United India Insurance Co. Ltd vs Bhanwari Devi And Ors
2025 Latest Caselaw 8536 Raj

Rajasthan High Court - Jodhpur

United India Insurance Co. Ltd vs Bhanwari Devi And Ors on 8 March, 2025

Author: Dinesh Mehta

Bench: Dinesh Mehta

NATIONAL LOK ADALAT (BENCH NO. 1)

RAJASTHAN HIGH COURT, JODHPUR Case No. S.B. Civil Misc. Appeal No. 1428/2016

United India Insurance Co. Ltd. Devipura vs. Bhanwari Devi & Ors.

Present-

Hon'ble Mr. Justice Dinesh Mehta, Chairman

Shri Narendra Rajpurohit, Member

Appearance-

Appellant(s)       :    Mr. Anil Kaushik

Respondent(s)      :    Mr. S.K. Sankhla
                        Mr. J.K. Jain, Regional Manager

Mr. Hemant Goyal & Mudit Gupta for UIIC

AWARD OF LOK ADALAT

Date: 08.03.2025

The matter is placed before the Lok Adalat today.

The MACT, Parbatsar, District Nagaur by its judgment and award dated 11.03.2016 in MAC Case No. 80/2013 awarded a sum of Rs. 4,80,000/- 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 signed by both the parties shall remain part of the award.

With the consent of the parties, the impugned award dated 11.03.2016 is further enhanced by Rs. 1,10,000/- 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(Downloaded award impugned datedPM) on 08/03/2025 at 09:17:17 11.03.2016 passed by MACT, Parbatsar, District Nagaur in Claim Case No. 80/2013 is modified accordingly.

In view of the above, the appeal so also the cross-objection (S.B. Civil Cross-Objection No. 30/2019) are disposed of.

Registry is directed to provide certified copy of the memo of understanding while providing copy of the award. 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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