Manish Charpota vs Durga Shankar
2025 Latest Caselaw 8564 Raj

Rajasthan High Court - Jodhpur

Manish Charpota vs Durga Shankar on 8 March, 2025

Author: Dinesh Mehta

Bench: Dinesh Mehta

NATIONAL LOK ADALAT (BENCH NO. 1) RAJASTHAN HIGH COURT, JODHPUR S.B. Civil Misc. Appeal No. 2105/2024

Manish Charpota V/s Durga Shankar & Ors.

Present-

Hon'ble Mr. Justice Dinesh Mehta, Chairman

Shri NS Rajpurohit, Member

Appearance-

Appellant(s)           :   Mr. Mahendra Trivedi

Respondent(s)         :    Mr. Aditya Singh
                           Mr. Hafiz Gouran


                               AWARD OF LOK ADALAT


                                                                    Date: 08.03.2025

The matter is placed before the Lok Adalat today. The MACT, Banswara by its judgment and award dated 19.04.2024 in MAC Case No. 319/2022 awarded a sum of Rs. 1,53,700/- 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 19.04.2024 is further enhanced by Rs.4,00,00/- 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 award impugned dated 19.04.2024 passed by MACT, Banswara in Claim Case No. 319/2022 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


                                   483-Raksha









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