Priyansh Somani vs Oriental Insurance Company Limited ...
2026 Latest Caselaw 338 Raj

Rajasthan High Court - Jodhpur

Priyansh Somani vs Oriental Insurance Company Limited ... on 12 January, 2026

[2026:RJ-JD:1529]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    S.B. Civil Misc. Appeal No. 1607/2025

Priyansh Somani S/o Balmukund Somani, Aged About 25 Years,
R/o K-1, Indra Market, Bhilwara.
                                                                       ----Appellant
                                       Versus
1.       Oriental Insurance Company Limited, Through Divisional
         Manager, Branch Office, Oriental Insurance Company
         Limited, Bhilwara, At Present -5,6,7,8, 2Nd Floor, S.k.
         Plaza, Pur Road, Bhilwara (Insurer)
2.       Ravi Mansingha S/o Babu Lal Mansingha, R/o 4-R-24, R.c.
         Vyas Colony, Bhilwara. (Owner)
3.       Ganshyam Singh S/o Guman Singh Chundawat, R/o
         Modasingh Ki Chowki, Police Station Gangrar, District
         Chittorgarh. (Driver)
                                                                    ----Respondents


For Appellant(s)             :     Mr. Nikhil Ajmera
For Respondent(s)            :     Mr. Aditya Singhi



            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 03.03.2025 passed by

Motor Accident Claims Tribunal No.2, Bhilwara in MAC Case No.

505/2019 whereby the learned Tribunal has awarded a sum of Rs.

4,39,300/- 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 13/01/2026 at 02:56:19 PM)

[2026:RJ-JD:1529] (2 of 2) [CMA-1607/2025]

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

03.03.2025 is further enhanced by Rs. 1,20,000/- in favour of the

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

4. The award impugned dated 03.03.2025 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 claimant, 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 221-Yagya/-

(Uploaded on 13/01/2026 at 02:56:19 PM)

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