Shivlal vs Kanwarlal
2025 Latest Caselaw 8531 Raj

Rajasthan High Court - Jodhpur

Shivlal vs Kanwarlal on 8 March, 2025

Author: Yogendra Kumar Purohit

Bench: Yogendra Kumar Purohit

                                              NATIONAL LOK ADALAT
                                                                       (BENCH NO. 02)
                                                  RAJASTHAN HIGH COURT, JODHPUR
                                                    S-B Cm.P Case No. ...29.1.1......../..Zq.l9..
                                                   ...S.hi..U..............v/s....k ~ n . ~ h!.c t ~.........
                                                                                                       .

Present-

Hon'ble Mr. Justice Yogendra Kumar Purohit, Chairman Shri Sajjan Singh Rathore, Member Appearance- nk ~ m ~ h apqn ti,9*cr F3-V Appellant(s) : ............

Respondent(s) : Q~CW...G~@~...$X.~~~Y'~CI~C~

AWARD-OFLOK ADALAT Date: 08.03.2025 The matter is placed before the Lok Adalat today.

1I ~ ' ~its. judgment and award dated h..5.?.OD.in MAC The M A C T & ~ \ ~ Pby Case No. 729.1.20.k ... awarded a sum of -Rs. L)s~.[.Q .. Alongwith 8.51~.

.a.%:..per annum.

interest @ .

With the consent of the parties, the impugned award dated '$~!ZQU is further enhanced by Rs. 6.o,aao./r. 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 withiti a period of two months from today failing which, the same shall cany 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 award 2012.-

impugned dated41?e%flpassed by MACT ~alhp~~.

... in Claim Case No??./ .. 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)




                                             ~ e & r                                                         Chairman
                                         National Lok Adalat                                            National Lolc Adalat
                                              Jodhpur                                                        Jodhpur

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