Rajasthan High Court - Jodhpur

Shanker Lal And Anr vs Kalu And Ors on 10 May, 2025

Author: Manoj Kumar Garg

Bench: Manoj Kumar Garg

                                              NATIONAL LOK ADALAT                                            *
                                                                       (BENCH NO.l)
                                               RAJASTHAN HIGH COURT, JODHPUR
                                                         S.B. CIVIL MISC. APPEAL N0.91212013
                                                           Shankar La1 & Anr. Vs. Kalu & Ors.
                                   Present-
                                   Hon'ble Mr. Justice Manoj Kumar Garg, Chairman
                                   Shri Nathu Singh Rathore, AAG, Member
                                   Appearance-
                                   Appellant(s)     Mr. CP Rajora for
                                                    :
                                                    Mr. DS Sodha, Adv.
                                   Respondent(s) : Mr. TRS Sodha, Adv.
                                                 : M. AK Parmar, Regional Manager ]
                                                  : Mr. Avinash Gehlot, Assit. Manager 1, for Insurance Company
                                                                              ---------

AWARD OF LOK ADALAT Date: 10.05.2025 The matter is placed before the Lok Adalat today. The MACT, Bhilwara by its judgment and award dated 11.02.2013 in MAC Case No.507/2010 awarded a sum of Rs.3,91,000/- alongwith interest @ 9% per annum.

With the consent of the parties, the impugned award dated 1-1.02.2013 is further enhanced by Rs.2,70,000/- 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 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 11.02.2013 passed by MACT, Bhilwara in Claim Case No.507/2010 is modified accordingly.

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

The Registry is directed to send back the record forthwith.



                                   Signcure on behalf of Appellant(s)                     Signature on behalf of Respondent(s)



                                              Member                                                        Chairman
                                         National Lok Adalat                                           National Lok Adalat
                                              Jodhpur                                                       Jodhpur





Powered by TCPDF (www.tcpdf.org)