Smt. Tulsi And Ors vs Jadish Das And Ors
2025 Latest Caselaw 8525 Raj

Rajasthan High Court - Jodhpur

Smt. Tulsi And Ors vs Jadish Das 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.224312017 Smt. Tulsi & Ors. V/s Jagdish Das & Ors.

Present-

Hon'ble Mr. Justice Dinesh Mehta, Chairman

Shri N. S. Rajpurohit, Member

Appearance-

Appellant(s)         :      Mr. Vikrarn Choudhary

Respondent(s)               Mr. Amit Kumar Dadhich
                            Mr. J.K. Jain, Regional Manager,

Mr. Hemant Goyal, AM & Mr. Mudit Gupta, AM

AWARD OF LOK ADALAT Date: 08.03.2025 The matter is placed before the Lok Adalat today. The MACT, Sumerpur, District Pali by its judgment and award dated 05.07.2017 in MAC Case No. 5812014 (CIS No.65712014) awarded a sum of Rs.07,58,163/- alongwith interest @ 7% 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 05.07.2017 is further enhanced by Rs.10,60,0001- 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 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 reims of the award in the saving bank account of the claimant(s) without insisting upon FDR. The award impugned dated 05.07.2017 passed by MACT, Sumerpur, District Pali in Claim Case No.5812014 (CIS No.65712014) 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 be'half of Respondent(sJ



                                               bfEi3ber                                                 Chairman
                                         National Lok Adalat                                      National Lok Adalat
                                              Jodhpur                                                   Jodhpur









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