Prakash Kumar vs Uka Ram (2026:Rj-Jd:621)
2026 Latest Caselaw 101 Raj

Rajasthan High Court - Jodhpur

Prakash Kumar vs Uka Ram (2026:Rj-Jd:621) on 7 January, 2026

[2026:RJ-JD:621]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                   S.B. Civil Misc. Appeal No. 909/2025

Prakash Kumar S/o Sh. Piya Ram, Aged About 24 Years, Ram
Niwas Colony Mandvla, Tehsil And District Jalore
                                                                      ----Appellant
                                      Versus
1.       Uka Ram S/o Sh. Javana Ram, Village Mandvla, Tehsil
         And District Jalore
2.       Bharti Axa Genderal Insurance Company Limited, Hosto
         Centre No. 43,millers Road, Vasant Nagar, Banglore,
         Karnataka Pin Code 560046
                                                                   ----Respondents


For Appellant(s)            :     Mr. Manish Rajpurohit
For Respondent(s)           :     Mr. D.S. Chouhan



            HON'BLE MR. JUSTICE SANJEET PUROHIT

Judgment

07/01/2026

1. The present misc. appeal has been filed by the appellant

against the judgment and award dated 05.11.2024 passed by

Motor Accident Claims Tribunal, Jalore in MAC Case No. 28/2021

(CIS No.28/2021) whereby the learned Tribunal has awarded a

sum of Rs.95,000/- along with interest @ 9% per annum.

2. With the active efforts of counsel representing the parties

and the authorities of the Insurance Company, the controversy

involved in this appeal has been settled by mutual compromise.

The Memo of Understanding shall constitute a part of the award.

(Uploaded on 07/01/2026 at 06:53:37 PM)

[2026:RJ-JD:621] (2 of 2) [CMA-909/2025]

3. With the consent of the parties, the impugned award dated

05.11.2024 is further enhanced by Rs. 1,00,000/- in favour of the

claimant-appellant as a full and final settlement of the case.

4. The award impugned dated 05.11.2024 is modified

accordingly.

5. The amount so agreed shall be deposited by the respondent

Insurance Company with the Tribunal within a period of three

months from today failing which, the same shall carry interest @

7.5% per annum from the date of this order till actual realization.

The enhanced amount of compensation be disbursed in terms of

the award in the saving bank account of the claimants, without

insisting for deposit in Fixed Deposit.

6. In view of the above, the appeal is disposed of.

7. Stay petition and pending applications, if any, stand disposed

of.

8. The Registry is directed to send back the record forthwith.

(SANJEET PUROHIT),J 204-praveen/-

(Uploaded on 07/01/2026 at 06:53:37 PM)

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