Sammi Soni vs Vallabh Bhai And Anr. ...
2026 Latest Caselaw 2533 Raj

Rajasthan High Court - Jodhpur

Sammi Soni vs Vallabh Bhai And Anr. ... on 16 February, 2026

[2026:RJ-JD:8572]

  HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODH-
                        PUR
                    S.B. Civil Misc. Appeal No. 496/2018

Sammi Soni S/o Ashok Ji Soni, R/o - 533, Sector - 11 Opposite
Community Hall, Udaipur Raj..
                                                                         ----Appellant
                                       Versus
1.       Vallabh Bhai S/o Madhav Ji Sanecha, R/o Bhairvi Svarash-
         tra Kala Kendra Society, Rakot, Gujrat. At Present - Saru
         Section Road, Near Sapna Apartment Jamnagar Gujrat. -
         Driver/owner
2.       Icici Lombard General Insurance Co. Ltd. Through Man-
         ager, Branch Office, Royal Motors Panchwati, Sukhadiya
         Circle Road, Udaipur. - Insurer
                                                                      ----Respondents


For Appellant(s)              :    Mr. RS Mankad.
For Respondent(s)             :    Mr. Devendra Singh Chouhan.



          HON'BLE MR. JUSTICE MUKESH RAJPUROHIT

Order

16/02/2026

The instant appeal has been filed against the judgment and

award dated 27.10.2017 passed by learned Judge, Motor Accident

Claims Tribunal No.1, Udaipur, in MAC Case No.1069/2016

whereby the learned tribunal has awarded a sum of Rs.18,500/- in

favour of the appellants.

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.2,00,000/- towards full and final settlement of the claim made

by the appellant.

(Uploaded on 16/02/2026 at 04:01:42 PM)

[2026:RJ-JD:8572] (2 of 2) [CMA-496/2018]

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.2,00,000/- 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 281-/Jitender//-

(Uploaded on 16/02/2026 at 04:01:42 PM)

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