Babu Lal And Anr vs Sanwar Lal And Ors
2023 Latest Caselaw 6984 Raj

NATIONAL LOK ADALAT (BENCH NO. 5) RAJASTHAN HIGH COURT, JODHPUR S.B.Civi1 Misc. Appeal No. 254112012 Babulal & Anr. Vls. Sanwarlal & Ors.

Present-

Hon'ble Mr. Justice Yogendra Icuinar Purohit, Chairinan Shri Vinay Kothari, Member Appearance-

                                   Appellant(s)               Mr. Girish Sharda
                                   Respondent(s)       :      Mr. J.K.Sahu, Manager & Mr. Shashank Sharma Asstt.
                                                              Manager for NIA Com. Ltd. p d d d &/A     w- -
                                                                                                           1     &cQ~$@-
                                                                     AWARD OF LOK ADALAT
                                                                                                       Date: 0910912023

The matter is placed before the Lok Adalat today. The MACT (I), Jodhpur by its judgment and award dated 12.09.20 12 in MAC Case No. 54912009 awarded a sum of Rs. 3,08,500/- Alongwith interest @ 8.5% per annum.

With the active efforts of Counsel representing the parties and the authorities of the Insurance Company, the controversy involvecl. in this appeal has been settled by mutual coinproinise 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 consant of the parties, the impugned award dated 12.9.2012 is further enhanced by Rs. 75,0001-1- in favour of the claimant(s)/appellant(s) as a fill and fmal 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 annuin froin 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 claiinant(s). The award impugned dated 12.9.2012 passed by MACT (I), Jodhpur in Claiin Case No. 54912009 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 Lolc Adalat                                            National Lolc Adalat





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