Rajasthan High Court - Jodhpur
Smt. Bhuri Bai And Ors vs Kalu Lal Meena And Ors. ... on 8 October, 2025
Author: Manoj Kumar Garg
Bench: Manoj Kumar Garg
[2025:RJ-JD:44189]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Misc. Appeal No. 305/2018
1. Smt. Bhuri Bai W/o Lt. Shri Nathulal Dangi R/o-
Nandivela, Bambora, Tehsil - Girva, District - Udaipur Raj.
2. Miss Seema Dangi D/o Lt. Shri Nathulal Dangi, Minor
Through her Natural Guardian Mother I.e. Appellant No.
1. All Are R/o- Nandivela, Bambora, Tehsil - Girva, District
- Udaipur Raj.
3. Miss Mamta Dangi D/o Lt. Shri Nathulal Dangi, Minor
Through her Natural Guardian Mother I.e. Appellant No.
1. All Are R/o- Nandivela, Bambora, Tehsil - Girva, District
- Udaipur Raj.
4. Miss Nirma Dangi D/o Lt. Shri Nathulal Dangi, Minor
Through her Natural Guardian Mother I.e. Appellant No.
1. All Are R/o- Nandivela, Bambora, Tehsil - Girva, District
- Udaipur Raj.
5. Master Babulal Dangi S/o Lt. Shri Nathulal Dangi, Minor
Through his Natural Guardian Mother I.e. Appellant No. 1.
All Are R/o- Nandivela, Bambora, Tehsil - Girva, District -
Udaipur Raj.
6. Shri Kika Dangi S/o Dola Ji Dangi R/o- Nandivela,
Bambora, Tehsil - Girva, District - Udaipur Raj.
7. Smt. Lali Bai W/o Late Kika Dangi, R/o- Nandivela,
Bambora, Tehsil - Girva, District - Udaipur Raj.
----Appellants
Versus
1. Kalu Lal Meena S/o Shri Ram Lal, R/o - 17, Napaniya,
Dhariyawad, District - Pratapggarh Raj.- (Driver)
2. Kesu Lal Meena S/o Shri Babru Ji, R/o - 76, Velvi
Barofala, Tehsil - Dharyawad, District - Pratapgarh Raj.
Owner
3. Tata Aig General Insurance Co. Ltd. Through Regional
Manager, Bapu Bazar, Udaipur. Insurer
----Respondents
For Appellant(s) : Ms. Priti Gehlot for Mr. R.S. Mankad
For Respondent(s) : Mr. Vishal Singhal
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[2025:RJ-JD:44189] (2 of 3) [CMA-305/2018]
HON'BLE MR. JUSTICE MANOJ KUMAR GARG
Order
08/10/2025
1. The instant Civil Misc. Appeal has been filed by the
appellants-claimants against the judgment and award dated
03.10.2017 passed by learned Motor Accident Claims Tribunal
No.2, Udaipur, (for short, 'learned Tribunal') in MAC Case
No.206/2016, whereby learned Tribunal has awarded a
compensation of Rs.13,41,500/-in favour of the appellants-
claimants.
2. During the pendency of the appeal, both the parties i.e.
appellants-claimants 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
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.2,00,000/- 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.2,00,000/- by the Insurance Company shall be disbursed to the
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[2025:RJ-JD:44189] (3 of 3) [CMA-305/2018]
appellants-claimants in his respective savings bank account
without delay. Upon such disbursement, the entire claim of the
appellants-claimants 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
190-Rashi/-
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