Citation : 2023 Latest Caselaw 6973 Raj
Judgement Date : 9 September, 2023
NATIONAL LOK ADALAT (BENCH NO. 3) RAJASTHAN HIGH COURT, JODHPUR S.B. Civil Misc. Appeal No.14412020 Chandra Bhan Vs. National Ins. Co. Ltd. & Ors. Present-
Hon'ble Ms. Justice Relha Borana, Chairman Dr. Harish Purohit, Member
Appearance-
Appellant(s) Mr. Jogendra Sing11
Respondent(s) Mr. Jagdish Vyas
Mr. A.K. Parmar, Regional Manager, NIC Mr. Avinash Gehlot. Administrative Officer, NIC
AWARD OF LOIC ADALAT Date: 09.09.2023
The matter is placed before the Lok Adalat today. The MACT, Nohar, District Hanumangarh by its judgment and award dated 23.09.201 9 in MAC Case No.52120 17 awarded a sum of Rs.6,800/- alongwith interest @ 6% per annuin.
With the consent of the parties, the impugned award dated 23.09.2019 is further enhanced by Rs.25,000/- in favour of the claiinant(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 froin 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 23.09.201 9 passed by MACT, Nohar, District Hanumangarh in Claim Case No.52120 17 is modified accordingly.
In view of the above, the appeal is disposed of. The Registry is directed to send back the record, if any, forthwith.
Signature on behalf of Appellant(s) Signature on behalf of Respondent(s)
Member Chairman
National Lolc Adalat National Lok Adalat
Jodhpur Jodhpur
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