Smt. Mohini vs Ghanshyam (2026:Rj-Jd:1244)
2026 Latest Caselaw 304 Raj

Rajasthan High Court - Jodhpur

Smt. Mohini vs Ghanshyam (2026:Rj-Jd:1244) on 9 January, 2026

[2026:RJ-JD:1244]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    S.B. Civil Misc. Appeal No. 1935/2024

Smt. Mohini W/o Prashant, Aged About 31 Years, R/o Obri, At
Present Her Father Surendra S/o Lalchand, R/o Padardi Badi,
Tehsil And P.s. Sagwada, Distt. Dungarpur.
                                                                       ----Appellant
                                       Versus
1.       Ghanshyam S/o Amrit Lal, R/o Sabla, Tehsil Sabla, P.s.
         Sabla, Distt. Dungarpur. (Driver)
2.       Sukh Lal S/o Shankar Lal, R/o Gamda Brahmaniya, Tehsil
         And P.s. Sabla, Distt. Dungarpur. (Owner)
3.       Shriram General Insurance Company Ltd., E-8 Epip,
         Sitapura Industrial Area, Jaipur, Raj. (Insurer)
                                                                    ----Respondents


For Appellant(s)             :     Mr. Gaju Singh Rathore
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 30.03.2024 passed by

Motor Accident Claims Tribunal, Sagwada, District Dungarpur in

MAC Case No. 07/2022 whereby the learned Court has awarded a

sum of Rs. 1,90,000/- along with interest @ 6 % 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 12/01/2026 at 12:03:49 PM)

[2026:RJ-JD:1244] (2 of 2) [CMA-1935/2024]

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

30.03.2024 is further enhanced by Rs. 2,75,000/- in favour of the

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

4. The award impugned dated 30.03.2024 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 200-sumer/-

(Uploaded on 12/01/2026 at 12:03:49 PM)

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