Smt. Sarita And Ors vs Shyam Lal And Ors
2022 Latest Caselaw 3951 Raj

NATIONAL LOK ADALAT (BENCH NO. 04) RAJASTHAN HIGH COURT, JODHPUR CMA Case No. 160/2017 Smt. Sarita & Ors. Vs. Shyam Lal & Ors.

Present-

Hon'ble Mr. Justice Manoj Kumar Garg, Chairman Shri Dhirendra Singh, Member

Appearance-

                                   Appellant(s)          :      Mr. Pritam Joshi
                                   Respondent(s)         :      Mr. N.K. Joshi

Mr. Mahendra Mehta, Dy. Manager, OICL

AWARD OF LOK ADALAT

Date: 12.03.2022

The matter is placed before the Lok Adalat today. The MACT, Bikaner by its judgment and award dated 19.09.2016 in MAC Case No.231/2014 awarded a sum of Rs.9,35,000/- alongwith interest @ 7% per annum.

With the consent of the parties, the impugned award dated 19.09.2016 is further enhanced by Rs.2,75,000/- in favour of the claimant(s)/appellant(s) as a full and final settlement of the case. The amount so agreed shall be deposited by the respondent Insurance Company with the Tribunal within a period of two 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 claimant(s). The award impugned dated 19.09.2016 passed by MACT, Bikaner in Claim Case No.231/2014 is modified accordingly.

In view of the above, the appeal is disposed of. The Registry is directed to send back the record forthwith.

                                   Signature on behalf of Appellant(s)               Signature on behalf of Respondent(s)



                                                Member                                                Chairman
                                          National Lok Adalat                                    National Lok Adalat
                                               Jodhpur                                                Jodhpur









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