Sivari vs Lekhram (2026:Rj-Jd:1454)
2026 Latest Caselaw 372 Raj

Rajasthan High Court - Jodhpur

Sivari vs Lekhram (2026:Rj-Jd:1454) on 12 January, 2026

[2026:RJ-JD:1454]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    S.B. Civil Misc. Appeal No. 1638/2020

1. Sivari W/o Late Gokalram, Aged 49 Years,
2. Manish S/o late Gokal Ram,aged 27 years
3. Dhapu Devi D/o Late Gokalram,
4. Chhota Ram S/o Late Gokalram,
B/c Vishnoi, R/o Jyaniyo Ki Dhani (Chirdhani), Tehsil Pipar City,
Dist. Jodhpur (Raj.)
5. Pappu Devi D/o Late Gokalram, by caste Vishnoi, R/o Kosana,
Tehsil Bhopalgarh, District Jodhpur
                                                                      ----Appellants
                                        Versus
1. Lekhram S/o Shri Kishnaram, B/c Vishnoi, R/o Gram Post
Lamba, Tehsil Bilara, Dist. Jodhpur (Driver Bolero Camper No. Rj-
19-Cc-2364)
2. Ram Singh S/o Kishnaram, by caste Vishnoi, R/o - Village Post
Lamba, Tehsil Bilara, District Jodhpur (Owner Bolero Camper
No.RJ19 CC 2364)
3. Cholamandlam M.S. General Insurance Company Ltd., Main
Office, Der House, Second Floor No.2, N.S.C Bose Road,
Chennai-600001, Regional Office - Geeta Bhawan Road, Jodhpur
                                                                    ----Respondents


For Appellant(s)              :    Mr. R.K. Bishnoi
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 05.03.2020 passed by

Motor Accident Claims Tribunal, Jodhpur Metro in MAC Case No.

93/2014 whereby the learned Tribunal has awarded a sum of Rs.

7,08,820/- along with interest @ 6 % per annum.

(Uploaded on 13/01/2026 at 03:02:01 PM)

[2026:RJ-JD:1454] (2 of 2) [CMA-1638/2020]

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

05.03.2020 is further enhanced by Rs. 4,50,000/- in favour of the

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

4. The award impugned dated 05.03.2020 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 208-Jatin/-

(Uploaded on 13/01/2026 at 03:02:01 PM)

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