Shriram General Insurance Co. Ltd vs Sarita (2026:Rj-Jd:8901)
2026 Latest Caselaw 2681 Raj

Rajasthan High Court - Jodhpur

Shriram General Insurance Co. Ltd vs Sarita (2026:Rj-Jd:8901) on 18 February, 2026

[2026:RJ-JD:8901]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    S.B. Civil Misc. Appeal No. 3336/2018

Shriram General Insurance Co. Ltd., Having Its Corporate Office
At E-8, Epip, Riico, Sitapura, Jaipur, Through Its Authorized
Representative.
                                                                         ----Appellant
                                       Versus
1.       Sarita W/o Late Gopichand Jat, R/o Village Ajeetsar, Tehsil
         Sadarsahar, District Churu.
2.       Bhanwarlal S/o Sh. Surjaram Jat, R/o Village Ajeetsar,
         Tehsil Sadarsahar, District Churu.
3.       Smt. Dhani Devi W/o Sh. Bhanwarlal Jat, R/o Village
         Ajeetsar, Tehsil Sadarsahar, District Churu.
4.       Sanwarmal S/o Sh. Kaluram Nayak, R/o Village Ajeetsar,
         Tehsil Sadarsahar, District Churu. (Owner Cum Driver)
                                                                      ----Respondents


For Appellant(s)             :     Mr. Jagdish Vyas.
For Respondent(s)            :     Mr. Shyam Charan for Mr. Mahaveer
                                   Prasad Pareek.



          HON'BLE MR. JUSTICE MUKESH RAJPUROHIT

Order

18/02/2026

The instant appeal has been filed against the judgment and

award dated 05.10.2018 passed by learned Judge, Motor Accident

Claims Tribunal Sardarshahar, District Churu in MAC Case

No.40/2016 (130/2015) whereby the learned tribunal has

awarded a sum of Rs.11,50,000/- 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/deposit a further lump-sum

(Uploaded on 18/02/2026 at 12:37:28 PM)

[2026:RJ-JD:8901] (2 of 2) [CMA-3336/2018]

compensation of Rs. 3,90,000/- towards full and final settlement

of the claim made by the claimants.

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

lump-sum amount of Rs.3,90,000/- shall be paid by the insurance

company to the claimants 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 lump-sum amount till

the amount is actually paid to the claimants.

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 208-/Jitender//-

(Uploaded on 18/02/2026 at 12:37:28 PM)

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