Unkar Singh And Ors vs Bharmal Ram And Ors
2022 Latest Caselaw 3954 Raj

NATIONAL LOK ADALAT (BENCH NO.4) RAJASTHAN HIGH COURT, JODHPUR S.B.C.M.A. No.2252/2015

Unkar Singh & ors. V/s Bharmal & ors.

Present-

Hon'ble Mr. Justice Manoj Kumar Garg, Chairman

Shri Dhirendra Singh, Member

Appearance-

                                   Appellant(s)          :      Mr. SS Sisodia

                                   Respondent(s)      :         Mr. Pawan Ojha
                                   Respondent Ins. Co.:         Mr. Mahendra Mehta, Dy. Manager, OIC,
                                                                The Oriental Insurance Co. Ltd.

                                                                     AWARD OF LOK ADALAT

                                                                                                          Date: 12.03.2022

The matter is placed before the Lok Adalat today. The MACT Chittorgah by its judgment and award dated 01.07.2015 in MAC Case No.497/2010 awarded a sum of Rs.4,75,000 Alongwith interest @ 9% 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 01.07.2015 is further enhanced by Rs.30,000 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 01.07.2015 passed by MACT Chittorgarh in Claim Case No497/2010 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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