Rajasthan High Court - Jaipur
Smt Geeta Devi And Others vs Habib And Others on 24 May, 2016
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JAIPUR BENCH, JAIPUR J U D G M E N T S.B.Civil Misc. Appeal No.2460/2016 Smt.Geeta Devi vs. Habib and ors. DATE OF JUDGMENT ::: 24/05/2016 HONBLE MR. JUSTICE MAHESH CHANDRA SHARMA Mr. J.K.Gupta for appellant/s. Mr. Bhuvnesh Sharma for respondent/s.
This appeal has been filed against the impugned judgment and award passed by the Motor Accident Claims Tribunal for enhancement of the quantum of compensation.
Keeping in view the pious work of Lok Adalat, at this stage, the counsel for both the parties i.e. the claimant/s and the insurance company agree that this appeal may be disposed of on the basis of the compromise.
The learned counsel for the respondent/insurance company gave consent for enhancing the amount of the award i.e. Rs.1,70,000/- in favour of claimants. This amount shall be in addition to the amount awarded by the learned Tribunal and the claimants-appellants are held entitled to get the aforesaid amount.
In view of above, this appeal is partly allowed and it is directed that the respondent-insurance companies shall deposit the aforesaid enhanced amount in equal share with the learned Tribunal within a period of eight weeks from the date of receipt of certified copy of this order and the same shall be disbursed to the claimant/s immediately. In case the amount is not paid to the claimant/s within the stipulated period of twelve weeks, the claimant/s shall be entitled to interest @ 9% per annum on the enhanced amount from the date of passing of this judgment. Rest of the terms under the award shall remain unchanged.
However, it is made clear that if there is any breach of insurance policy or violation of the terms of the policy, the respondent/insurance companies shall be at liberty to move an application before the executing court for recovering the amount from the owner of the offending vehicle or he can move an application before this court for recalling of the order.
The impugned award stands modified, as indicated here-in-above.
(MAHESH CHANDRA SHARMA)J. OM/-
All corrections made in the judgment/order have been incorporated in the judgment/order being E-mailed.
Om Prakash P