Ashvani Jangid vs Khiya Ram (2025:Rj-Jd:44809)
2025 Latest Caselaw 14154 Raj

Rajasthan High Court - Jodhpur

Ashvani Jangid vs Khiya Ram (2025:Rj-Jd:44809) on 13 October, 2025

Author: Manoj Kumar Garg

Bench: Manoj Kumar Garg

[2025:RJ-JD:44809]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Misc. Appeal No. 1245/2024

Ashvani Jangid S/o Omprakash Jangid, Aged About 22 Years, R/o
Pal Riico, Jodhpur.
                                                                       ----Appellant
                                     Versus
1.       Khiya Ram S/o Shiva Ram, R/o Surta Nagar, Khudala,
         Tehsil Luni, Dist. Jodhpur. (Driver/owner)
2.       The     Oriental   Insurance         Company             Limited,    Through
         Divisional Manager, Divisional Office, Bhansali Tower,
         Residency Road, Jodhpur. (Insurer).
                                                                    ----Respondents


For Appellant(s)            :    Mr. Gaju Singh Rathore
For Respondent(s)           :    Mr. Aditya Singhi



          HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Order

13/10/2025

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

appellants-claimants against the judgment and award dated

12.10.2023 passed by learned Motor Accident Claims Tribunal

First, Jodhpur, (for short, 'learned Tribunal') in MAC Claim Petition

No.693/2017 (NCV No.693/2017), whereby learned Tribunal has

awarded a compensation of Rs.1,51,987/-in favour of the

appellant-claimant to be paid by the respondents jointly or

severally.

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

(Uploaded on 13/10/2025 at 04:35:04 PM)

[2025:RJ-JD:44809] (2 of 2) [CMA-1245/2024]

13.09.2025 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.75,000/- 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.75,000/- by the Insurance Company shall be disbursed to the

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 27-GKaviya/-

(Uploaded on 13/10/2025 at 04:35:04 PM)

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