Sambhu vs Ummed Kumar (2026:Rj-Jd:1465)
2026 Latest Caselaw 380 Raj

Rajasthan High Court - Jodhpur

Sambhu vs Ummed Kumar (2026:Rj-Jd:1465) on 12 January, 2026

[2026:RJ-JD:1465]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR


                    S.B. Civil Misc. Appeal No. 2348/2022

1.       Sambhu W/o Late Shri Kalu Ram, Aged About 31 Years,
         By Caste Meghwal, Resident Of Hanuman Nagar, Bheloo,
         Tehsil Kolayat District Bikaner.
2.       Suresh S/o Late Shri Kalu Ram, Aged About 12 Years, By
         Caste Meghwal, Resident Of Hanuman Nagar, Bheloo,
         Tehsil Kolayat District Bikaner. Minor Through Their
         Natural Guardian Mother Appellant Claimant No. 01 Smt.
         Sambhu W/o Late Shri Kalu Ram.
3.       Anil S/o Late Shri Kalu Ram, Aged About 11 Years, By
         Caste Meghwal, Resident Of Hanuman Nagar, Bheloo,
         Tehsil Kolayat District Bikaner. Minor Through Their
         Natural Guardian Mother Appellant Claimant No. 01 Smt.
         Sambhu W/o Late Shri Kalu Ram.
                                                                      ----Appellants
                                       Versus
1.       Ummed Kumar S/o Shri Kani Ram, Resident Of Girajsar,
         Police Station Bajju, Tehsil Kolayat, District Bikaner.
         (Driver Honda Amaze Car No. Rj10 Ta 1290
2.       Sultana Ram S/o Shri Chunni Lal, Resident Of Karansar,
         Tehsil Sardarshahar, District Churu, Rajasthan. (Owner
         Honda Amaze Car No. Rj10 Ta 1290)
3.       Manoj Rajpurohit S/o Shri Shiv Shankar, Resident Of
         Village Bangla Nagar, Behind Dudi Petrol Pump, Bikaner,
         Rajasthan. (Purchaser Owner Honda Amaze Car No. Rj10
         Ta 1290)
4.       Cholamandalam Ms General Insurance Company Ltd.,
         Branch Office Dhani Pachera, Karansar, Sardarshahar,
         Churu, Rajasthan 331403. At Present Arg, 2Nd Floor,
         Group Building, Chitranjan Marg, C Scheme, Jaipur.
         (Insurer Honda Amaze Car No. Rj10 Ta 1290)
                                                                    ----Respondents


For Appellant(s)             :     Mr. S.K. Sankhla
For Respondent(s)            :     Mr. Jagdish Vyas




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            HON'BLE MR. JUSTICE SANJEET PUROHIT

Judgment

12/01/2026

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

against the judgment and award dated 09.06.2022 passed by

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

577/2017 whereby the learned Tribunal has awarded a sum of Rs.

13,58,496/- 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

09.6.2022 is further enhanced by Rs. 3,05,000/- in favour of the

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

4. The award impugned dated 09.06.2022 is modified

accordingly.

5. The amount so agreed shall be deposited by the respondent

Insurance Company with the Tribunal within a period of two

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:1465] (3 of 3) [CMA-2348/2022]

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 215-Jatin/-

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