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Saroj vs United India Insurance Co. Ltd
2025 Latest Caselaw 763 Raj

Citation : 2025 Latest Caselaw 763 Raj
Judgement Date : 10 May, 2025

Rajasthan High Court - Jodhpur

Saroj vs United India Insurance Co. Ltd on 10 May, 2025

NATIONALiLOK ADAEAT (BENCH NO. 2) RAJASTHAN HIGH COURT, JODHPUR I.......~ . Q & + case NO...& .?.~..l......

                                                   .~A.R~..~~..~u...vIs                         ....
                                                                                  ......k.:..E.=.Z
                                   Present-

Hon7bleMr. Justice Yogendra Kumar Purohit, Chairman Shri BL Bhati, Member Appearance-

                                   Appellant(s) :      ...R.A.)~LEs.?-I
                                                                  .....P ? . . W U                RjA         flu
                                   Respondent(s)       :      fl..~./.L
                                                                     .....)<..R.uG!&IL
                                                                                    /I~S

                                                               AWARD OF LOK ADALAT
                                                                                                              Date: 10.05.2025

The matter is placed before the Lok Adalat today.

2-6 The MACT,R.QC,~R$~ its judgment and award dated 6.%~!&2~1n MAC Case No. ~ s . I . . / . ~ D s awarded ~. a sum of Rs. 41.4.J)..&bl.g./zAlongwith interest @ 2x2..per annurn.

With the cdnsent of the parties, the impugned award dated4g~.g:..2024- is further $ i n of the claimant(s)/appellant(s) as a f11 and enhanced by ~ s . ~ , ~ B . ~ i favour fmal 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 tenns of the award in the saving bank account of the claimant(s). The award impugned d a t e d 6 ~ - b ? ~ q & d by MACT #dd in Claim Case No.1 .~../../...21sb 2 1 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 behaif of Respondent(s)




                                              Member                                                      Chairman
                                         National Lok Adalat                                         National Lok Adalat
                                              Jodhpur                                                     Jodhpur







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