Suresh vs Munna Khan And Ors
2022 Latest Caselaw 3961 Raj

NATIONAL LOK ADALAT (BENCH NO. 04) RAJASTHAN HIGH COURT, JODHPUR CMA Case No. 6/2011 Suresh Vs. Munna Khan & Ors.

Present-

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

Appearance-

                                   Appellant(s)          :      Mr. Ramesh Purohit
                                   Respondent(s)         :      Mr. Rishi Chouhan

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, Bhilwara by its judgment and award dated 29.09.2010 in MAC Case No.620/2008 awarded a sum of Rs.1,90,000/- alongwith interest @ 6% per annum.

With the consent of the parties, the impugned award dated 29.09.2010 is further enhanced by Rs.3,00,000/- 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 29.09.2010 passed by MACT, Bhilwara in Claim Case No.620/2008 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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