Deepika vs Mani Lal (2025:Rj-Jd:44383)
2025 Latest Caselaw 14069 Raj

Rajasthan High Court - Jodhpur

Deepika vs Mani Lal (2025:Rj-Jd:44383) on 9 October, 2025

Author: Manoj Kumar Garg

Bench: Manoj Kumar Garg

[2025:RJ-JD:44383]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Misc. Appeal No. 1994/2025

Deepika D/o Ishwar Lal Katara, Aged About 29 Years, Bassi
Karata, Tehsil And District Dungarpur
                                                                    ----Appellant
                                    Versus
1.       Mani Lal S/o Goutam Lal Baranda, Jhakol, Police Station
         Sadar, Tehsil And District Dungarpur (Driver)
2.       Premshankar S/o Savji Baranda, Jhakol Police Station
         Sadar, Dungarpur, District Dungarpur. (Owner)
3.       Hdfc Ergo General Insurance Company Limited, New
         Delhi, Branch Office C Scheme, Jaipur. (Insurer)
                                                                 ----Respondents


For Appellant(s)          :     Mr. Gaju Singh Rathore
For Respondent(s)         :     Mr. Vishal Singhal, for respondent
                                No.3



          HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Order

09/10/2025

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

claimant against the judgment and award dated 03.02.2025

passed by learned Motor Accident Claims Tribunal, Dungarpur, (for

short, 'learned Tribunal') in MAC Case No.106/2023, whereby

learned Tribunal has awarded a compensation of Rs.6,19,461/-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. The parties have, therefore, jointly

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

(Uploaded on 09/10/2025 at 03:47:54 PM)

[2025:RJ-JD:44383] (2 of 2) [CMA-1994/2025]

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.1,34,464/- 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.1,34,464/- 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 82-Ishan/-

(Uploaded on 09/10/2025 at 03:47:54 PM)

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