Smt. Rajni And Anr vs Shriram General Insurance Co. Ltd. And ...
2026 Latest Caselaw 4496 Raj

Rajasthan High Court - Jodhpur

Smt. Rajni And Anr vs Shriram General Insurance Co. Ltd. And ... on 24 March, 2026

[2026:RJ-JD:13937]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                     S.B. Civil Misc. Appeal No. 663/2014

1. Smt. Rajni W/o Late Pitamber Joshi, Aged About 31 Years, R/o
Paprasly Shell, Tehsil & District - Almora (Uttranchal)
2. Miss Harshita D/o Late Pitamber Joshi, Aged About 08 Years,
minor through her Natural Guardian mother                            Smt. Rajni W/o
Late Pitamber Joshi, Aged About 31 Years, R/o Paprasly Shell,
Tehsil & District - Almora (Uttranchal)
                                                                        ----Appellant
                                        Versus
1. Shriram General Insurance Co. Ltd. Through its Divisional
Manager, Branch Office, E-8-RIICO Industrial Area, Sitapura,
Jaipur (Insurer)
2. Ramesh Chandra S/o Laxman Suryavanshi, R/o Station
Gangrar, District Chittorgarh (Owner)
3. Gajendra S/o Koshr Bheel, R/o Putholi, Tehsil Gangarar,
District Chittorgarh (Driver)
4. Smt. Tara Devi W/o Shankerdatt Joshi, R/o Paprasly Shell,
Tehsil & District Almora (Uttranchal) (mother of deceased)
                                                                     ----Respondent


For Appellant(s)              :     Mr. Manish Pitaliya
For Respondent(s)             :     Mr. Vishal Singhal for Mr. Dhanpat
                                    Choudhary for respondent No.1



          HON'BLE MR. JUSTICE MUKESH RAJPUROHIT

Order

24/03/2026

The instant appeal has been filed against the judgment and

award dated 08.01.2014 passed by learned Judge, Motor Accident

Claims Tribunal, Bhilwara in MAC Case No.118/2011 whereby the

learned Tribunal has awarded a sum of Rs.5,80,060/- in favour of

the appellants.

Learned counsel for the parties submit that they have

entered into a memorandum of understanding and the insurance

(Uploaded on 27/03/2026 at 10:37:42 AM)

[2026:RJ-JD:13937] (2 of 2) [CMA-663/2014]

company has agreed to pay a further enhanced sum of

Rs.9,00,000/- towards full and final settlement of the claim made

by the appellants.

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.9,00,000/- shall be paid by the insurance company

to the appellants within a period of three months from today. If

the said amount is not paid by the insurance company within a

period of three months, the insurance company shall pay interest

@ 7% from today on the enhanced amount till the amount is

actually paid to the appellants.

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 238-Ramesh/-

(Uploaded on 27/03/2026 at 10:37:42 AM)

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