Harish Koli vs Chandi (2026:Rj-Jd:566)
2026 Latest Caselaw 142 Raj

Rajasthan High Court - Jodhpur

Harish Koli vs Chandi (2026:Rj-Jd:566) on 7 January, 2026

[2026:RJ-JD:566]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                   S.B. Civil Misc. Appeal No. 257/2019

Harish Koli S/o Nathu Lal Koli, Aged About 38 Years, B/c Koli, R/
o Dadabadi, Koli Mohalla, Bhilwara, District Bhilwara.
                                                                      ----Appellant
                                      Versus
1.       Chandi W/o Lakhma, B/c Meena, R/o Rawato Ki Chowki,
         Chanderia, District Bhilwara.
2.       Gopi Devi W/o Gopal Meena, B/c Meena, R/o Rawato Ki
         Chowki, Chanderia, District Bhilwara.
3.       Glop International Private Limited, Through Its Director
         Subhash Agarwal Son Of Chiranjilal Agarwal, Prakashdeep
         Complex, Station Road, Near Mayank Cinema, Jaipur.
4.       Icici     Lombard       General     Insurance         Comapny    Limited,
         Through Its Branch Manager Of Branch Office At Basant
         Vihar, Plot No. 9, Gopalpura, Ply Over, Tonk Road, Jaipur.
                                                                   ----Respondents


For Appellant(s)             :     Ms. Deepika Soni
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 19.09.2018 passed by

Motor Accident Claims Tribunal, Chittorgarh in MAC Case No.

43/2018 (200/2011) whereby the learned Tribunal has awarded a

sum of Rs. 5,54,080/- 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 06:47:05 PM)

[2026:RJ-JD:566] (2 of 2) [CMA-257/2019]

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

19.09.2018 is further enhanced by Rs. 3,75,000/- in favour of the

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

4. The award impugned dated 19.09.2018 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 195-praveen/-

(Uploaded on 07/01/2026 at 06:47:05 PM)

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