Rajasthan High Court - Jodhpur
Multanram vs Ramavtar (2025:Rj-Jd:45203) on 15 October, 2025
Author: Manoj Kumar Garg
Bench: Manoj Kumar Garg
[2025:RJ-JD:45203]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Misc. Appeal No. 1984/2025
1. Multanram S/o Shri Ridaram, Aged About 62 Years,
Resident Of Village Arniyala, Tehsil Riyabadi, Distict
Nagour, Rajasthan
2. Birbal S/o Shri Multanram, Aged About 40 Years, Resident
Of Village Arniyala, Tehsil Riyabadi, Distict Nagour,
Rajasthan
3. Ramkunwar S/o Shri Multanram, Aged About 28 Years,
Resident Of Village Arniyala, Tehsil Riyabadi, Distict
Nagour, Rajasthan
----Appellants
Versus
1. Ramavtar S/o Peeraram, Aged About 35 Years, Resident
Of Village Jalwana, Tehsil Merta, District Nagour (Driver
Of Bolero Camper RJ-21-GB-4041)
2. Hanuman Prasad S/o Kishnaram, Aged About 47 Years,
Resident Of Keriya Rawa, Tehsil Degana, District Nagour
(Owner Of Bolero Camper RJ-21-GB-4041)
3. Reliance Geenral Insurance Company Ltd, Through Chief
Executive Officer/divisiaonl Officer, Regional Office Fourth
Floor, Miraj Mall, No.10 And 11, Behind Bajranggarh,
Ajmer (Insurer Of Bolero Camper RJ-21-GB-4041)
4. Sharda W/o Ramavatar, Aged About 34 Years, D/o Shri
Multanram, Resident Of Village Jalwana, Tehsil Merta,
District Nagour
5. Sanudi W/o Rameshwar, Aged About 35 Years, Resident
Of Chokidaro Ki Dhani, Hariyadhan, District Jodhpur.
----Respondents
For Appellant(s) : Mr. N.R. Khileri
For Respondent(s) : Mr. Aditya Singhi
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[2025:RJ-JD:45203] (2 of 3) [CMA-1984/2025]
HON'BLE MR. JUSTICE MANOJ KUMAR GARG
Order
15/10/2025
1. The instant Civil Misc. Appeal has been filed by the
appellants-claimants against the judgment and award dated
24.01.2025 passed by learned Motor Accident Claims Tribunal,
Merta, Dist Nagaur (for short, 'learned Tribunal') in MAC Case
No.25/2024, whereby learned Tribunal has awarded a
compensation of Rs.7,67,188,/-in favour of the appellants-
claimants to be paid by the respondents jointly or severally.
2. During the pendency of the appeal, both the parties i.e.
appellants-claimants 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.1,70,000/- 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
such amount is disbursed to the appellants-claimants in his/her
respective savings bank account without delay. Upon such
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[2025:RJ-JD:45203] (3 of 3) [CMA-1984/2025]
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
10-GKaviya/-
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