Smt.Daku And Anr vs Binza @ Binzaki And Ors
2023 Latest Caselaw 6982 Raj

NATIONAL LOM ADALAT (BENCH NO. 5)

RAJASTHAN HIGH COURT, JODHPUR

(1) S.B.Civi1 Misc. Appeal No. 16612013 Binja @ Binjki & Anr. Vls. Laldlvincler Singh @ Lalthvir Sing11 & Ors.

(2) S.B.Civi1 Misc. Appeal No. 84412013 Smt. Daltu & Anr. Vs. Binza @ Binzalri & Ors.

Present-

I-Ion'ble Mr. Justice Yogendra ICumar Purohit, Chairinan

Shri Vinay Kothari, Member

Appellantcs) : Mr. Moti Singh Mr. I<.L.Chouhan Respor,dcnt(s) : Mr. Sunil A. Vyas, Advocate & Mr. J.I<.Sahu, Manager & Mr. Shashank Sl~arinaAsstt. Manager for NIA Coin. Ltd. Mr. Visl~alSinghal, Advocate & Mr. Jai Singh, Dy. Manager, Legal, for Rajaj Allianz GIC

AWARD OF LOI< ADALAT

Date: 09/09/2023 The matters are placed before the Lok Adalat today. The MAC?; Pali by its judgment and award dated 20.1 1.2012 in MAC Case No 20 1/201 1 awarded a suin of Rs. 5,29,000/- Alongwith interest @ 6% per annuin holding the two ii~surancecompanies involved liable to pay the coinpensation in propoi-tion of 5050.

Learned counsel for the parties submit that by mutual consent, both the ~.espondent-insurancecompanies have agreed to enhance the impugned award by Rs. 3,50,000/- as full and final settlement of the claim case, which shall be payable to the Smt. Daltu and I-Ieera Ram in CMA No. 844120 13. appella~~ts With the consent: of the parties, the impugned award dated 20.1 1.20 12 is further enhanced by Ks. 3,50,000/- as a full and final settlement of the claiin case. The enhanced amount shall be payable to the appellants Sint. Daltu and I-Ieera Kain in CMA No. 84412013. The amount so agreed shall be deposited by the respondsnt- Insurance Coinpanies in propoi-tion of 5050 with the Tribunal within a pc13iodof two ~nonthsfi-oil1 today failing which, the same shall carry interest 0, 7.5% per annu~n froin the date of this order till actual realization. The enhanced amount of co~npensationbe disbursed in terms of the award in the saving bank account of the

claiinant(s) Smt. Daku & Iieera Rain. The award impugned dated 20.11 2012 passed by MACT, Pali in Claim Case No. 20 1I2011 is modified accordingly.

In view of the above, both the appeals are disposed of. The Registry is directed to send back the record forthwith.

                                   Signature on behalf of Appellant(s)               Signature on behalf of Respondent(s)


                                              Mern her                                                   Chairinan
                                         National Lol<Adalat                                        National Lok Adalat
                                              Jodhpur                                                    Jodhpur









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