Jayanti Lal vs Govind Kumar (2026:Rj-Jd:2266)
2026 Latest Caselaw 481 Raj

Rajasthan High Court - Jodhpur

Jayanti Lal vs Govind Kumar (2026:Rj-Jd:2266) on 14 January, 2026

[2026:RJ-JD:2266]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    S.B. Civil Misc. Appeal No. 294/2025

Jayanti Lal S/o Shri Uka Ram, Aged About 22 Years, R/o
Ghanchio Ka Bass, Mohabbat Nagar, Tehsil Sirohi, Dist. Sirohi
                                                                       ----Appellant
                                       Versus
1.       Govind Kumar S/o Shri Sakaram Meghwal, R/o Ghanchio
         Ka Baas, Mohabbat Nagar, Tehsil Sirohi, Dist. Sirohi
         (Driver Of The Alto Car No. Rj-24-Ca-0054)
2.       Narendra Kumar S/o Shri Shyam Panwar, R/o House No.
         4-A6, Madhuban Housing Board, At Present 8A 186, Kudi
         Bhagasani Housing, Jodhpur,raj. (Registered Owner Of
         The Alto Car No. Rj-24-Ca-0054)
3.       Bajaj Allianz General Ins. Co. Ltd., Through Divisional
         Manager Office At Ge Plaza, Airport Road, Yerwada, Pune-
         411006 (Insurer Of The Alto Car No. Rj24Ca0054)
                                                                    ----Respondents


For Appellant(s)             :     Mr. Rajesh Choudhary
For Respondent(s)            :     Ms. Abhilasha Bora
                                   Mr. Vishal Singhal



            HON'BLE MR. JUSTICE SANJEET PUROHIT

Judgment

14/01/2026

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

against the judgment and award dated 20.09.2024 passed by

Motor Accident Claims Tribunal, Sirohi in MAC Case No. 16/2020

whereby the learned Tribunal has awarded a sum of Rs.

1,02,937/- 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

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[2026:RJ-JD:2266] (2 of 2) [CMA-294/2025]

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

20.09.2024 is further enhanced by Rs. 1,50,000/- in favour of the

claimant-appellant as a full and final settlement of the case.

4. The award impugned dated 20.09.2024 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 savings bank account of the claimants, without

insisting upon depositing 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 249-Jatin/-

(Uploaded on 16/01/2026 at 04:33:06 PM)

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