Prem Devi vs Sarwan Singh
2025 Latest Caselaw 8567 Raj

Rajasthan High Court - Jodhpur

Prem Devi vs Sarwan Singh 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.1572/2023

                    Smt. Prem Devi & Ors. V/s Sarwan Singh & Ors.
Present-

Hon'ble Mr. Justice Dinesh Mehta, Chairman

Shri NS. Rajpurohit, Member

Appearance-

Appellant(s)           :      Mohd. Akbar Tak

Respondent(s)          :      Mr. Sunil Vyas
                              Mr. JK Jain, Regional Manager
                              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, Makrana, District Nagaur by its judgment and award dated 26.07.2023 in MACT Case No. 95/2018 (CIS No.173/2020) awarded a sum of Rs.13,72,700/- alongwith interest @ 5.50 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 26.07.2023 is further enhanced by Rs. 3,00,000/- 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 26.07.2023 passed by MACT, Makrana, District Nagaur in Claim Case No. 95/2018 is modified accordingly.

               In view of the above, the appeal
                                (Downloaded       is disposed
                                            on 11/03/2025         of. PM)
                                                          at 09:37:10

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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