Rajasthan High Court - Jodhpur
Gavri Devi vs Musa Ram @ Musa Khan (2025:Rj-Jd:44829) on 13 October, 2025
Author: Manoj Kumar Garg
Bench: Manoj Kumar Garg
[2025:RJ-JD:44829]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Misc. Appeal No. 2456/2018
1. Gavri Devi W/o Bhura Ram, Aged About 40 Years, B/c
Choudhary Kalbi, R/o Udvariya Tehsil Reoder District
Sirohi
2. Bhura Ram S/o Dhana Ram, Aged About 44 Years, B/c
Choudhary Kalbi, R/o Udvariya Tehsil Reoder District
Sirohi.
----Appellants
Versus
1. Musa Ram @ Musa Khan S/o Shamsher Khan, Caste
Muslim R/o Doulpura Tehsil Reoder District Sirohi.
(Driver)
2. Vijay Kumar S/o Radhacharn Sharma, Caste Brahmin, R/o
Selwara Road, Reoder, District Sirohi, C/o Hemaram
Choudhary, Kalbivas, Mahaveer Colony Reoder, Tehsil
Reoder, District Sirohi Rajasthan. (Registered Owner)
3. Shri Ram General Insurance Company Ltd., Raj E-8, Epip,
Riico Industrial Area, Sitapura, Jaipur. (Insurer)
----Respondents
For Appellant(s) : Ms. Urmila Chouhan
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
19.12.2017 passed by learned Motor Accident Claims Tribunal,
Sirohi, (for short, 'learned Tribunal') in MAC Case No.33/2016 (CIS
No.33/2016), whereby learned Tribunal has awarded a
compensation of Rs.8,25,000/-in favour of the appellants-
claimants to be paid by the respondents jointly or severally.
(Uploaded on 13/10/2025 at 04:42:53 PM)
[2025:RJ-JD:44829] (2 of 2) [CMA-2456/2018]
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
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.2,65,000/- 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.2,65,000/- 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
155-GKaviya/-
(Uploaded on 13/10/2025 at 04:42:53 PM)
Powered by TCPDF (www.tcpdf.org)
