Smt.Laxmi Bai And Ors vs Arif Husain And Ors
2022 Latest Caselaw 3964 Raj

NATIONAL LOK ADALAT (BENCH NO.4) RAJASTHAN HIGH COURT, JODHPUR S.B.C.M.A.No. 1222/2009

Laxmi Bai & ors. V/s Arif Hussain & ors.

Present-

Hon'ble Mr. Justice Manoj Kumar Garg, Chairman

Shri Dhirendra Singh, Member

Appearance-

                                   Appellant(s)          :       Mr. Anuj Sahlot

                                   Respondent(s)      :          Mr. AK Dadhich
                                   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 Udaipur by its judgment and award dated 09.06.2009 in MAC Case No.234/2008 awarded a sum of Rs.1,60,500 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 09.06.2009 is further enhanced by Rs.1,91,000 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 09.06.2009 passed by MACT Udaipur in Claim Case No.234/2008 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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