Manoj @ Mukesh vs Hdfc Ergo General Insurance Company ...
2026 Latest Caselaw 4656 Raj

Rajasthan High Court - Jodhpur

Manoj @ Mukesh vs Hdfc Ergo General Insurance Company ... on 27 March, 2026

[2026:RJ-JD:14432]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                     S.B. Civil Misc. Appeal No. 77/2023

1.       Manoj @ Mukesh S/o Late Sh. Pukhraj Ji Khatod, Aged
         About 46 Years, By Caste Jain And R/o Gundipada, Tehsil
         And District Chittorgarh.
2.       Smt. Rekha W/o Manoj @ Mukesh, Aged About 46 Years,
         S/o Late Pukhraj Ji Khatod, By Caste Jain And R/o
         Gundipada, Tehsil And District Chittorgarh.
                                                                      ----Appellants
                                       Versus
1.       Hdfc Ergo General Insurance Company Limited, Through
         Branch Manager, Hdfc Ergo, 3Rd Floor, Upasana Tower, C-
         Scheme, Jaipur (Raj.) (Insurer)
2.       Murlidhar S/o Kanhaiya Lalmundra, R/o Hamirgarh, Ps
         Hamirgarh, District Bhilwara. (Raj.) (Owner)
3.       Lrs Of Ladu Lal, S/o Roop Lal Ji Nayak, Through His Lrs-
a.       Smt. Kanchan Devi W/o Late Ladu Lal, By Caste Nayak,
         R/o Hamirgarh, Ps Hamirgarh, District Bhilwara (Raj.)
b.       Durga Lal S/o Late Ladu Lal, By Caste Nayak, R/o
         Hamirgarh, Ps Hamirgarh, District Bhilwara (Raj.)
c.       Roshan Lal S/o Late Ladul Lal, By Caste Nayak, R/o
         Hamirgarh, Ps Hamirgarh, District Bhilwara (Raj.)
                                                                    ----Respondents


For Appellant(s)             :     Mr. Manish Pitaliya.
                                   Mr. Kaushik Suthar.
For Respondent(s)            :     Mr. Vishal Singhal.



          HON'BLE MR. JUSTICE MUKESH RAJPUROHIT

Order

27/03/2026

The instant appeal has been filed against the judgment and

award dated 16.09.2022 passed by learned Judge Motor Accident

Claims Tribunal, Chittorgarh in Motor Accident Claim Case

(Uploaded on 28/03/2026 at 04:02:28 PM)

[2026:RJ-JD:14432] (2 of 2) [CMA-77/2023]

No.61/2013 whereby the learned tribunal has awarded a sum of

Rs.5,32,610/- 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

Rs.2,50,000/- 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.2,50,000/- shall be paid by the insurance company,

in equal proportion, to the appellants within a period of two

months from today. If the said amount is not paid by the

insurance company within a period of two 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 241-/Jitender/Abhishek

(Uploaded on 28/03/2026 at 04:02:28 PM)

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