Mahaveer Das vs Cholamandalam General Insurance ...
2025 Latest Caselaw 8580 Raj

Rajasthan High Court - Jodhpur

Mahaveer Das vs Cholamandalam General Insurance ... on 8 March, 2025

NATIONAL LOK ADAEAT PENCH~NO. 3) RAJASTHAN HIGH COURT, JODHPUR Ciiril Misc. Appeal No.183812020 Mahaveer Das Vls. Cholamandalam GIC Ltd. & Anr. Present-

Hon'ble Mr. Justice Chandra Shekhar Sharma, Chairman Shri S. S. Ladrecha, Member Appearance-

                                   Appellant(s)               Mr. Avinash Bhati
                                   Respondent(s)        :     Mr. Vishal Singhal, for Insurance Company
                                                                     AWARD OF LOK ADALAT
                                                                                                   Date: 08.03.2025

The matter is placed before the Lok Adalat today. The MACT, Gulabpura, Bhilwara by its judgment and award dated 03.03.2020 in MAC Case No.7712018 awarded a sum of Rs.90,000/-alongwith interest @ 7.5%. 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 03.03.2020 is further enhanced by Rs.1,30,000/-in favour of the claimant(s)/appellant(s) as a full and final vettlement of the case. The amount so agreed shall be deposited by the respondent Insurance Company with the Tribunal within a period of two months fiom today failing which, the same shall cany 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). The award impugned dated 03.03.2020 passed by MACT, Gulabpura, Bhilwara in Claim Case No.7712018 is modified accordingly.

In view of the above, the appeal is disposed of. The Registry is directed to send back the record forthwith.

                                   Signatdw on bwahf of Appellant(s)                Signature on behalf of Respondent(s)


                                              Membe~                                                        Chairman
                                         National Lok Adalat                                           National Lok Adalat




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