Smt.Anop Kanwar And Ors vs Jetha Nand And Anr. (2026:Rj-Jd:1510)
2026 Latest Caselaw 342 Raj

Rajasthan High Court - Jodhpur

Smt.Anop Kanwar And Ors vs Jetha Nand And Anr. (2026:Rj-Jd:1510) on 12 January, 2026

[2026:RJ-JD:1510]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    S.B. Civil Misc. Appeal No. 1213/2013

Smt.anop Kanwar And Ors.
                                                                      ----Appellant
                                       Versus
Jetha Nand And Anr.
                                                                    ----Respondent


For Appellant(s)             :     Mr.S.S.Rathore
For Respondent(s)            :     Mr. Sanotsh Choudhary



            HON'BLE MR. JUSTICE SANJEET PUROHIT

Judgment

12/01/2026

1. The present appeal has been preferred against the judgment

and award dated 07.03.2013 passed by Motor Accident Claims

Tribunal No.1, Jodhpur in Claim Case No. 243/2009 whereby the

claim petition as preferred by the claimant stood dismissed.

2. A Memorandum of Understanding has been filed by both the

counsels jointly with a submission that respondent-claimant

Insurance Company has accepted its liability and has agreed to

pay a sum of Rs. 7,25,000/- (lump sum) as a full and final

settlement to the appellant-claimant qua MAC Case no. 243/2009.

The claimant also has agreed to accept the said amount as a full

and final settlement.

3. The Memorandum of Understanding as filed is taken on

record.

4. In view of the submissions made in the Memorandum of

Understanding, the judgment and award dated 07.03.2013 is

hereby quashed and set aside. The MAC Case No.243/2009 as

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[2026:RJ-JD:1510] (2 of 2) [CMA-1213/2013]

preferred by the claimant is partly allowed. As the claimant has

settled his case finally for an amount of Rs.7,25,000/-, the

claimant is hereby held entitled for the said amount of

Rs.7,25,000/- to be paid within a period of three months from

today by respondent-Insurance Company. The amount shall be

deposited by the Insurance Company with the learned Tribunal

within a period of three months from now, failing which, the same

shall carry interest @ 7.5% per annum from the date of this order

till actual realization. The amount when deposited be disbursed to

the claimant in his Saving Bank Account without insisting upon

depositing the same in Fixed Deposit.

5. The appeal stands disposed of.

6. All pending applications, if any, also stand disposed of.

(SANJEET PUROHIT),J 197-yagya/-

(Uploaded on 13/01/2026 at 02:46:34 PM)

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