Rajasthan High Court - Jaipur
Shriram General Insurance Company vs Smt Janta Devi And Ors on 6 February, 2017
HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT
JAIPUR
S.B.Civil Miscellaneous Appeal No. 2286 / 2013
Shriram General Insurance Company
----Appellant
Versus
Beram Singh And Ors
----Respondent
Connected With S.B.CIVIL MISCELLANEOUS APPEAL No. 1425 / 2013 Smt Janta Devi And Others
----Appellant Versus Suresh And Others
----Respondent S.B.CIVIL MISCELLANEOUS APPEAL No. 2265 / 2013 Shriram General Insurance Company
----Appellant Versus Smt Janta Devi And Ors
----Respondent _____________________________________________________ For Appellant(s) : Virendra Agrawal For Respondent(s) : Mr.Akshat Choudhary _____________________________________________________ HON'BLE MR. JUSTICE MAHESH CHANDRA SHARMA Judgment / Order 06/02/2017 This appeal has been filed against the impugned judgment and award under appeal.
(2 of 5) [CMA-2286/2013] Brief facts of the case are that an accident occurred in the present case and with regard to an accident, a claim petition was filed on behalf of the claimant/s claiming compensation as mentioned therein. Notices were issued to the opposite parties. Reply to the claim petition was filed and the learned Tribunal framed the issues. After hearing all the parties, the learned Tribunal passed the aforesaid impugned judgment & award under appeal.
Against the impugned judgment and award under appeal, the appellant preferred the instant appeal for the relief as prayed for in it.
Learned counsel for the appellant has contended that the learned Tribunal has failed to appreciate each and every aspect of the matter as also the evidence available on record. The award passed by the learned Tribunal is illegal, without jurisdiction and contrary to the facts of the case. Hence impugned award deserves to be modified/enhanced.
On the other hand, learned counsel for the respondents has opposed the submissions advanced on behalf of appellant and requested for maintaining/setting aside of award.
(3 of 5) [CMA-2286/2013] I have heard learned counsel for the parties and perused the impugned judgment and award under appeal. I am in agreement with the findings arrived at by the learned Tribunal, which are reproduced as under:-
fook|d la[;k& 1 10- bl fook|d dks lkfcr djus dk Hkkj izkFkhZx.k ij gSA vizkFkhZ chek daiuh ds fo}ku vfHkHkk"kd dk rdZ gS fd jktukepk jiV fnukad 25-10-10 ds eqrkfcd dfFkr nq?kZVuk dkyh jax dh LdkfiZ;ks okgu dh xyrh o ykijokgh ls dkfjr gqbZ Fkh tcfd izkFkhZx.k us fidvi la[;k&vkj-ts-01& th & 5141 ds pkyd@ekfyd ls feyhHkxr dj mDr fidvi okgu dks nq?kZVuk dkfjr ugha gqbZ gS cfYd e`rd t;flag o chjeflag }kjk ;g tkurs gq, fd yksd ekxZ ij okguksa dk vkokxeu cuk gqvk gS] ds ckotwn lM+d ds e/; vkil esa >xM+k djrs gq, pyus ds dkj.k nq?kZVuk ?kfVr gqbZ gSA ------------------- 19- mijksDr ds vykok izkFkhZx.k o vizkFkhZx.k 2 rFkk 3 ds fo}ku vfHkHkk"kdx.k us mUgsa volj fn;s tkusa ds mijkar Hkh dksbZ u;k rdZ vFkok U;kf;d n`"Vkar vf/kdj.k ds le{k izLrqr ugha fd;k gSA 20- vr% mijksDr foospu ds vuqlkj izLrqr lk{; ls lkfcr gS fd vizkFkhZ dze& 2 dh fidvi la[;k& vkj- ts-01& th&5141 dks mlds pkyd vizkFkhZ dze&1 us (4 of 5) [CMA-2286/2013] rsth o ykjokgh ls pykdj lkbZM esa iSny pyrs t;flag o chjeflag dks VDdj ekjh ftlls t;flag dh e`R;q gks xbZ o chjeflag ds lk/kkj.k o xEHkhj pksVsa dkfjr gqbZA vr% ;g fook|d izkFkhZx.k ds i{k esa r; fd;k tkrk gSA fook|d la[;k& 2 21- bl fook|d dks lkfcr djus dk Hkkj vizkFkhZ chek daiuh ij gSA izkFkhZx.k us vizkFkhZ pkyd dk MªkbZfoax ykbZlasl izn'kZ& 08 is'k fd;k gS tks nq?kZVuk dh frfFk dks oS/k o izHkkoh gSA mDr lk{; ds [k.Mu esa vizkFkhZ chek daiuh dh dksbZ lk{; ugha gS vU; vkifRr;ksa ckcr fook|d la[;k&1 esa foLr`r foospu fd;k tk pqdk gS vr% muds vyx ls foospuk dh dksbZ vko';drk ugha jg tkrh gSA vr% ;g fook|d blh izdkj r; fd;k tkrk gSA Looking to the facts and circumstances of the case and the findings arrived at by learned Tribunal as quoted herein above, the learned Tribunal is found to have dealt with each and every aspect of the matter, and has rightly passed the impugned judgment and award. I am in unison with the findings arrived at by the learned Tribunal. Hence, I do not think it just and proper to interfere with the impugned award under appeal passed by the Tribunal, and thus the appeal having no force, is hereby (5 of 5) [CMA-2286/2013] dismissed after confirming the judgment and award under appeal passed by the learned Tribunal.
(MAHESH CHANDRA SHARMA)J. Sandeep/-530-532