Leela vs Aarif (2026:Rj-Jd:1848)
2026 Latest Caselaw 448 Raj

Rajasthan High Court - Jodhpur

Leela vs Aarif (2026:Rj-Jd:1848) on 13 January, 2026

[2026:RJ-JD:1848]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    S.B. Civil Misc. Appeal No. 3375/2018

1.       Leela W/o Sh. Bhanwarlal Garu, Aged About 49 Years, B/c
         Harijan, R/o Patela, Ambamata Harizan Basti, Dungarpur
         (Raj.)
2.       Bhanwarlal S/o Sh. Narayanlal Garu, Aged About 51
         Years, B/c Harijan, R/o Patela, Ambamata Harizan Basti,
         Dungarpur (Raj.)
3.       Rahul S/o Bhanwarlal Garu, Aged About 25 Years, B/c
         Harijan, R/o Patela, Ambamata Harizan Basti, Dungarpur
         (Raj.)
4.       Miss Suman D/o Sh. Bhanwarlal Garu, Aged About 23
         Years, B/c Harijan, R/o Patela, Ambamata Harizan Basti,
         Dungarpur (Raj.)
5.       Smt. Amrit W/o Late Sh. Kanhaiyalal Fumatiya, Aged
         About 62 Years, B/c Harijan, R/o Patela, Ambamata
         Harizan Basti, Dungarpur (Raj.)
                                                                      ----Appellants
                                       Versus
1.       Aarif S/o Rahis, R/o Ladlaka, Tehsil Kama, District
         Bharatpur (Raj.)
2.       Ashok Kumar S/o Ramfal Jat, R/o Bherampur Bhadangi,
         P.s. Bawal, Tehsil Bawal, Distt. Rewadi (Hariyana)
3.       Chola Mandalam Ms General Insurance Company Ltd.,
         Through Its Manager Head Office At - 2Nd Floor, Dayer
         House, 2Nsc Road, Chennai - 600001, Branch Office -
         Udaipur (Raj.)
                                                                    ----Respondents


For Appellant(s)             :     Mr. Arun Dadhich
For Respondent(s)            :     Mr. Aditya Singhi



            HON'BLE MR. JUSTICE SANJEET PUROHIT

Judgment

13/01/2026

1. The present misc. appeal has been filed by the claimants-

appellants against the judgment and award dated 24.09.2018

passed by Motor Accident Claims Tribunal, District Dungapur in

MAC Case No. 210/2017 whereby the learned Tribunal has

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[2026:RJ-JD:1848] (2 of 2) [CMA-3375/2018]

awarded a sum of Rs. 24,25,000/- along with interest @ 8 % 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

24.09.2018 is further enhanced by Rs. 9,00,000/- in favour of the

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

4. The award impugned dated 24.09.2018 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 193-Yagya/-

(Uploaded on 13/01/2026 at 06:45:48 PM)

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