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Raju vs Hdfc Ergo General Ins. Co. Ltd. And ...
2022 Latest Caselaw 3952 Raj

Citation : 2022 Latest Caselaw 3952 Raj
Judgement Date : 12 March, 2022

Rajasthan High Court - Jodhpur
Raju vs Hdfc Ergo General Ins. Co. Ltd. And ... on 12 March, 2022
Bench: Manoj Kumar Garg

NATIONAL LOK ADALAT (BENCH NO. 04)

RAJASTHAN HIGH COURT, JODHPUR CMA Case No. 112/2018 Raju Vs. HDFC Ergo GIC Ltd. & Ors.

Present-

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

Appearance-

                                   Appellant(s)            :       Mr. B.K. Bhatnagar
                                   Respondent(s)           :       Mr. Santosh Choudhary

Mr. Rakesh Solanki, Legal Manager, HDFC Ergo Gen. Insur. Co. Ltd.

AWARD OF LOK ADALAT

Date: 12.03.2022

The matter is placed before the Lok Adalat today. The MACT, Abu Road, District Sirohi by its judgment and award dated 01.09.2017 in MAC Case No. 245/2012 awarded a sum of Rs.1,44,685/- alongwith interest @ 6% per annum.

With the active efforts of Counsel representing the parties and the authorities of the Insurance Company, the controversy involved in this appeal has been settled by mutual compromise in the spirit of Lok Adalat. We appreciate the efforts of all concerned in settling the matter in pre-counselling. The memo of understanding shall constitute a part of the award.

With the consent of the parties, the impugned award dated 01.09.2017 is further enhanced by Rs.35,000/- 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 01.09.2017 passed by MACT, Abu Road, District Sirohi in Claim Case No.245/2012 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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