Citation : 2023 Latest Caselaw 6986 Raj
Judgement Date : 9 September, 2023
NATIONAL LOK ADALAT (BENCH NO. 3) RAJASTMAN HIGH COURT, JODHPUR S.B. Civil Misc. Appeal No.4148/2011 Sushri Baya Vs. Chainaram & Ors.
Present-
Hon'ble Ms. Justice Rekha Borana, Chairman Dr. Harish Purohit, Member Appearance-
Appellant(s) Mr. Girish Sharda
Respondent(s) Mr. Mulul Singhvi
Mr. A.K. Palmar, 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 Additional District Judge (Fast Track) No.4 (MACT Cases), Jodhpur by its judgment and award dated 06.08.2008 in MAC Case No. 15 112008 awarded a sum of Rs. 18,5001- alongwith interest @ 7.5% per annum.
With the consent of the parties, the impugned award dated [email protected] further enhanced by Rs.45,000/- in favour of the claimant(s)lappellant(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 hiling which, the same shall carry interest @ 7.5% per annum from the date of this *L
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 06.08.2008 passed by Additional District Judge (Fast Track) No.4 (MACT Cases), Jodhpur in Claiin Case No.15 112008 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
Jodhpur Jodhpur
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