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Rajasthan High Court - Jodhpur
Smt. Papu Devi vs Padma Ram (2026:Rj-Jd:13491) on 23 March, 2026
[2026:RJ-JD:13491]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Misc. Appeal No. 2465/2024
1. Smt. Papu Devi W/o Late Shri Papa Ram, Aged About 35
Years, R/o Village Salwa Kallan, Tehsil And District
Jodhpur, Rajasthan.
2. Rinku D/o Late Shri Papa Ram, Aged About 17 Years,
(Appellant No. 2 Through Her Mother Appellant No. 1) R/o
Village Salwa Kallan, Tehsil And District Jodhpur,
Rajasthan.
3. Kavita D/o Late Shri Papa Ram, Aged About 13 Years,
(Appellant No. 3 Through Her Mother Appellant No. 1) R/o
Village Salwa Kallan, Tehsil And District Jodhpur,
Rajasthan.
4. Suman D/o Late Shri Papa Ram, Aged About 11 Years,
(Appellant No. 4 Through Her Mother Appellant No. 1) R/o
Village Salwa Kallan, Tehsil And District Jodhpur,
Rajasthan.
5. Purnima D/o Late Shri Papa Ram, Aged About 7 Years,
(Appellant No. 5 Through Her Mother Appellant No. 1) R/o
Village Salwa Kallan, Tehsil And District Jodhpur,
Rajasthan.
6. Bhavesh S/o Late Shri Papa Ram, Aged About 2 Years,
(Appellant No. 6 Through Her Mother Appellant No. 1) R/o
Village Salwa Kallan, Tehsil And District Jodhpur,
Rajasthan.
7. Ganesh Ram S/o Late Shri Tulsa Ram, Aged About 60
Years, R/o Village Salwa Kallan, Tehsil And District
Jodhpur, Rajasthan.
----Appellants
Versus
1. Padma Ram S/o Sri Jogaram, Aged About 42 Years, R/o
Ghadav, Ps Karwar, At Present Saran Nagar, Ps Banar
Jodhpur Rajasthan. (Driver Of The Vehicle Scorpio No. Rj
19 Uc 1833)
2. Mundan Infra Project Pvt. Ltd., House No. 51, 52 B/h
Motor Merchant, Khasra No. 287/9 Jodhpur Through Sri
Chaila Ram S/o Sri Seedha Ram Age About 53 Years, R/o
Balaji Nagar, Pal Jodhpur, Ps Housing Board, Jodhpur.
(Registered Owner Of The Vehicle Scorpio No. Rj 19 Uc
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1833)
3. Icici Lombard General Insurance Company Ltd., Through
Regional Manager, Plot No. 9A/b/iii Gulinda Bhawan,
Ratanada, Jodhpur Rajasthan. (Insurer Of The Vehicle
Scorpio No. Rj 19 Uc 1833)
----Respondents
For Appellant(s) : Mr. Ram Niwas Choudhary
For Respondent(s) : Mr. Devendra Singh Chouhan
HON'BLE MR. JUSTICE MUKESH RAJPUROHIT
Order
23/03/2026
The instant appeal has been filed against the judgment and
award dated 20.06.2024 passed by learned Motor Accident Claims
Tribunal, Jodhpur Metropolitan in MACT Case No.431/2022
whereby the learned tribunal has awarded a sum of
Rs.63,85,330/- in favour of the appellant.
Learned counsel for the parties submit that they have
entered into a memorandum of understanding and the insurance
company has agreed to pay a further enhanced sum of
Rs.25,00,000/- towards full and final settlement of the claim made
by the appellant.
Therefore, it is prayed that the present appeal may be
disposed of in the light of the memo of understanding entered into
between the parties.
In view of above, it is ordered that the above said enhanced
amount of Rs.25,00,000/- shall be paid by the insurance company
to the appellant within a period of three months from today. If the
said amount is not paid by the insurance company within a period
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of three months, the insurance company shall pay interest @ 7%
from today on the enhanced amount till the amount is actually
paid to the appellant.
The appeal stands disposed of in above terms. The
memorandum of understanding is taken on record.
Stay petition and all pending applications, if any, also stand
disposed of.
(MUKESH RAJPUROHIT),J
207-mSingh/-
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