Laxmi Devi And Ors vs Paras Ram And Anr
2025 Latest Caselaw 8510 Raj

Rajasthan High Court - Jodhpur

Laxmi Devi And Ors vs Paras Ram And Anr 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. 1354/2013

                                                         Laxmi Devi & Ors. V/s Paras Ram & Anrs.
                                   Present-

                                   Hon'ble Mr. Justice Dinesh Mehta, Chairman

                                   Shri NS Rajpurohit, Member

                                   Appearance-

                                   Appellant(s)          :      Mr. Anil Kaushik

                                   Respondent(s)         :      Mr. TRS Sodha
                                                                Mr. Hafiz Gouran
                                                                              ---------

AWARD OF LOK ADALAT

Date: 08.03.2025

The matter is placed before the Lok Adalat today.

The MACT First, Jodhpur by its judgment and award dated 08.05.2013 in MAC Case No. 491/2010 awarded a sum of Rs. 68,000/- alongwith interest @ 8.5% per annum.

With the consent of the parties, the impugned award dated 08.05.2013 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 08.05.2013 passed by MACT First, Jodhpur in Claim Case No. 491/2010 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
                                                Jodhpur                                                     Jodhpur

                                   460-raksha





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