Smt. Manju vs Icici Lombard General Insurance ...
2026 Latest Caselaw 102 Raj

Rajasthan High Court - Jodhpur

Smt. Manju vs Icici Lombard General Insurance ... on 7 January, 2026

[2026:RJ-JD:622]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                   S.B. Civil Misc. Appeal No. 1480/2025

1.       Smt. Manju W/o Bhawani Singh, Aged About 31 Years, R/
         o Munshi (Upreda), Tehsil Banera, Dist. Bhilwara,raj.
2.       Sunita D/o Bhawani Singh, Aged About 11 Years, Minor
         Through Natural Guardian Mother Appellant No. 1 Smt.
         Manju W/o Bhawani Singh Aged 59 R/o Munshi (Upreda),
         Tehsil Banera, Dist. Bhilwara,raj.
3.       Dayal Kanwar D/o Bhawani Singh, Aged About 8 Years,
         Minor Through Natural Guardian Mother Appellant No. 1
         Smt. Manju W/o Bhawani Singh Aged 59 R/o Munshi
         (Upreda), Tehsil Banera, Dist. Bhilwara,raj.
4.       Uday Singh S/o Bhawani Singh, Aged About 6 Years,
         Minor Through Natural Guardian Mother Appellant No. 1
         Smt. Manju W/o Bhawani Singh Aged 59 R/o Munshi
         (Upreda), Tehsil Banera, Dist. Bhilwara,raj.
5.       Smt. Prem Kanwar W/o Bheru Singh, Aged About 59
         Years, R/o Munshi (Upreda), Tehsil Banera, Dist.
         Bhilwara,raj.
6.       Bheru Singh S/o Dhan Singh, Aged About 64 Years, R/o
         Munshi (Upreda), Tehsil Banera, Dist. Bhilwara,raj.
                                                                     ----Appellants
                                      Versus
1.       Icici Lombard General Insurance Company Limited, Third
         Floor, Manik Moti Tower, Pur Road Bhilwara, Dist. Bhilwara
         (Insurer)
2.       Narayan Lal S/o Debi Lal, R/o Ninodiya, Tehsil Banera,
         Dist. Bhilwara (Driver)
3.       Bheru Lal S/o Madan Lal, R/o Sambhaji Nagar, Chinchked
         Road, Pipa Village Tehsil Niphad, Dist. Nashik
         (Maharastra) (Owner)
                                                                   ----Respondents


For Appellant(s)            :     Mr. Nikhil Ajmera
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 appellants

against the judgment and award dated 11.12.2024 passed by

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[2026:RJ-JD:622] (2 of 3) [CMA-1480/2025]

Motor Accident Claims Tribunal No.1, Bhilwara in MAC Case No.

28/2020 whereby the learned Tribunal has awarded a sum of Rs.

13,86,460/- along with interest @ 6% 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.

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

11.12.2024 is further enhanced by Rs. 5,50,000/- in favour of the

claimants-appellants as a full and final settlement of the case.

4. The award impugned dated 11.12.2024 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 205-praveen/-

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