Smt.Jaibun Nisha And Anr vs United India Assurance Co.Ltd.Udaipur ...
2026 Latest Caselaw 1710 Raj

Rajasthan High Court - Jodhpur

Smt.Jaibun Nisha And Anr vs United India Assurance Co.Ltd.Udaipur ... on 4 February, 2026

[2026:RJ-JD:6268]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    S.B. Civil Misc. Appeal No. 1120/2006

Smt.jaibun Nisha And Anr.
                                                                         ----Appellant
                                       Versus
United India Assurance Co.ltd.udaipur
                                                                       ----Respondent


For Appellant(s)              :    Mr. Harshit Goyal for
                                   Mr. Sanjay Mathur
For Respondent(s)             :    Mr. Mudit Bachhawat



          HON'BLE MR. JUSTICE MUKESH RAJPUROHIT

Order

04/02/2026

The instant appeal has been filed against the judgment and

award dated 02.09.2004 passed by learned Judge, Motor Accident

Claims Tribunal, District Udaipur in MAC Case No.657/2003

whereby the learned tribunal has awarded a sum of Rs.6,53,000/-

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.11,16,328/- 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.11,16,328/- shall be paid by the insurance company

(Uploaded on 04/02/2026 at 02:47:28 PM)

[2026:RJ-JD:6268] (2 of 2) [CMA-1120/2006]

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 204-mSingh/-

(Uploaded on 04/02/2026 at 02:47:28 PM)

Powered by TCPDF (www.tcpdf.org)