Babu Khan vs Prabhulal (2025:Rj-Jd:44157)
2025 Latest Caselaw 13993 Raj

Rajasthan High Court - Jodhpur

Babu Khan vs Prabhulal (2025:Rj-Jd:44157) on 8 October, 2025

Author: Manoj Kumar Garg

Bench: Manoj Kumar Garg

[2025:RJ-JD:44157]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                     S.B. Civil Misc. Appeal No. 203/2025

Babu Khan S/o Noor Mohammad, Aged About 64 Years, R/o
Sorgaro Ka Bada, Bhawani Nagar, Bhilwara.
                                                                        ----Appellant
                                        Versus
1.       Prabhulal S/o Shri Chogalal, R/o Near Tagaur School,
         Sanjay Colony, Bhilwara.
2.       Bajaj Allianz General Insurance Company Limited, 04
         Hathori Fort, Second And Third Floor, Gopal Bari, Ajmer
         Road, Jaipur.
                                                                     ----Respondents


For Appellant(s)              :     Mr. Kuldeep Prajapat
For Respondent(s)             :     Mr. Vishal Singhal



          HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment

08/10/2025

1. The instant Civil Misc. Appeal has been filed by the appellant-

claimant against the judgment and award dated 22.04.2024

passed by learned Motor Accident Claims Tribunal No.1, Bhilwara,

(for short, 'learned Tribunal') in MAC Case No.241/2020, whereby

learned Tribunal has awarded a compensation of Rs.94,388/-in

favour of the appellant-claimant.

2. During the pendency of the appeal, both the parties i.e.

appellant-claimant and respondent-Insurance Company have

amicably resolved their dispute and mutually agreed upon the

amount of compensation. A memorandum of understanding dated

08.10.2025 has been placed on record evidencing such

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[2025:RJ-JD:44157] (2 of 2) [CMA-203/2025]

settlement. The parties have, therefore, jointly prayed that the

appeal be disposed of, in the spirit of Lok Adalat.

3. In the spirit of Lok Adalat and with the consent of counsel for

both parties, the amount of compensation is enhanced by further

a sum of Rs.80,000/- which shall be treated as full and final

settlement of the claim. The aforesaid enhanced amount of

compensation shall be deposited by the respondent - Insurance

Co. before the learned Tribunal within a period of three months

from today, failing which, the same shall carry interest @ 7.5%

per annum from the date of this order till actual realization. Such

deposit, the learned Tribunal shall ensure that the amount of

Rs.80,000/- by the Insurance Company shall be disbursed to the

appellant-claimant in his respective savings bank account without

delay. Upon such disbursement, the entire claim of the appellant-

claimant shall be deemed to have been fully satisfied.

4. In view of above, the appeal stands disposed of.

5. Record of the Tribunal, if received, be sent back.

(MANOJ KUMAR GARG),J 188-Rashi/-

(Uploaded on 09/10/2025 at 04:34:08 PM)

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