Vachan Singh vs Bajaj Allianz General Insurance Co. Ltd
2025 Latest Caselaw 8533 Raj

Rajasthan High Court - Jodhpur

Vachan Singh vs Bajaj Allianz General Insurance Co. Ltd on 8 March, 2025

                                              NATIONAL LOK ADALAT
                                                                                    (BENCH NO.. 3)'
                                               RAJASTHAN HIGH COURT, JODHPUR
                                                                            Civil Misc. Appeal No. 152312020
                                        Vachan Singh & Ors. Vls Bajaj Allianz General Insurance Co. Limited
                                   Present-
                                   Hon'ble Mr. ~ u s z c eChandra Shekhar Sharma, Chairman
                                   Shri S. S. Ladrecha, Member
                                   Appearance-
                                   Appellant(s)                         :    Mr. Jog Singh Bhati
                                   Respondent(s)                        :    Ms. Jyoti for Mr. Dhanpat Choudhary
                                                                                 AWARD OF LOK ADALAT
                                                                                                                  Date: 08.03.2025
                                         The matter is placed before the Lok Adalat today.
                                         The MACT, Pali (Raj.) by its judgment and award dated 01.02.2020 in MAC
                                   Case No.15212018 awarded a sum of Rs.9,37,2001- alongwith interest @ 9% 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 01.02.2020 is further

.' enhanced by Rs.4,00,000/-. in favour of the claimant(s)/appellant(s) as a full and fmal settlement of the case. The amount so agreed shall be depositcd 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 fiom 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 impugned dated 01.02.2020 passed by MACT, Pali (Raj.) in Claim Case 1 , .

No. 15212018 is modified accordingly.

. 3 .

In view of the above, the appeal is disposed of. The Registry is directed to send back the record forthwith.

                                   Signature on b~hglfdf Appellant(s)                              Signature on behalf of Respondent(s)


                                              Meniber,                                                                     Chaman
                                         National.Lbk Adalat                                                          National Lok Adalat





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