Citation : 2025 Latest Caselaw 8535 Raj
Judgement Date : 8 March, 2025
NATIONAL LOK ADALAT (BENCH NO. 1)
RAJASTHAN HIGH COURT, JODHPUR S.B. Civil Misc. Appeal No. 689/2015
Ram Swaroop & Ors. Islam & Ors
Present-
Hon'ble Mr. Justice Dinesh Mehta, Chairman
Shri Narendra Rajpurohit, Member
Appearance-
Appellant(s) : Mr. Manish Dadhich
Respondent(s) : Mr. Amit Kumar Dadhich
AWARD OF LOK ADALAT
Date: 08.03.2025
The matter is placed before the Lok Adalat today.
The MACT, Bhadra, Hanumangarh by its judgment and award dated 16.02.2015 in MAC Case No. 12/2014 awarded a sum of Rs. 4,93,080/- alongwith interest @ 6% 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 16.02.2015 is further enhanced by Rs. 4,00,000/- in favour of the claimant(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 16.02.2015 passed by MACT, Bhadra, Hanumangarh in Claim Case No. 12/2014 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
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