Rajasthan High Court - Jaipur
Smt Sunita Devi And Others vs Mahendra Kumar Meena And Others on 5 December, 2020
Author: Mahendar Kumar Goyal
Bench: Mahendar Kumar Goyal
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Miscellaneous Appeal No. 2981/2016
1. Smt Sunita Devi, Age-28 years, w/o Late Mahesh Chand
2. Kirodi, Age- 7 years, s/o Late Mahesh Chand
3. Prasadi, Age-6 years, s/o Late Mahesh Chand
4. Mohanlal Meena, Age-58 years, S/oPanchuram
5. Narbada Devi, Age 55 years, w/o Mohanlal Meena,
2 and 3 minor through natural guardian mother Smt. Sunita Devi
w/o Late Mahesh Chand, All r/o Padli Badh, Tehsil-Sikrai,
District-Dausa.
----Appellant
Versus
Mahendra Kumar Meena s/o Phool Chand Meena r/o Meena
Mohalla, Manyapura, Tehsil-Mahuwa, District-Dausa (driver)
2. Phool Singh Meena s/o Moolya Ram Meena r/o Meena Mohalla,
Manyapura, Tehsil-Mahuwa, District-Fausa (Owner)
3. HDFC Ergo General Insurance Company Limited, through
Branch Manager, Branch Officer, Fourth Floor, Upasana Tower,
Near Ahinsa Circle, C-Scheme, Jaipur (Insurance Company)
----Non-Claimants/Respondent
For Appellant(s) : Mr. Ritesh Jain (through VC). For Respondent(s) : Mr. Virendra Agrawal (through VC).
HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL Order 05/12/2020 Learned counsels for the parties submitted that the parties have settled their dispute by way of compromise. The compromise is taken on record. The terms of the compromise submitted by both the parties read as under:-
"1. That the parties have entered into compromise and the claimants have given their free consent to compromise the matter for further enhancement of the (Downloaded on 05/12/2020 at 09:17:38 PM) (2 of 2) [CMA-2981/2016] compensation amount to the tune of Rs. 3,50,000/- meaning thereby the insurance company would make the payment of Rs. 3,50,000/- in addition to the amount already awarded by the learned Tribunal.
2. That the amount would be deposited within four weeks from the date of compromise failing which it will carry interest @6% per annum from the date of compromise till actual payment.
3. That the appeal deserves to be disposed of in terms of compromise."
This appeal stands disposed of in view of the compromise entered between the parties. The compromise shall be treated as part of the order.
(MAHENDAR KUMAR GOYAL),J PREETI VALECHA /92 (Downloaded on 05/12/2020 at 09:17:38 PM) Powered by TCPDF (www.tcpdf.org)