Lajwanti vs Budhraj Gurjar (2026:Rj-Jd:940)
2026 Latest Caselaw 210 Raj

Rajasthan High Court - Jodhpur

Lajwanti vs Budhraj Gurjar (2026:Rj-Jd:940) on 8 January, 2026

[2026:RJ-JD:940]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                   S.B. Civil Misc. Appeal No. 1676/2022

1.       Lajwanti W/o Late Shri Prakashchand, Aged About 45
         Years, R/o Village Itaawda Laadkhani, Gram Panchayat-
         Bikharniya Kalla, Tehsil Degana, District Nagaur.
2.       Rahul Gaur S/o Late Shri Prakashchand, Aged About 20
         Years, R/o Village Itaawda Laadkhani, Gram Panchayat-
         Bikharniya Kalla, Tehsil Degana, District Nagaur.
3.       Sagar Gaur S/o Late Shri Prakashchand, Aged About 18
         Years, R/o Village Itaawda Laadkhani, Gram Panchayat-
         Bikharniya Kalla, Tehsil Degana, District Nagaur.
                                                                      ----Appellants
                                      Versus
1.       Budhraj Gurjar S/o Late Shri Bihari Lal, By Caste Gaur
         Brahmin,       R/o       Village      Itaawda         Laadkhani,      Gram
         Panchayat-Bikharniya            Kalla,      Tehsil        Degana,   District
         Nagaur. (Owner And Driver Of Vehicle Bolero No. Rj 21 Ua
         6275)
2.       H.d.f.c.    Ergo     General        Insurance         Compnay       Limited,
         Regional Branch Office No. 2, C-98, Third Floor, Sanghvi
         Upasana Tower, Subhash Marg, C Scheme, Jaipur (Raj.)
         (Insurance Company Of Vehicle Bolero Car Rj 21 Ua
         6275)
                                                                    ----Respondents


For Appellant(s)              :   Mr. Manish Rajpurohit
For Respondent(s)             :   Mr. Jagdish Vyas



            HON'BLE MR. JUSTICE SANJEET PUROHIT

Judgment

08/01/2026

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

against the judgment and award dated 17.06.2022 passed by

Motor Accident Claims Tribunal, Merta, District Nagaur in MAC

(Uploaded on 08/01/2026 at 06:28:46 PM)

[2026:RJ-JD:940] (2 of 2) [CMA-1676/2022]

Case No. 47/2021 whereby the learned Tribunal has awarded a

sum of Rs. 76,94,162/- along with interest @ 7.5 % 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

17.06.2022 is further enhanced by Rs. 4,75,000/- in favour of the

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

4. The award impugned dated 17.06.2022 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 upon to deposit the same in Fixed Deposit.

6. In view of the above and in view of the settlement arrived at

between the parties in the spirit of Lok Adalat, the present 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 189-yagya/-

(Uploaded on 08/01/2026 at 06:28:46 PM)

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