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Naseem vs National Insurance Company ...
2023 Latest Caselaw 6974 Raj

Citation : 2023 Latest Caselaw 6974 Raj
Judgement Date : 9 September, 2023

Rajasthan High Court - Jodhpur
Naseem vs National Insurance Company ... on 9 September, 2023
Bench: Lok Adalat

NATIONAL LOK ADALAT (BENCH NO. 3) RAJASTHAN HIGH COURT, JODHPUR S.B. Civil Misc. Appeal No.2345/2018 Smt. Naseem & Ors. Vs. National Insurance Company & Ors. Present-

Hon'ble Ms. Justice Rekha Borana, Chairman Dr. Harish Purohit, Member Appearance-

                                   Appellant(s)               Mr. D.S. Gaur
                                   Respondent(s) :            Mr. Kuldeep Vaishnav

Mi-. A.K. Panwar, Regional Manager, NIC Mr. Avinash Gehlot, Administrative Officer, NIC

AWARD OF LOK ADALAT Date: 09.09.2023

The matter is placed before the Lok Adalat today. The MACT, Chittorgarh (Raj.) by its judgment and award dated 16.05.2018 in MAC Case No.245113 awarded a sum of Rs.6,31,6161- alongwith interest (97.5% per mum.

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 16.05.2018 is further enhanced by Rs.70,0001- in favour of the claimant(s) as a full and final settlement of the case. The amount so agreed shall be deposited by the appellant Insurance Company with the Tribunal within a period of two months fiom today failing which, the same shall carry interest @7.5% per annum fiom 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 16.05.2018 passed by MACT, Chittorgarh (Raj.) in Claim Case No.245113 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 Lok Adalat                                        National Lok Adalat




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