Madan Lal vs Shiv Ram (2025:Rj-Jd:42379)
2025 Latest Caselaw 13554 Raj

Rajasthan High Court - Jodhpur

Madan Lal vs Shiv Ram (2025:Rj-Jd:42379) on 20 September, 2025

Author: Farjand Ali

Bench: Farjand Ali

[2025:RJ-JD:42379]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                     S.B. Civil Misc. Appeal No. 704/2021

Madan Lal S/o Mangi Lal, Aged About 40 Years, Near Goushala,
Keshav Nagar, Pali Dis. Pali
                                                                        ----Appellant
                                        Versus
1.        Shiv Ram S/o Amar, Ghanchiyon Ka Bas, Surajpol, Pali,
          Dis. Pali
2.        Royal      Sundaram       Allinz     Insurance         Company    Limited,
          Divisional Manager, Divisional Office, Plot No. 136, Raider
          House, S Sector 44, Gurugram, Haryana
                                                                     ----Respondents


For Appellant(s)              :     Mr. Gajendra Panwar
For Respondent(s)             :     Mr. Dhanpat Choudhary
                                    Ms. Jyoti R. Patel



                  HON'BLE MR. JUSTICE FARJAND ALI

Order

20/09/2025

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. Dhanpat Choudhary 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 06.04.2021 passed by

learned Motor Accident Claims Tribunal, Pali in MAC No.206/2018

whereby the claim of the appellant seeking compensation against

(Uploaded on 25/09/2025 at 04:18:58 PM)

[2025:RJ-JD:42379] (2 of 2) [CMA-704/2021]

the respondents was partly allowed holding Insurance Company

also jointly and severally liable to pay compensation of

Rs.11,81,558/- with interest @ 6% 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 06.04.2021 is enhanced by a lump sum amount of

Rs.4,30,000/- 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

three months from today, failing which, the same shall carry

interest @ 6% per annum from the date of this order till actual

realization. The enhanced amount of compensation be disbursed

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

219-Arjun/-

(Uploaded on 25/09/2025 at 04:18:58 PM)

Powered by TCPDF (www.tcpdf.org)