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Rajasthan High Court - Jodhpur
Shriram Gic Ltd vs Smt. Narayan Kanwar And Ors. ... on 7 January, 2026
[2026:RJ-JD:787]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Misc. Appeal No. 2933/2016
Shriram Gic Ltd., E-8, E.p.i.p. Riico Industrial Area , Seetapura,
Jaipur Insurance Company Of Vehicle Bearingh Registration No.
Rj-04/ca-2178 .
----Appellant
Versus
1. Smt. Narayan Kanwar W/o Late Shri Vijay, By Caste
Rajput,
2. Sawai Singh S/o Vijay Singh, By Caste Rajput,
3. Devu Kanwar D/o Vijay Singh, By Caste Rajput,
4. Saroop Singh S/o Vijay Singh, By Caste Rajput,
5. Meera Kanwar W/o Rewat Singh, By Caste Rajput, R/o
Backside Of Panch Ranuja Dham, Ward No. 35, Balotra,
Tehsil Pachpadra, District- Barmer Respondent Nos. 3 And
4 Through Natural Guardian Mother Respondent No. 1
Smt. Narayan Kanwar W/o Late Shri Vijay Singh.
6. Sawai Ram S/o Rana Ram, By Caste Jat, R/o Near
Pipleshwar Mahadev Temple, Balotra, District Barmer
Driver And Owner Of Vihicle Being Registration No.
Rj04/ca-2178
----Respondents
Connected With
S.B. Civil Misc. Appeal No. 2724/2016
1. Narain Kanwar W/o Late Shri Vijay Singh, Behind Ranuja
Dham, Ward No.35, Balotara, Tehsil- Pachpadra, District-
Barmer, Rajasthan
2. Sawai Singh S/o Late Shri Vijay, Behind Ranuja Dham,
Ward No.35, Balotara, Tehsil- Pachpadra, District- Barmer,
Rajasthan
3. Devu Kanwar D/o Late Shri Vijay Singh, Behind Ranuja
Dham, Ward No.35, Balotara, Tehsil- Pachpadra, District-
Barmer, Rajasthan
4. Saroop Singh S/o Late Shri Vijay Singh, Behind Ranuja
Dham, Ward No.35, Balotara, Tehsil- Pachpadra, District-
Barmer, Rajasthan
5. Meera Kanwar D/o Late Shri Rewat Singh, Behind Ranuja
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[2026:RJ-JD:787] (2 of 3) [CMA-2933/2016]
Dham, Ward No.35, Balotara, Tehsil- Pachpadra, District-
Barmer, Rajasthan
----Appellants
Versus
1. Sawai Singh S/o Shri Ranaram, Near Pipleshwar Mahadev
Temple, Balotara, Barmerraj.
2. Sriram General Insurance Company Ltd., E-8, Epip, Ricco
Industrial Area, Sitapura, Jaipur
----Respondents
For Appellant(s) : Mr. Vinay Kothari
Mr. Ayush Goyal
For Respondent(s) : Mr. Ravi Panwar
HON'BLE MR. JUSTICE SANJEET PUROHIT
Judgment
07/01/2026
S.B. Civil Misc. Appeal No. 2933/2016
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
03.09.2016 passed in MAC Case No.41/2015 by learned Motor
Accident Claims Tribunal, District Balotra whereby claim petition of
the claimants seeking compensation was partly allowed holding
Insurance Company also jointly and severally liable to pay
compensation of Rs.41,56,292/- with interest @ 9% per annum.
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[2026:RJ-JD:787] (3 of 3) [CMA-2933/2016]
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.12,00,000/- to the claimants
as a full and final settlement of the case in addition to the amount
(Rs.34,84,072/- with interest) already deposited. The amount so
agreed shall be deposited by the Insurance Company with the
Tribunal within a period of three 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.
S.B. Civil Misc. Appeal No. 2724/2016
In view of the order of even date passed in S.B. Civil Misc.
Appeal No.2933/2016 preferred on behalf of the Insurance
Company, the appeal preferred on behalf of the claimants stands
disposed of.
(SANJEET PUROHIT),J
189-190/yagya-
(Uploaded on 08/01/2026 at 06:39:03 PM)
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