[Cites 0, Cited by 0]
Rajasthan High Court - Jodhpur
Smt. Geeta Devi vs Dhanne Singh (2026:Rj-Jd:1852) on 13 January, 2026
[2026:RJ-JD:1852]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Misc. Appeal No. 1950/2019
1. Smt. Geeta Devi W/o Mohan Ram, Aged About 35 Years,
R/o Gawariyon Ka Bas, Shergarh, Tehsil Shergarh, District
Jodhpur.
2. Kewal Ram S/o Mohan Ram, Aged About 15 Years, Minor
Through Natural Guardian Mother Smt. Geeta Devi W/o
Mohan Ram. R/o Gawariyon Ka Bas, Shergarh, Tehsil
Shergarh, District Jodhpur.
3. Madan Ram S/o Mohan Ram, Aged About 13 Years, Minor
Through Natural Guardian Mother Smt. Geeta Devi W/o
Mohan Ram. R/o Gawariyon Ka Bas, Shergarh, Tehsil
Shergarh, District Jodhpur.
4. Dinesh S/o Mohan Ram, Aged About 11 Years, Minor
Through Natural Guardian Mother Smt. Geeta Devi W/o
Mohan Ram. R/o Gawariyon Ka Bas, Shergarh, Tehsil
Shergarh, District Jodhpur.
5. Tulsi D/o Mohan Ram, Aged About 9 Years, Minor Through
Natural Guardian Mother Smt. Geeta Devi W/o Mohan
Ram. R/o Gawariyon Ka Bas, Shergarh, Tehsil Shergarh,
District Jodhpur.
6. Suresh Ram S/o Mohan Ram, Aged About 7 Years, Minor
Through Natural Guardian Mother Smt. Geeta Devi W/o
Mohan Ram. R/o Gawariyon Ka Bas, Shergarh, Tehsil
Shergarh, District Jodhpur.
7. Smt. Gawari W/o Bhana Ram, Aged About 67 Years, R/o
Gawariyon Ka Bas, Shergarh, Tehsil Shergarh, District
Jodhpur.
8. Bhana Ram S/o Moti Ram, Aged About 69 Years, R/o
Gawariyon Ka Bas, Shergarh, Tehsil Shergarh, District
Jodhpur.
----Appellants
Versus
1. Dhanne Singh S/o Jeevraj Singh, R/o Village Motawata,
Post Khari, Tehsil Shree Kolayat District Bikaner. (Driver)
2. Ghewar Lal S/o Kishori Lal, Jat, R/o Gangapura, Tehsil
Shree Kolayat District Bikaner (Owner)
3. Cholamandalam General Insurance Company Limited,
(Uploaded on 14/01/2026 at 03:34:07 PM)
(Downloaded on 14/01/2026 at 04:33:55 PM)
[2026:RJ-JD:1852] (2 of 3) [CMA-1950/2019]
Second Floor Dare House, 2 Nsc Bose Road, Chennai
600001 (Insurer)
----Respondents
For Appellant(s) : Mr. G.S. Rathore
For Respondent(s) : Mr. Aditya Singhi
HON'BLE MR. JUSTICE SANJEET PUROHIT
Order
13/01/2026
1. The present misc. appeal has been filed by the appellant
against the judgment and award dated 15.03.2019 passed by
Motor Accident Claims Tribunal, Jodhpur in MACT Case No.
23/2017, whereby the learned Tribunal has awarded a sum of Rs.
12,33,632/- along with interest @ 9 % 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
15.03.2019 is further enhanced by Rs. 6,00,000/- in favour of the
claimants-appellants as a full and final settlement of the case.
4. The award impugned dated 15.03.2019 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
(Uploaded on 14/01/2026 at 03:34:07 PM)
[2026:RJ-JD:1852] (3 of 3) [CMA-1950/2019]
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
195-yagya/-
(Uploaded on 14/01/2026 at 03:34:07 PM)
Powered by TCPDF (www.tcpdf.org)
