M/S Shriram General Insurance Co. Ltd vs Smt. Dhapu Bai And Ors. ...
2025 Latest Caselaw 9444 Raj

Rajasthan High Court - Jodhpur

M/S Shriram General Insurance Co. Ltd vs Smt. Dhapu Bai And Ors. ... on 26 March, 2025

Author: Rekha Borana

Bench: Rekha Borana

[2025:RJ-JD:15777]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                     S.B. Civil Misc. Appeal No. 906/2014

M/s Shriram General Insurance Co. Ltd.
                                                                        ----Appellant
                                        Versus
Smt. Dhapu Bai And Ors.
                                                                     ----Respondents


For Appellant(s)              :     Mr. Vishal Singhal.
For Respondent(s)             :     Mr. Pawan Ojha.



              HON'BLE MS. JUSTICE REKHA BORANA

Order

26/03/2025

1. A joint submission has been made by learned counsels 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

appellant-Insurance Company against the judgment dated

27.03.2014 passed in MAC Case No.338/2012 by learned Motor

Accident Claims Tribunal, Salumbar, District Udaipur whereby

claim petition of the claimants seeking compensation was partly

allowed holding defendant No.3-Insurance Company also jointly

and severally liable to pay compensation of Rs.5,59,175/- with

interest @9% per annum.

[2025:RJ-JD:15777] (2 of 2) [CMA-906/2014]

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 the spirit of Lok Adalat, the

impugned award is modified and now, the Insurance Company

shall pay a lump sum amount of Rs.2,00,000/- to the claimants as

a full and final settlement of the case in addition to the amount

already deposited. The amount so agreed shall be deposited by

the Insurance Company with the Tribunal within a period of one

month 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.

6. With the above observations, the present misc. appeal is

disposed of.

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

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

(REKHA BORANA),J

307-KashishS/-

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