[Cites 0, Cited by 0]
Rajasthan High Court - Jodhpur
Reliance General Insurance Co. Ltd vs Manohar Kanwar (2026:Rj-Jd:2550) on 15 January, 2026
[2026:RJ-JD:2550]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Misc. Appeal No. 589/2019
Reliance General Insurance Co. Ltd., Through Branch Manager,
Maker Tower, Second Floor, Nityanand Nagar, Queens Road,
Vaishali Nagar, Jaipur. - 302021. (Insurer Of Offending Vehicle)
----Appellant
Versus
1. Manohar Kanwar W/o Shri Diwan Singh, Aged About 32
Years, B/c Rajput, R/o Village Sui, Tehsil Loonkarnasar,
District Bikaner.
2. Lalita Kanwar D/o Shri Diwan Singh, Aged About 14
Years, B/c Rajput, Minor Through Her Mother And Natural
Guardian Smt. Manohar Kanwar W/o Diwan Singh Village
Sui , Tehsil Loonkarnasar, District Bikaner.
3. Meera Kanwar D/o Shri Diwan Singh, Aged About 12
Years, B/c Rajput, Minor Through Her Mother And Natural
Guardian Smt. Manohar Kanwar W/o Diwan Singh Village
Sui , Tehsil Loonkarnasar, District Bikaner.
4. Heera Kanwar D/o Shri Diwan Singh, Aged About 10
Years, B/c Rajput, Minor Through Her Mother And Natural
Guardian Smt. Manohar Kanwar W/o Diwan Singh Village
Sui , Tehsil Loonkarnasar, District Bikaner.
5. Samandra Singh S/o Shri Diwan Singh, Aged About 8
Years, B/c Rajput, Minor Through His Mother And Natural
Guardian Smt. Manohar Kanwar W/o Diwan Singh Village
Sui , Tehsil Loonkarnasar, District Bikaner.
6. Vinod Kanwar D/o Shri Diwan Singh, Aged About 14
Years, B/c Rajput, Minor Through Her Mother And Natural
Guardian Smt. Manohar Kanwar W/o Diwan Singh Village
Sui , Tehsil Loonkarnasar, District Bikaner.
7. Madan Lal S/o Shri Manphool Ram, B/c Jaat, Village Sui ,
Tehsil Loonkarnasar, District Bikaner. (Driver)
8. Amra Ram S/o Shri Goru Ram, B/c Jaat , R/o Bakhusar
Tehsil Loonkaransar, District Bikaner. (Owner)
----Respondents
For Appellant(s) : Mr. Vishal Singhal
For Respondent(s) : Mr. Mahaveer Pareek
for respondent No. 1 to 6
(Uploaded on 22/01/2026 at 10:56:39 AM)
(Downloaded on 23/01/2026 at 09:27:34 PM)
[2026:RJ-JD:2550] (2 of 3) [CMA-589/2019]
HON'BLE MR. JUSTICE SANJEET PUROHIT
Order
15/01/2026
1. A joint submission has been made by learned counsels for
the claimants and the Insurance Company that a compromise has
been entered into between the parties in the spirit of Lok Adalat.
2. Learned counsel Mr. Vishal Singhal submits that he has been
authorised by the Insurance Company to enter into the said
compromise.
3. The present civil misc. appeal has been preferred by the
appellant-Insurance Company against the judgment dated
28.12.2018 passed in MAC Case No.403/2011 (62/2014) by
learned Motor Accident Claims Tribunal, Bikaner, whereby claim
petition of the claimants seeking compensation was partly allowed
holding Insurance Company also jointly and severally liable to pay
compensation of Rs.18,84,608/- with interest @ 7% per annum.
4. In view of the above and in the spirit of Lok Adalat, the
impugned award is modified and now, the Insurance Company
shall pay a lump sum amount of Rs.12,00,000/- to the claimants
as a full and final settlement of the case in addition to the amount
(50% with interest) already deposited. The amount so agreed
shall be deposited by the Insurance Company with the Tribunal
within a period of three month 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/deposited in terms of the award in the saving bank
(Uploaded on 22/01/2026 at 10:56:39 AM)
[2026:RJ-JD:2550] (3 of 3) [CMA-589/2019]
account of the claimants without insisting upon depositing the
same in Fixed Deposit.
5. With the above observations, the present misc. appeal is
disposed of.
6. Pending applications, if any, stand disposed of.
7. Let record be sent back to the learned Tribunal forthwith.
(SANJEET PUROHIT),J
196-JatinS/-
(Uploaded on 22/01/2026 at 10:56:39 AM)
Powered by TCPDF (www.tcpdf.org)
