MANGILAL Vs. RAMLAL

LAWS(RAJ)-2021-4-73

HIGH COURT OF RAJASTHAN

Decided on April 05,2021

MANGILAL Appellant

VERSUS

RAMLAL Respondents

JUDGEMENT

NARENDRA SINGH DHADDHA ,J. - (1.) Learned counsel for the parties have submitted that the parties have settled their dispute by way of compromise. Contents of the compromise, reads as under:- COMPROMISE 'The parties to this litigation i.e. Appellant-claimant and Respondent-Bajaj Allianz General Insurance Company Limited have entered into compromise on the following terms:- 1. The Insurance Company is agreed upon to accept liability of payment of compensation to claimant but instead of an award of Rs.11,52,500/- (Less NFL) along with interest passed the Tribunal, the insurance company shall pay a lump-sum amount of Rs.17,25,000/- (Rs Seventeen lac Twenty Five Thousand Only) (without interest) to claimant by depositing the same before Tribunal concern within 6 weeks from date of disposal of appeal in terms of this compromise towards full and final settlement of the claim/appeal. The claimant shall not claim any other amount or interest in this respect. 2. In case, the insurance company fails to deposit the said amount within 6 weeks from the date of disposal of appeal in terms of this compromise, the claimant shall be entitled for interest @ 6% PA after 6 weeks from the date of disposal of appeal in terms of compromise till payment is made. 3. The appeal is agreed to be disposed off in terms of this compromise accordingly, the award dated 12.04.2016 stands modified as agreed upon by the parties mentioned above.' In view of the compromise arrived at between the parties, the appeal stands disposed of. ;

Click here to view full judgement.