Paras Ram vs Gulam (2026:Rj-Jd:592)
2026 Latest Caselaw 99 Raj

Rajasthan High Court - Jodhpur

Paras Ram vs Gulam (2026:Rj-Jd:592) on 7 January, 2026

[2026:RJ-JD:592]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                   S.B. Civil Misc. Appeal No. 183/2024

Paras Ram S/o Shri Ghewar Ram, Aged About 48 Years, B/c Rao,
R/o Pitalo Ka Mohalla, Ralawas, Lordi Pandit Ji, Dist. Jodhpur.
                                                                      ----Appellant
                                      Versus
1.       Gulam S/o Shri Latif Kha, B/c Sindhi (Musalman), R/o
         Itawaya, Police Station Siwana, Dist. Barmer. (Driver
         Truck Tanker No. Gj12 Az 0494)
2.       Rewataram S/o Shri Prahlad Ram, B/c Jat, R/o Bhomiyo
         Ki Dhani, Lapla Kosaria, Tehsil Bayatu, Dist. Barmer.
         (Owner Truck Tanker No. Gj12 Az 0494)
3.       Go Digit General Insurance Limited, Atlantis, 95, 4Th B
         Cross Road, Karamangala Industrial Layout, 5Th Block,
         Bengaluru, Karnataka 560095. Branch Office - D/8,
         Saraswati Nagar, Madhuban Jodhpur, Rajasthan 342005
         (Insurer Truck Tanker No. Gj12 Az 0494)
                                                                   ----Respondents


For Appellant(s)            :     Mr. S.K. Sankhla
For Respondent(s)           :     Mr. D.S. Chouhan



            HON'BLE MR. JUSTICE SANJEET PUROHIT

Judgment

07/01/2026

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

against the judgment and award dated 21.10.2023 passed by

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

609/2021 (NCV No.609/2021) whereby the learned Tribunal has

awarded a sum of Rs. 10,17,792/- 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:592] (2 of 2) [CMA-183/2024]

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

21.10.2023 is further enhanced by Rs. 2,00,000/- in favour of the

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

4. The award impugned dated 21.10.2023 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 for deposit in Fixed Deposit.

6. In view of the above, the 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 200-praveen/-

(Uploaded on 07/01/2026 at 06:48:52 PM)

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