Surendra Kumar vs Kaluram (2026:Rj-Jd:14331)
2026 Latest Caselaw 4655 Raj

Rajasthan High Court - Jodhpur

Surendra Kumar vs Kaluram (2026:Rj-Jd:14331) on 27 March, 2026

[2026:RJ-JD:14331]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                   S.B. Civil Misc. Appeal No. 2271/2018

1.       Surendra Kumar S/o Shri Raghunath, Aged About 28
         Years, B/c - Mehra, R/o Ward No. 10, Gandhi Nagar,
         Hanumangarh Junction, Tehsil And District Hanumangarh.
2.       Rajkumar S/o Shri Raghunath, Aged About 25 Years, B/c
         - Mehra, R/o Ward No. 10, Gandhi Nagar, Hanumangarh
         Junction, Tehsil And District Hanumangarh.
                                                                       ----Appellants
                                       Versus
1.       Kaluram S/o Shyokaran, B/c - Nayak, R/o Ward No. 16,
         Rodawali, Tehsil And District Hanumangarh. (Owner And
         Driver)
2.       Sriram General Insurance Company Limited, Branch
         Office - 1St Floor, Opposite Bihani Petrol Pump, Near
         Sukhadiya Circle, Sri Ganganagar.
                                                                     ----Respondents


For Appellant(s)              :    Mr. BS Moond.
For Respondent(s)             :    Mr. Aditya Singhi.



          HON'BLE MR. JUSTICE MUKESH RAJPUROHIT

Order

27/03/2026

The instant appeal has been filed against the judgment and

award dated 08.05.2018 passed by learned Judge Motor Accident

Claims Tribunal, Hanumangarh in Motor Accident Claim Case

No.18/2016 whereby the learned tribunal has awarded a sum of

Rs.2,00,000/- in favour of the appellants.

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

(Uploaded on 27/03/2026 at 04:48:18 PM)

[2026:RJ-JD:14331] (2 of 2) [CMA-2271/2018]

Rs.5,50,000/- 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.5,50,000/- shall be paid by the insurance company,

in equal proportion, 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-/Jitender//-

(Uploaded on 27/03/2026 at 04:48:18 PM)

Powered by TCPDF (www.tcpdf.org)