Shriram Gic Ltd vs Smt. Mohani Bai And Ors. ...
2026 Latest Caselaw 160 Raj

Rajasthan High Court - Jodhpur

Shriram Gic Ltd vs Smt. Mohani Bai And Ors. ... on 7 January, 2026

[2026:RJ-JD:782]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                   S.B. Civil Misc. Appeal No. 1732/2016

Shriram Gic Ltd.
                                                                      ----Appellant
                                      Versus
Smt. Mohani Bai And Ors.
                                                                    ----Respondent


For Appellant(s)            :     Mr. Vinay Kothari
                                  Mr. Ayush Goyal
For Respondent(s)           :     Mr. Sandeep Saruparia



            HON'BLE MR. JUSTICE SANJEET PUROHIT

Judgment

07/01/2026

1. A joint submission has been made by learned counsels for

the claimants and the Insurance Company that a compromise has

been entered into between the parties in the spirit of Lok Adalat.

2. Learned counsel Mr. Ayush Goyal for Mr. Vinay Kothari

submits that he has been authorised by the Insurance Company to

enter into the said compromise.

3. The present civil misc. appeal has been preferred by the

appellant-Insurance Company against the judgment dated

03.03.2016 passed in MAC Case No.273/2014 by learned Motor

Accident Claims Tribunal, District Rajsamand whereby claim

petition of the claimants seeking compensation was partly allowed

holding Insurance Company also jointly and severally liable to pay

compensation of Rs.19,20,000/- with interest @ 9% per annum.

(Uploaded on 08/01/2026 at 06:37:35 PM)

[2026:RJ-JD:782] (2 of 2) [CMA-1732/2016]

4. Learned counsel for the parties have placed on record a

memorandum of understanding/compromise entered into between

the parties, which is taken on record.

5. In view of the above and in the spirit of Lok Adalat, the

impugned award is modified and now, the Insurance Company

shall pay a lump sum amount of Rs.2,20,000/- to the claimants as

a full and final settlement of the case in addition to the amount

(Rs.14,00,000/- with interest) already deposited. The amount so

agreed shall be deposited by the Insurance Company with the

Tribunal within a period of two month 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/deposited in terms of the award in the

saving bank account of the claimants without insisting upon

depositing the same in Fixed Deposit.

6. With the above observations, the present misc. appeal is

disposed of.

7. Pending applications, if any, stand disposed of.

8. Let record be sent back to the learned Tribunal forthwith.

(SANJEET PUROHIT),J 188-yagya/-

(Uploaded on 08/01/2026 at 06:37:35 PM)

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