Smt. Rupender Kaur vs Ramchandra
2025 Latest Caselaw 14196 Raj

Rajasthan High Court - Jodhpur

Smt. Rupender Kaur vs Ramchandra on 14 October, 2025

Author: Manoj Kumar Garg

Bench: Manoj Kumar Garg

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
               S.B. Civil Misc. Appeal No. 2419/2025

1.     Smt. Rupender Kaur W/o Late Harjeet Singh, Aged About
       30 Years, 59 G.B. Police Station Ramsinghpur, Tehsil
       Anupgarh District Sriganganagar, Rajasthan
2.     Gurmeet Kaur W/o Hardayal Singh, Aged About 50 Years,
       9 G.B. Police Station Ramsinghpur, Tehsil Anupgarh
       District Sriganganagar, Rajasthan
3.     Navreen Kaur D/o Lt. Harjeet Singh, Aged About 10
       Years, Minor Represented Through her natural Guardian
       Smt. Rupender Kaur
4.     Sarjeet Singh S/o Lt. Harjeet Singh, Aged About 5 Years,
       Minor Represented Through Her Natural Guardian Smt
       Rupender Kaur (Owner Of Vehicle No. Rj 13-C-8081)
5.     Lovely @ Lovejinder Singh S/o Chanda Singh, Aged About
       31      Years,     Patroada          Tehsil        Anupgarh,     District
       Sriganganagar, Rajasthan (Owner Of Vehicle No. Rj 13-C-
       8081)
                                                                 ----Appellants
                                   Versus
Ramchandra S/o Chetan Ram, 14 M.l.d. Tehsil Ghadana District
Sriganganagar, Rajasthan
                                                                ----Respondent


For Appellant(s)         :     Mr. H.R. Chawla
For Respondent(s)        :     Mr. Jatin Sankhla



        HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Order

14/10/2025 The instant Civil Misc. Appeal under Section 173 of the Motor

Vehicle Act has been filed against the Judgment and Award dated

22.11.2024 passed by learned Motor Accident Claims Tribunal,

Gharsana, District Sriganganagar in MAC Claim Petition

No.83/2018, whereby learned tribunal party allowed the claim

(Uploaded on 14/10/2025 at 03:17:03 PM)

(2 of 2) [CMA-2419/2025]

petition and awarded a sum of Rs.7,52,976/- along with interest

@ 6% per annum from the date of filing of claim petition.

Parties are present in Court today.

Learned counsel for the appellant submit that a compromise

has been arrived at between the parties and the appellant has

already paid whole amount, as awarded by the learned court

below, to the respondent and now the respondent does not want

to proceed in this matter. Therefore, the present civil misc. may be

decided in the light of compromise.

Learned counsel for the respondent does not dispute the

aforesaid factum.

In view of above submissions made by both the counsels,

the present civil misc. Appeal is hereby disposed of in the terms of

compromise arrived at between the parties. The original

compromise deed is hereby taken on record.

Pending applications, if any, also stand disposed of.

Record, if received, be sent back immediately.

(MANOJ KUMAR GARG),J 1-GKaviya/-

(Uploaded on 14/10/2025 at 03:17:03 PM)

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