Citation : 2025 Latest Caselaw 8497 Raj
Judgement Date : 8 March, 2025
NATIONAL LOK ADALAT (BENCH NO. 1)
RAJASTHAN HIGH COURT, JODHPUR S.B. Civil Misc. Appeal No. 1109/2014
Rami Devi @ Ramu Devi & Ors vs. Ghewar Ram & Ors.
Present-
Hon'ble Mr. Justice Dinesh Mehta, Chairman
Shri Narendra Rajpurohit, Member
Appearance-
Appellant(s) : Mr. M.C. Bishnoi
Respondent(s) : Mr. Santosh Choudhary
Mr. J.K. Jain, RM
Mr. Mudit Gupta, Asstt. Manager,
Mr. Hemant Goyal, Asstt. Manager - UIICL
AWARD OF LOK ADALAT
Date: 08.03.2025
The matter is placed before the Lok Adalat today.
The MACT-I, Jodhpur by its judgment and award dated 02.04.2014 in MAC Case No. 768/2010 awarded a sum of Rs. 2,25,000/- alongwith interest @ 8.5% per annum.
With the consent of the parties, the impugned award dated 02.04.2014 is further enhanced by Rs. 3,50,000/- 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 02.04.2014 passed by MACT-I, Jodhpur in Claim Case No. 768/2010 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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