Ratan Lal vs Khemraj And Ors. (2026:Rj-Jd:9637)
2026 Latest Caselaw 3020 Raj

Rajasthan High Court - Jodhpur

Ratan Lal vs Khemraj And Ors. (2026:Rj-Jd:9637) on 23 February, 2026

[2026:RJ-JD:9637]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    S.B. Civil Misc. Appeal No. 2145/2015

Ratan Lal S/o Duda Ji Rawat, Aged About 33 Years, R/o Rayla,
Tehsil Vallabhnagar, District Udaipur.                                  (Claimant)
                                                                       ----Appellant
                                       Versus
1. Khemraj S/o Bhagga Ji Rawat, R/o Padmela, Tehsil
Vallabhnagar, District Udaipur.                      (Driver)
2. Puji Ram S/o Dalla Ram Rawat, R/o Adida, Bus Stand, Tehsil
Vallabhnagar, District Udaipur.                     (Owner)
3. Reliance General Insurance Company Ltd. Through Branch
Manager, Branch Office Udaipur.                    (Insurer)
                                                                    ----Respondent


For Appellant(s)             :     Ms. Nidhi Singhvi for Mr. Deelip
                                   Kawadia
For Respondent(s)            :     Mr. T.R.S. Sodha


          HON'BLE MR. JUSTICE MUKESH RAJPUROHIT

Order

23/02/2026

1. The instant appeal has been filed against the judgment and

award dated 25.07.2015 passed by learned Court of Motor

Accident Claims Tribunal No.1, Udaipur, in MACP No.1018/2010

whereby the learned Tribunal while exonerating the respondent-

Insurance company from its liability, awarded a sum of

Rs.1,23,760/- in favour of the appellant which was to be paid by

the respondent No.2 -Puji Ram.

2. Learned counsel for the parties submit that they have

entered into a memorandum of understanding and the respondent

No.3 - Insurance company has agreed to pay a total sum of

Rs.3,00,000/- including the amount awarded by the Tribunal

towards full and final settlement of the claim made by the

appellant.

(Uploaded on 23/02/2026 at 05:04:31 PM)

[2026:RJ-JD:9637] (2 of 2) [CMA-2145/2015]

3. 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.

4. It is submitted by the learned counsel for the appellant that

since insurance company has agreed to satisfy the award, the

claimant be restrained to recover the compensation amount from

the owner.

5. In view of above, it is ordered that the above said enhanced

amount of Rs.3,00,000/- 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.

6. It is made clear that since, the insurance company has

agreed to deposit Rs.3,00,000/- towards full and final settlement

of the claim, the claimant is restrained to proceed further for

recovery of the awarded amount from the owner. In case, the

claimant has recovered any amount from owner, same shall be

adjusted against amount to be deposited by the Insurance

company in pursuance of this order.

7. The appeal stands disposed of in above terms. The

memorandum of understanding is taken on record.

8. Stay petition and all pending applications, if any, also stand

disposed of.

(MUKESH RAJPUROHIT),J 185-Ramesh/-

(Uploaded on 23/02/2026 at 05:04:31 PM)

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