Rajasthan High Court - Jodhpur
Deubai Gadri vs L And T Haal Merger Hdfc Argo General ... on 13 October, 2025
Author: Manoj Kumar Garg
Bench: Manoj Kumar Garg
[2025:RJ-JD:44834]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Misc. Appeal No. 646/2023
Deubai Gadri W/o Sh. Mangi Lal Ji, Aged About 60 Years,
Resident Of Chiksi, Tehsil And District Chittorgarh, Rajasthan.
----Appellant
Versus
1. L And T Haal Merger HDFC Argo General Insurance
Company Limited, Through Its Branch Manager, 6th Floor,
Leela Business Park, Anderi Kurla Road, Andheri (East)
Mumbai-400059 (Insurer of vehicle Honda City Car
No.MH-02-BP-2729)
2. Smt. Rachna Lal W/o Anuj Lal Ji, R/o F 103, Arkod Valley
Of Flower, Thakur Vipej Kandivalai East Mumbai, At
Present Mukam CF 19, Zinc Colony, Chittorgarh,
Rajasthan. (Owner Of Vehicle Honda City Car No. MH-02
BP-2729)
3. Anuj Lal S/o Murari Lal Ji, R/o F 103, Arkod Valley Of
Flower, Thakur Vipej Kandivalai East Mumbai, At Present
Mukam CF 19, Zinc Colony, Chittorgarh, Rajasthan.
(Driver Of Vehicle Honda City Car No. MH-02-BP-2729)
----Respondents
For Appellant(s) : Mr. D.S. Gaur
For Respondent(s) : Mr. Jagdish Chandra Vyas
HON'BLE MR. JUSTICE MANOJ KUMAR GARG
Order
13/10/2025
1. The instant Civil Misc. Appeal has been filed by the appellant-
claimant against the judgment and award dated 06.02.2023
passed by learned Motor Accident Claims Tribunal, Chittorgarh,
(for short, 'learned Tribunal') in MAC Case No.17/2014, whereby
learned Tribunal has awarded a compensation of Rs.75,348/-in
favour of the appellant-claimant to be paid by the respondents
jointly or severally.
(Uploaded on 13/10/2025 at 04:43:48 PM)
[2025:RJ-JD:44834] (2 of 2) [CMA-646/2023]
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
09.10.2025 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.1,20,000/- 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. Upon
depositing such amount, the learned Tribunal shall ensure that the
such amount is disbursed to the appellant-claimant in his/her
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
158-GKaviya/-
(Uploaded on 13/10/2025 at 04:43:48 PM)
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