Bhala Ram @ Bhalu Ram vs Cholamandalm M S General Insurance ...
2026 Latest Caselaw 302 Raj

Rajasthan High Court - Jodhpur

Bhala Ram @ Bhalu Ram vs Cholamandalm M S General Insurance ... on 9 January, 2026

[2026:RJ-JD:1242]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    S.B. Civil Misc. Appeal No. 2978/2019

Bhala Ram @ Bhalu Ram S/o Shri Shera Ram, Aged About 36
Years, B/c Meghwal, R/o Karansar, Tehsil Sardarshahar, District
Churu (Rajasthan)
                                                                       ----Appellant
                                        Versus
1.       Cholamandalm M S General Insurance Company Ltd.,
         Dare House, Second Floor, N.s.c. Boss Road, Chennai
         600001 Through Its Branch Manager, Branch Office,
         Jaipur (Raj.) (Insurer)
2.       Nem Chand S/o Shri Chatru Ram @ Chaturbhuj, B/c
         Barahman, R/o Bhadaasar Utrada, Tehsil Sardarshahar,
         District Churu (Raj.) (Driver)
3.       Bhani Ram S/o Shri Malu Ram, B/c Jat, R/o Bhadasar
         Utrada,       Tehsil       Sardarshahar,        District    Churu    (Raj.)
         (Agreement Owner)
4.       Manphool Saran S/o Shri Chandu Ram, B/c Jat, R/o
         Thariyasar, Post Gajusar, Tehsil Sardarshahar, District
         Churu (Raj.) (Registered Owner)
                                                                    ----Respondents


For Appellant(s)                :    Mr. Mahaveer Pareek
For Respondent(s)               :    Mr. Vishal Singhal



            HON'BLE MR. JUSTICE SANJEET PUROHIT

Judgment

09/01/2026

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

against the judgment and award dated 05.07.2019 passed by

Motor Accident Claims Tribunal, Churu in MAC Case No. 38/2016

whereby the learned Tribunal has awarded a sum of Rs.

9,25,300/- along with interest @ 6 % per annum.

(Uploaded on 12/01/2026 at 12:06:19 PM)

[2026:RJ-JD:1242] (2 of 2) [CMA-2978/2019]

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

05.07.2019 is further enhanced by Rs. 6,00,000/- in favour of the

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

4. The award impugned dated 05.07.2019 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 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 194-sumer/-

(Uploaded on 12/01/2026 at 12:06:19 PM)

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