur

Rami Devi vs Munnasingh Alias Munnaram ... on 21 March, 2025

Author: Rekha Borana

Bench: Rekha Borana

[2025:RJ-JD:15126]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                           JODHPUR
            S.B. Civil Misc. Appeal No. 2885/2024

1.       Rami Devi W/o Prabhu Ram, Aged About 46 Years,
         Resident Of Teliya Kuwa Ki Dhani Village Post Moulasar
         Tehsil Deedwan District Nagaur Rajasthan
2.       Prabhu Ram S/o Shri Sonaram, Aged About 48 Years,
         Resident Of Teliya Kuwa Ki Dhani Village Post Moulasar
         Tehsil Deedwan District Nagaur Rajasthan
                                                     ----Appellants
                                Versus
1.       Munnasingh Alias Munnaram S/o Shivbagas Singh,
         Resident Of Mataji Temple Talhati Ka Bs Koliya Deedwana
         District Nagaur
2.       Rakesh Kumar S/o Kishan Gopal, Resident Of Saraf
         Mohalla Koliya Tehsil Deedwana District Magaur
3.       Hdfc Ergo General Insurance Company Limited, Through
         Manager Regional Office At Upasana Tower Subhas Marg
         C Scheme Jaipur Having Its Local Office At Plot No 49 Nk
         Tower Chopasani Road Jodhpur Rajasthan
                                                  ----Respondents


For Appellant(s)           :    Mr. K.C. Choudhary
For Respondent(s)          :    Mr. Vishal Singhal
                                Ms. Anamika Baghmar



              HON'BLE MS. JUSTICE REKHA BORANA

Order

21/03/2025

1. A joint submission has been made by learned counsel for the

claimants 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.

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

appellants seeking enhancement of the compensation amount as

awarded vide judgment/award dated 01.08.2024 passed by

learned Motor Accident Claims Tribunal, Deedwana in MAC Case

[2025:RJ-JD:15126] (2 of 2) [CMA-2885/2024]

No.32/2019 whereby the claim of the appellants seeking

compensation against the respondents was partly allowed holding

defendant No.3-Insurance Company also jointly and severally

liable to pay compensation of Rs.9,47,346/- 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 01.08.2024 is further enhanced by

Rs.1,60,000/- in favour of the claimants-appellants 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 claimants-appellants.

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

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

(REKHA BORANA),J 311-Devanshi/-

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