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Rajasthan High Court - Jodhpur
Smt. Suman vs United India Insurance Co. Ltd ... on 10 December, 2025
Author: Ganesh Ram Meena
Bench: Ganesh Ram Meena
[2025:RJ-JD:53670]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 13489/2025
Smt. Suman W/o Late Sandeep Kumar, Aged About 34 Years, R/
o Chak 20 Mlb, Tehsil And District Sri Ganganagar (Rajasthan).
----Petitioner
Versus
1. United India Insurance Co. Ltd, 15 National Highway, Sri
Ganganagar.
2. Cholamandalam Ms General Insurance Company Limited,
Unit No. 704-707, Seventh Floor, Signature Tower Dc Two,
Lal Kothi Scheme, District Shopping Center, Tonk Road,
Jaipur- 302015.
3. Shivnya D/o Late Sandeep Kumar, Aged About 14 Years,
Minor, Through Her Mother And Natural Guardian Smt.
Suman W/o Late Sandeep Kumar, R/o Chak 20 Mlb, Tehsil
And District Sri Ganganagar (Rajasthan).
4. Smt. Kailash W/o Shri Rajendra Kumar, R/o Chak 20 Mlb,
Tehsil And District Sri Ganganagar (Rajasthan).
5. Rajendra Kumar S/o Shri Omprakash, R/o Chak 20 Mlb,
Tehsil And District Sri Ganganagar (Rajasthan).
6. Gyan Singh S/o Shri Kartar Singh, House No. 60, Block
Agk Estate, Tibba Road, Ludhiana, Punjab. (Deceased)
(Owner Of Vehicle No. Pb/08Br/9187)
7. Gurpreet Singh S/o Shri Gyan Singh, House No. 67, Block
Agk Estate, Tibba Road, Ludhiana, Punjab.
8. Amanpreet Singh S/o Shri Makkhan Singh, R/o Indragarh
Dhani, Tehsil Sangaria, District Hanumangarh, Rajasthan.
(Owner Of Trailer No. Rj 31 Gb 1313)
9. Surendra S/o Shri Mohan Lal Jat, R/o Bolawali, Tehsil
Sangaria, District Hanumangarh, Rajasthan (Owner Of
Trailer No. Rj 31 Gb 1313) Original Respondents In Mact
Case And Proforma Respondents Herein)
----Respondents
For Petitioner(s) : Mr. Jayant Garg
For Respondent(s) : Mr. Pawan Kumar Ojha
(Uploaded on 11/12/2025 at 12:23:47 PM)
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[2025:RJ-JD:53670] (2 of 4) [CW-13489/2025]
HON'BLE MR. JUSTICE GANESH RAM MEENA
Order
10/12/2025
1. The present writ petition has been filed by the petitioner
against the impugned order dated 02.07.2025, whereby the Motor
Accident Claims Tribunal, Sri Ganganagar has ordered not to
disburse the claim amount as awarded in favour of the claimants.
2. Considered the submissions made by counsel for the
petitioner as well as counsel appearing for the respondent-
insurance company.
3. As per the facts on record, a Claim Petition No. 30/2021 was
filed by the claimants-petitioners before the Motor Accident Claims
Tribunal, Sri Ganganagar which was disposed of vide judgment
and award dated 12.12.2024 which reads as under:-
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ds vf/kdkjh gSA
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dh fnukad 27-01-2021 ls 07 izfr"kr okf'kZd lk/kkj.k dh nj ls
C;kt izkIr djus dk vf/kdkjh gksxkA
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[2025:RJ-JD:53670] (3 of 4) [CW-13489/2025]
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50]000@& :i;s nks o'kZ ds fy, lkof/k [kkrk esa tekA'
4. The claimaints-petitioners filed an application before the
Motor Accident Claims Tribunal for disbursement of the
compensation amount as awarded by the Motor Accident Claim
Tribunal and deposited by the respondent-insurance company.
5. The Court put a query to the counsel appearing for the
respondent-company as to whether in the appeal filed by the
insurance company against the award of the Motor Accident
Claims Tribunal, there is any interim order passed by the High
Court, then he answered that there is no interim order as regards
the award passed by the Motor Accident Claim Tribunal.
6. Since there is no interim order in respect of judgment and
award dated 12.12.2024, the Motor Accident Claims Tribunal
cannot withheld the amount. The Motor Accident Claim Tribunal
was under obligation to disburse the award amount to the
claimants as the amount awarded by the Motor Accident Claims
Tribunal is under the welfare legislation.
(Uploaded on 11/12/2025 at 12:23:47 PM)
[2025:RJ-JD:53670] (4 of 4) [CW-13489/2025]
7. Counsel for the respondent-insurance company submitted
that in the interest of justice and to safeguard the interest of the
insurance company, the petitioner may be directed to submit an
undertaking before the Tribunal that in case the respondent-
insurance company succeeds in the appeal filed by it against the
award of the Motor Accident Claim Tribunal, the claimants will
refund the amount received by them.
8. Counsel appearing for the petitioner states that they are
ready to submit the undertaking for refund of amount in case, the
insurance company succeeds in their appeal.
9. In view of the above, the present writ petition is allowed, the
order dated 02.07.2025 passed by the Motor Accident Claim
Tribunal, Sri Ganganagar is quashed and set aside. The Motor
Accident Claim Tribunal is directed to disburse the compensation
amount to the claimants as per the terms and conditions of the
award subject to filing of the undertaking by the claimants that
they will refund the amount received by them in case the
respondent-insurance company succeeds in the appeal filedagainst
the award.
(GANESH RAM MEENA),J
37-nishantk/-
(Uploaded on 11/12/2025 at 12:23:47 PM)
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