Citation : 2023 Latest Caselaw 6993 Raj
Judgement Date : 9 September, 2023
NATIONAL LOK ADALAT (BENCH NO. 1) RAJASTHAN HIGH COURT, JODHPUR Civil Misc. Appeal No. 204912007 Smt. Usha @ Pushpa Vls Narpat La1 & Ors.
Present-
Hon'ble Mr. Justice Arun Bhansali, Chairman Shri Deepak Menaria, Member Appearance-
Appellant(s) : Mr. Sandeep Saruparia.
Respondent(s) Mr. Anil Kaushik. Adv.
Mr. Mudit Gupta & Mr. Hemant Goyal, A.M., Mr. Mohan La1 Chawla, Manager, Ms. Alka Sharma, Regional Manager (U.I.I.C.L.) AWARD OF LOK ADALAT Date: 09.09.2023 The matter is placed before the Lok Adalat tod.ay. The MACT, Rajsamand by its judgment and award dated 29.05.2007 in MAC Case No. 29512004 awarded a sum of Rs.2,38,700/- alongwith interest @ 6% per annum.
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 29.05.2007 is further enhanced by Rs.5,30,0001- 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 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 clairnant(s). The award impugned dated 29.05.2007 passed by MACT, Kajsamand in Claim Case No. 29512004 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 Lok Adalat National Lok Adalat
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