Bharta vs Harish Kumar And Ors
2025 Latest Caselaw 8481 Raj

Rajasthan High Court - Jodhpur

Bharta vs Harish Kumar And Ors on 8 March, 2025

NATIONAL LOE ADALAT (J3ENCH NO. 3):

RAJASTHAN HIGH COURT, JODHPUR Civil Misc. Appeal No. 114612012

Bharta Vls Harish Kumar & Ors.

Present-

Hon'ble Mr. Justice Chandra Shekhar Sharma, Chairman Shri S. S. Ladrecha, Member Appearance-

    Appellant(s)         :     Mr. B.K. Bhatnagar
    Respondent(s'l       :     Mr. Vinay Kothari

                                      AWARD OF LOK ADALAT

                                                                  Date: 08.03.2025

The matter is placed before the Lok Adalat today.

The MACT, Abu Road by its judgment and award dated 29.02.2012 in MAC Case No. 123A/2009 awarded a sum of Rs.33,9471- alongwith interest @, 6% per annum.

With the active effohs 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 I 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 29.02.2012 is modified in the manner that the insurance company shall pay a lump sum amount of Rs.1,00,0001- in favour of the claimant(s)/appellant(s) as a full and final settlement of the case. The amount so agreed shall be deposited by the respondent Insurance Company with ;he ~ribunal'within a period of three 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 claimant(s). The claimant(s) undertakes that in furtherance OR the+Tribuna17sorder, if any amount has been received from the ownerldriver by the appellant, the appellant will be refunded the same to the .%

o\;mer/driver of the vehicle. The award impugned dated 29.02.2012 passed by MACT-

    Abu Road in Claim Case No.(Downloaded
                                123A/2009    is modified
                                          on 28/03/2025      accordingly.
                                                        at 10:05:10 PM)

In view oi the above, the appeal is disposed of The Registry is directed to send back the record forthwith.

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


                                              Member                                                      Chairman
                                               . . .- Adalat
                                         NationaILok                                                 National Lok Adalat
                                             Jodhpur                                                      Jodhpur









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