Chunnilal vs Kaluram
2025 Latest Caselaw 8565 Raj

Rajasthan High Court - Jodhpur

Chunnilal vs Kaluram 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. 2314/2024

Chunni Lal & Ors. V/s Kalu Ram & Ors.

Present-

Hon'ble Mr. Justice Dinesh Mehta, Chairman

Shri NS Rajpurohit, Member

Appearance-

Appellant(s)          :       Pradeep Singh Khichi

Respondent(s)         :       Mr. Anil Kaushik
                              Mr. JK Jain, RM
                              Mr. Hemant Goyal, AM
                              Mr. Mudit Gupta, AM

                                  AWARD OF LOK ADALAT

                                                                        Date: 08.03.2025

The matter is placed before the Lok Adalat today.

The MACT, Sumerpur, District Pali by its judgment and award dated 02.05.2024 in MAC Case No. 108/2021 awarded a sum of Rs.3,08,220/- 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 02.05.2024 is further enhanced by Rs.7,80,000/- 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 award impugned dated 02.05.2024 passed by MACT, Sumerpur, District Pali in Claim Case No. 108/2021 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

                                         521-raksha









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