Dinesh vs Nathu Lal And Ors. (2026:Rj-Jd:6269)
2026 Latest Caselaw 1653 Raj

Rajasthan High Court - Jodhpur

Dinesh vs Nathu Lal And Ors. (2026:Rj-Jd:6269) on 4 February, 2026

[2026:RJ-JD:6269]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    S.B. Civil Misc. Appeal No. 2858/2011

Dinesh
                                                                         ----Appellant
                                       Versus
Nathu Lal And Ors.
                                                                       ----Respondent


For Appellant(s)              :    Mr. Manish Pitaliya
For Respondent(s)             :    Mr. Mudit



          HON'BLE MR. JUSTICE MUKESH RAJPUROHIT

Order

04/02/2026

The instant appeal has been filed against the judgment and

award dated 28.05.2011 passed by learned Motor Accident Claims

Tribunal cum Additional District Judge, Fast Track No.3 (Udaipur

Camp), Salumber, District Udaipur in Case No.100/2009 (MAC)

whereby the learned tribunal has awarded a sum of Rs.3,54,000/-

in favour of the appellant.

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.8,60,000/- towards full and final settlement of the claim made

by the appellant.

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.8,60,000/- shall be paid by the insurance company

(Uploaded on 04/02/2026 at 02:45:42 PM)

[2026:RJ-JD:6269] (2 of 2) [CMA-2858/2011]

to the appellant 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 appellant.

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 205-mSingh/-

(Uploaded on 04/02/2026 at 02:45:42 PM)

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