Rameshwari Devi And Ors vs Banwari Lal And Ors
2025 Latest Caselaw 8558 Raj

Rajasthan High Court - Jodhpur

Rameshwari Devi And Ors vs Banwari Lal 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. Application No. 19/2022 In S.B. Civil Misc. Appeal No.2501/2017

Rameshwari Devi & Ors. V/s Banwari Lal & Ors.

Present-

Hon'ble Mr. Justice Dinesh Mehta, Chairman

Shri NS Rajpurohit, Member

Appearance-

Appellant(s)         :       AK Dadhich
Respondent(s)        :       Mr. Manish Dadhich
                             Mr. JK Jain, RM
                             Mr. Hemant Goyal, AM
                             Mr. Mudit Gupta, AM

                              AWARD OF LOK ADALAT

                                                                      Date: 08.03.2025

The matter comes up on an application of recalling the order dated 10.07.2021,

passed in the Lok Adalat.

In view of the consent given by both the learned counsel for the parties and

considering that parties are inclined to settle their claim, the application is allowed.

The matter is placed before the Lok Adalat today.

The MACT, Sriganganagar by its judgment and award dated 18.07.2017 in MAC Case No. 125/2016 awarded a sum of Rs.23,90,625/- alongwith interest @ 7.5%per annum.

With the consent of the parties, the impugned award dated 18.07.2017 is further enhanced by Rs. 1,60,000/- 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). The award

impugned dated 18.07.2017 passed by MACT, Sriganganagar in Claim Case No. 125/2016 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
                                   516-raksha









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