Sanjeev Agrawal vs Mustak Khan (2025:Rj-Jd:16069)
2025 Latest Caselaw 9517 Raj

Rajasthan High Court - Jodhpur

Sanjeev Agrawal vs Mustak Khan (2025:Rj-Jd:16069) on 27 March, 2025

Author: Rekha Borana

Bench: Rekha Borana

[2025:RJ-JD:16069]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                     S.B. Civil Misc. Appeal No. 274/2023

Sanjeev Agrawal S/o Shri Om Prakash Agarwal, Aged About 46
Years, Resident Of Anandeshwar Mandir Road, Aburoad, Distt.
Sirohi.
                                                                        ----Appellant
                                        Versus
1.        Mustak Khan S/o Shri Hakeem Khan, Resident Of Village
          Barmaan, Tehsil Reoder, District Sirohi. (Raj.) (Driver)
2.        Keeka Ram S/o Shri Amara Ram Ji, Resident Of Village
          Joulpur, Tehsil Reoder, District Sirohi. (Raj.) (Owner)
3.        Shreeram General Insurance Company Limited, E-10,
          Epip Riico Industrial Area, Seetapura, Jaipur. (Raj.)
                                                                     ----Respondents


For Appellant(s)              :     Mr. Jay Prakash
For Respondent(s)             :     Mr. Vishal Singhal



              HON'BLE MS. JUSTICE REKHA BORANA

Order

27/03/2025

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. 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 seeking enhancement of the compensation amount as

awarded vide judgment/award dated 06.09.2022 passed by

learned Motor Accident Claims Tribunal No.2, Aaburoad in MAC

Case No.242/2018 (47/2017) (CIS No.47/2017) whereby the

[2025:RJ-JD:16069] (2 of 2) [CMA-274/2023]

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.1,66,570/- 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 06.09.2022 is 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 two

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.

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

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

(REKHA BORANA),J 228-Devanshi/-

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