Chandu Lal vs Harish (2025:Rj-Jd:39666)
2025 Latest Caselaw 12772 Raj

Rajasthan High Court - Jodhpur

Chandu Lal vs Harish (2025:Rj-Jd:39666) on 8 September, 2025

Author: Farjand Ali

Bench: Farjand Ali

[2025:RJ-JD:39666]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                     S.B. Civil Misc. Appeal No. 560/2025

Chandu Lal S/o Bapu Kanipa, Aged About 28 Years, R/o Devki
Dhola, Tehsil Aspur, Dist. Dungarpur.
                                                                          ----Appellant
                                        Versus
1.        Harish S/o Kamji Katara, R/o Pautali, Police Station,
          Dovda,tehsil And Dist. Dungarpur. (Driver / Owner)
2.        Raheja Qbe General Insurance Company Limited, Windsor
          House, 5Th Floor, Cst Road, Kalina, Santacruz (East)
          Mumbai (Maharastra) (Insurer)
                                                                      ----Respondents


For Appellant(s)              :     Mr. Gaju Singh
For Respondent(s)             :     Mr. Vishal Singhal
                                    Ms. Anamika Baghmar



                HON'BLE MR. JUSTICE FARJAND ALI

Order

08/09/2025

1. A joint submission has been made by learned counsel for the

claimant and the Insurance Company that a compromise has been

entered into between the parties swayed by the spirit of Lok

Adalat.

2. Learned counsel Mr. Vishal Singhal submits that he has been

authorised by the Insurance Company to enter into the said

compromise.

3. The present civil misc. appeal has been preferred by the

appellant seeking enhancement of the compensation amount as

awarded vide judgment/award dated 30.08.2024 passed by

learned Motor Accident Claims Tribunal, Dungarpur in MAC

No.382/2019 whereby the claim of the appellant seeking

(Uploaded on 09/09/2025 at 04:59:52 PM)

[2025:RJ-JD:39666] (2 of 2) [CMA-560/2025]

compensation against the respondents was partly allowed holding

Insurance Company also jointly and severally liable to pay

compensation of Rs.5,48,779/-with interest @ 7.5% per annum.

4. Learned counsel for the parties have placed on record a

memorandum of understanding/compromise entered into between

the parties, which is taken on record.

5. In view of the above and swayed by the spirit of Lok Adalat,

the compensation amount as awarded by the impugned judgment/

award dated 30.08.2024 is enhanced by a lump sum amount of

Rs.1,30,000/- in favour of the claimant-appellant as a full and final

settlement of the case. The amount so agreed shall be deposited

by the Insurance Company with the Tribunal within a period of two

months from today, failing which, the same shall carry interest @

7.5% per annum from the date of this order till actual realization.

The enhanced amount of compensation be disbursed/deposited in

terms of the award.

6. The appeal is appeal is allowed in part with the above

observations.

7. Pending applications, if any, stand disposed of.

8. Joint memorandum is taken on record.

(FARJAND ALI),J 250-divya/-

(Uploaded on 09/09/2025 at 04:59:52 PM)

Powered by TCPDF (www.tcpdf.org)