Harshraj Singh Alias Harshvardhan ... vs Reliance General Insurance Company ...
2026 Latest Caselaw 2532 Raj

Rajasthan High Court - Jodhpur

Harshraj Singh Alias Harshvardhan ... vs Reliance General Insurance Company ... on 16 February, 2026

[2026:RJ-JD:8571]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    S.B. Civil Misc. Appeal No. 788/2024

Harshraj Singh Alias Harshvardhan Singh S/o Mahendra Singh,
Aged About 22 Years, R/o Deora House, Jhalravav, Sirohi, Dist.
Sirohi.
                                                                         ----Appellant
                                         Versus
1.        Reliance    General          Insurance      Company          Ltd.,    Reliance
          General Insurance Company Ltd., A P Arcade, 2Nd Floor ,
          1 (2), Uit Circle, Udaipur City, Udaipur - Rajasthan -
          31001 (Insurance Company Of Offending Vehicle)
2.        Shaukat Ali S/o Hurmat Ji, Aged About 46 Years, R/o
          Gorakh Mohalla Veeva, Police Station Firojpur, Dist. Nuhu
          Mevat (Hariyana) (Driver Of Vehicle)
3.        M/s   Yaduvanshi         Petro,      Vpo      Patauda,        Dist.    Jhajjar,
          Haryana. (Owner Of Vehicle)
                                                                      ----Respondents


For Appellant(s)              :    Mr. KP Singh Deora
For Respondent(s)             :    Mr. Vishal Singhal



          HON'BLE MR. JUSTICE MUKESH RAJPUROHIT

Order

16/02/2026

The instant appeal has been filed against the judgment and

award dated 30.11.2023 passed by Learned Judge, Motor Accident

Claims Tribunal, Sirohi, in MAC Case No.6/2020 (CIS No. 6/2020)

whereby the learned tribunal has awarded a sum of Rs.4,13,155/-

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

(Uploaded on 16/02/2026 at 04:00:56 PM)

[2026:RJ-JD:8571] (2 of 2) [CMA-788/2024]

Rs.4,00,000/- 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.4,00,000/- shall be paid by the insurance company

to the appellant within a period of two months from today. If the

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

of two 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 121-/Jitender//-

(Uploaded on 16/02/2026 at 04:00:56 PM)

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