Suresh Kumar vs Fakir Mohammed (2026:Rj-Jd:16908)
2026 Latest Caselaw 5573 Raj

Rajasthan High Court - Jodhpur

Suresh Kumar vs Fakir Mohammed (2026:Rj-Jd:16908) on 10 April, 2026

[2026:RJ-JD:16908]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
            S.B. Civil Miscellaneous Appeal No. 3369/2025

Suresh Kumar S/o Shri Madan Lal, Aged About 30 Years, R/o
Near Jetpura School Sendra, Dist-Pali.raj. (Injured)
                                                                        ----Appellant
                                         Versus
1.       Fakir Mohammed S/o Bhure Khan, R/o- Ghosi Mohalla
         Revdar, Tehsil-Revdar Dist-Sirohi. Raj. (Driver)
2.       Madina Bano W/o Mehboob Bhai, R/o-Ward No.14 Heena
         Colony Aburoad, Dist-Sirohi. Raj. (Owner)
3.       Oriental     Ins.    Co.       Ltd.,   Through       Divisional      Manager
         Chandel      Building         Opposite      Lic    Mandiya      Road,     Pali
         (Insurance Company)
                                                                     ----Respondents


For Appellant(s)              :     Mr. Raghuveer Singh Bhati
For Respondent(s)             :     Mr. Aditya Singhi



          HON'BLE MR. JUSTICE MUKESH RAJPUROHIT

Order

10/04/2026

The instant appeal has been filed against the judgment and

award dated 18.07.2025 passed by learned Judge, Motor Accident

Claims Tribunal No.2, Aburoad, District Sirohi in MAC Case

No.77/2022 (140/2019) whereby the learned Tribunal has

awarded a sum of Rs.56,400/- in favour of the claimants.

Learned counsel for the parties submit that they have

entered into a memorandum of understanding and the insurance

company has agreed to pay a further enhanced sum of

Rs.2,50,000/- towards full and final settlement of the claim made

by the appellants.

(Uploaded on 10/04/2026 at 05:15:17 PM)

[2026:RJ-JD:16908] (2 of 2) [CMA-3369/2025]

Therefore, it is prayed that the present appeal may be

disposed of in the light of the memo of understanding entered into

between the parties.

In view of above, it is ordered that the above said enhanced

amount of Rs.2,50,000/- shall be paid by the insurance company

to the appellants within a period of three months from today. If

the said amount is not paid by the insurance company within a

period of three months, the insurance company shall pay interest

@ 7% from today on the enhanced amount till the amount is

actually paid to the appellants.

The appeal stands disposed of in above terms. The

memorandum of understanding is taken on record.

Stay petition and all pending applications, if any, also stand

disposed of.

(MUKESH RAJPUROHIT),J 226-AbhishekS/-

(Uploaded on 10/04/2026 at 05:15:17 PM)

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