Smt. Kasubi vs Ummed Singh (2026:Rj-Jd:1525)
2026 Latest Caselaw 333 Raj

Rajasthan High Court - Jodhpur

Smt. Kasubi vs Ummed Singh (2026:Rj-Jd:1525) on 12 January, 2026

[2026:RJ-JD:1525]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR


                    S.B. Civil Misc. Appeal No. 2939/2024

1.       Smt. Kasubi W/o Harunath, Aged About 34 Years, R/o
         402, Chhipon Ka Bas, Village Wandwan, Dist. Jodhpur.
2.       Sopari D/o Harunath, Aged About 11 Years, Minor-
         Through Natural Guardian Mother Smt. Kasubi W/o
         Harunath. R/o 402, Chhipon Ka Bas, Village Wandwan,
         Dist. Jodhpur.
3.       Govind Nath S/o Harunath, Aged About 9 Years, Minor-
         Through Natural Guardian Mother Smt. Kasubi W/o
         Harunath. R/o 402, Chhipon Ka Bas, Village Wandwan,
         Dist. Jodhpur.
4.       Laxmi D/o Harunath, Aged About 7 Years, Minor- Through
         Natural Guardian Mother Smt. Kasubi W/o Harunath. R/o
         402, Chhipon Ka Bas, Village Wandwan, Dist. Jodhpur.
5.       Heernath S/o Harunath, Aged About 5 Years, Minor-
         Through Natural Guardian Mother Smt. Kasubi W/o
         Harunath. R/o 402, Chhipon Ka Bas, Village Wandwan,
         Dist. Jodhpur.
6.       Smt. Sunder W/o Pun Nath @ Puna Nath, Aged About 55
         Years, R/o 402, Chhipon Ka Bas, Village Wandwan, Dist.
         Jodhpur.
                                                                      ----Appellants
                                       Versus
1.       Ummed Singh S/o Bheru Nath, R/o Sinduka Pabusar, Teh.
         Kolayat,dist. Bikaner.
2.       Bheru Singh S/o Mukan Singh, R/o House No. 35 Sinduka
         Pabusar, Teh. Kolayat,dist. Bikaner.
3.       Cholamandalam M.s. General Ins. Co. Ltd., Add- Plot No.
         7 K.p. Tower, Near Bombay Motor Circle, Upper Chopasani
         Road, Jodhpur.
                                                                    ----Respondents


For Appellant(s)             :     Mr. G.S. Rathore
For Respondent(s)            :     Mr. Aditya Singhi




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            HON'BLE MR. JUSTICE SANJEET PUROHIT

Judgment

12/01/2026

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

against the judgment and award dated 05.06.2024 passed by

Motor Accident Claims Tribunal, Jodhpur Metropolitan in MAC Case

No. 270/2021 whereby the learned Tribunal has awarded a sum of

Rs. 15,93,880/- 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.

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

05.06.2024 is further enhanced by Rs. 2,40,000/- in favour of the

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

4. The award impugned dated 05.06.2024 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.

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[2026:RJ-JD:1525] (3 of 3) [CMA-2939/2024]

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 217-Yagya/-

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