Smt.Sita And Anr vs Vinay Kumar And Anr
2025 Latest Caselaw 8571 Raj

Rajasthan High Court - Jodhpur

Smt.Sita And Anr vs Vinay Kumar And Anr on 8 March, 2025

                                               NA%PONA.IlI.!OIQADALAT
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                                                   RAJASTHAN IITGF~         COURT; JODHPUR
                                                                Civil Misc. Appeal No. 118512013
                                                                    Smt. Sita Vls Vinay Kumar
                                   Present-

                                   Hon'ble Mr. Justice Chandra Shelhar Sharma, Chairman
                                   Shri S. S. Ladrecha, Member
                                   Appearance-
                                   Appellant(s)                    Mr. Ravi Panwar
                                   Respondent(s)                   Ms. ICumlcum Shah for
                                                                   Mr. Vinay ICothari
                                                                       AWARD OF LOI< ADALAT
                                                                                                       Date: 08.03.2025
                                         The matter is placed before the Lolc Adalat today.
                                         The MACT Abu Road, Dist. Sirohi by its judgment and award dated
                                   08.03.2013 in MAC Case No. 14112010 awarded a s u n of Rs. 83,7391- alongwith
                                   interest @ 6% per annum.
                                          With the active efforts of Counsel representing the parties and the a~~thorities
                                                                                                                        of
                                   the Insurance Company, the controversy involved in this appeal has been settled by
                                   inutval compromise in the spirit of Lolc Adalat. We appreciate the efforts of all
                                                               .

concel*neciin settling the matter in pre-counselling. The melno of understanding shall conslit:tte a part of the award.

With the consent of the parties, the impugned award dated 08.03.2013 is further

'r eilhacied y Rs. 1,60,000/- in favour of the clainlant(s)/appellant(s) as a full and final settlement of the case. The amount so agreed shall be deposited by the respondent Insurance Coinpany with the Tribunal within a period of two months from today failing which, the same shall carry interest @ 7.5% per annun1 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 08.03.2013 passed by MACT Abu Road, Dist. Sirohi in Claim Case No. 141R0 10 is modified accordingly.

In view of the above, the appeal is disposed of.

Tlie Registry is directed to send back the record forthwith.

                                   Signature on @h&of ~nnellant(s)                        Signature on behalf oFRespondent(s)


                                               Member                                                           Chairman
                                          National Lolc Adalat                                            National

                                               Jodhpur                                                          Jodhpur


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