Rajasthan High Court - Jodhpur
Sharvan Singh vs Sanju Devi (2025:Rj-Jd:49985) on 19 November, 2025
[2025:RJ-JD:49985]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Misc. Appeal No. 2386/2024
1. Sharvan Singh S/o Shri Ram Singh, Aged About 45 Years,
Resident Of Village Barva, Police Thana Bali, District Pali.
Vehicle Driver (Bolero No. Mh-04-Db-0461)
2. Smt Geeta Devi W/o Shri Harisingh, Aged About 64 Years,
R/o A- 205, Anjur Fanta, Kasturi Complex, Bhiwandi
Thana, Maharashtra. At Present R/o Village Barva, Police
Thana Bali, District Pali. Vehicle Owner (Bolero No. Mh-
04-Db-0461)
----Appellants
Versus
1. Sanju Devi W/o Late Shri Murlidhar, Resident Of Village
Udairamsar, Tehsil And District Bikaner, Currently Resident
Of Village Upni, Tehsil Dungargarh, District Bikaner.
2. Deepak S/o Late Shri Murlidhar, Minor Through His Legal
Guardian Mother Smt Sanju Devi, Resident Of Village
Udairamsar, Tehsil And District Bikaner, Currently Resident
Of Village Upni, Tehsil Dungargarh, District Bikaner.
3. Lrs. Of Smt. Rameshwa Devi W/o Late Shri Heeralal
3/1. Raju Soni S/o Late Shri Heeralal Soni, R/o Village
Udairamsar, Tehsil And Dist. Bikaner.
3/2. Vijay Soni S/o Late Shri Heeralal Soni, R/o Village
Udairamsar, Tehsil And Dist. Bikaner.
3/3. Indu Soni W/o Late Shri Kundanmal Soni, D/o Late Shri
Heeralal Soni, R/o Village Udairamsar, Tehsil And Dist.
Bikaner.
Respondent Nos.3/1 and 3/3 residents of Village
Udairamsar, Tehsil and District Barmer
----Respondents
For Appellant(s) : Mr. Aman Bishnoi Bola
For Respondent(s) :
HON'BLE MR. JUSTICE ARUN MONGA
Order
19/11/2025
1. Appeal herein is directed against an award rendered vide
judgment dated 27.03.2024 passed by Motor Accident Claims
Tribunal, Bikaner in MAC Case No.315/2014 (CIS No.315/2014)
(Uploaded on 19/11/2025 at 03:49:21 PM)
[2025:RJ-JD:49985] (2 of 2) [CMA-2386/2024]
whereby the learned Tribunal has fastened the liability of
compensation on the appellants being the owner and driver of the
offending vehicle.
2. Vide order dated 04.11.2024, the appellants were required
to deposit an amount of Rs.25,000/- with the learned Tribunal as a
pre-requisite to take up the instant appeal. The aforesaid order is
reproduced herein below:
"An application has been preferred on behalf of the appellants
with the prayer that although the appellants are ready to deposit
an amount of Rs.25,000/- with the learned Tribunal, the same is
not being accepted by the Tribunal and hence, the learned
Tribunal be directed to accept the same.
In view of the submission made, if an appropriate application
is moved by the appellants before the learned Tribunal within a
period of one week from now with the request to deposit an
amount of Rs.25,000/-, the learned Tribunal shall be under an
obligation to accept the same and direct for issuance of a
compensation certificate in favour of the appellants.
The application stands disposed of."
3. On resumed hearing today, on a court query, learned counsel
for the appellants informs that the requisite deposit as per order,
ibid, has not been made by the appellants.
4. In the premise, no further indulgence is warranted and the
appeal is hence, dismissed.
5. Pending application, if any, also stands disposed of.
(ARUN MONGA),J
56-Devanshi/-
(Uploaded on 19/11/2025 at 03:49:21 PM)
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