Near Begum And Others vs Bajaj Allianz General Insurance
2026 Latest Caselaw 1067 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Near Begum And Others vs Bajaj Allianz General Insurance on 23 February, 2026

                                                   S. No. 15
                                                   Regular list
      HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                     AT SRINAGAR
                                  Mac App 9/2026

     NEAR BEGUM AND OTHERS                             Petitioner(s)/Appellant(s)...

     Through: Mr. Wani Ibrahim, Adv.

                            Vs.
     BAJAJ ALLIANZ GENERAL INSURANCE                              ...Respondent(s)
     COMPANY LIMITED AND OTHERS
     Through: Mr. N. A. Dandroo, Adv for R-1.

     CORAM: HON'BLE MR. JUSTICE RAHUL BHARTI JUDGE
                                     ORDER

23.02.2026

1. The appellants were the claimants in a motor accident claim

on file No. MACP/1238/2022 titled "Near Begum & Ors vs

Bajaj Allianz General Insurance Co. Ltd & Ors." before

the Motor Accident Claims Tribunal, (MACT), Srinagar,

which has resulted in an award dated 18th November 2025,

awarding compensation of Rs. 24,12,795 along with interest,

against the insurer, owner and driver of the offending vehicle,

who are the respondents 1 to 3 herein.

2. The appellants are aggrieved of erroneous computation of

compensation which is reckoned by them to be on the lower

side, as such, the present appeal is filed under Section 173 of

the Motor Vehicles Act, 1988.

3. Notice on behalf of respondent No. 1 is accepted by Mr. N. A.

Dandroo, Advocate. Notice shall go now only to the

respondents 2 and 3.

4. Appellants to furnish registered postal covers within seven

days, whereupon notice to go to the respondents 2 & 3.

5. List on 23.03.2026.

6. Send for the record of the MACT file No. MACP 1238/2022

titled "Near Begum & Ors vs Bajaj Allianz General

Insurance Co. Ltd & Ors." from MACT, Srinagar.

7. In the meantime, appellants are at liberty to seek execution of

the award from MACT, Srinagar, without prejudice to their

appeal before this Court.

(RAHUL BHARTI) JUDGE SRINAGAR 23.02.2026 Hilal