Smt.Menaka Meghwal And Ors vs Om Prakash Bishnoi And Ors
2025 Latest Caselaw 8493 Raj

Rajasthan High Court - Jodhpur

Smt.Menaka Meghwal And Ors vs Om Prakash Bishnoi And Ors on 8 March, 2025

Author: Dinesh Mehta

Bench: Dinesh Mehta

NATIONAL LOK ADALAT (BENCH NO.1)

RAJASTHAN HIGH COURT, JODHPUR S.B. Civil Misc. Appeal No.1845/2006

Smt. Menaka Meghwal & Ors.V/s Om Prakash Bishnoi & Ors. Present-

Hon'ble Mr. Justice Dinesh Mehta, Chairman

Shri NS Rajpurohit, Member

Appearance-

Appellant(s) : Mr. Rajendra Singh Choudhary

Respondent(s) : Mr. JK Jain, Regional Manager Mr. Hemant Goyal, AM Mr. Mudit Gupta

AWARD OF LOK ADALAT

Date: 08.03.2025

The matter is placed before the Lok Adalat today. The MACT, Jodhpur by its judgment and award dated 17.01.2006 in MAC Case No. 308/2004 awarded a sum of Rs.1,70,000/- alongwith interest @ 7.5% 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 17.01.2006 is further enhanced by Rs.8,15,000/- 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 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 claimant(s) without insisting upon FDR. The award impugned dated 17.01.2006 passed by MACT, Jodhpur in Claim Case No.308/2004 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
                                              Jodhpur                                                     Jodhpur

                                   486-Raksha









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