Citation : 2025 Latest Caselaw 8570 Raj
Judgement Date : 8 March, 2025
NATIONAL LOK ADALAT (BENCH NO. 02) RAJASTHAN HIGH COURT, JODHPUR S * f.3-cTa.se NO. ..Z.Y.Y.5 ......../..%?l&...
Present-
s~h~j..%&.~akfim~/s.~)hcln-j. ..Qgn8...fi.0.6 . Hon'ble Mr. Justice Yogendra Kumar Purohit, Chairman Shri Sajjan Singh Rathore, Member Appearance-
Appellant(s) : ...............................
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AWARD O F LOK A.DALAT Date: 08.03.2025 The matter is placed before the Lok Adalat today. The MACT,!~&@~X by its judgment and award dated %/&.9jb in MAC Case No. 3;5.~./.%.l.!j. ..... awarded a sum of Rs. '~,J.G.,.P.P.o.[c.... Alongwith interest @ .?7r;:1.!.. per m u m .
With the consent of the parties, the impugned award dated d d ~ v ~ bfurther is enhanced by R~.F~Q~?,.QoD/-~~ 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 (97.5% 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
by MACT U & ~ ~ ? U...
?bnpugned dated5)d@~lr~assed X .in Claim Case No?.?[.. a 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 behalt 01 ~espondent(s)
Member Chairman
National Lok Adalat National Lok Adalat
Jodhpur Jodhpur
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