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Veesa Ram vs Himmat Singh And Ors
2025 Latest Caselaw 765 Raj

Citation : 2025 Latest Caselaw 765 Raj
Judgement Date : 10 May, 2025

Rajasthan High Court - Jodhpur

Veesa Ram vs Himmat Singh And Ors on 10 May, 2025

NATIONAL LOK ADALAT (BENCH NO. 05) RAJASTHAN HIGH COURT, JODHPUR S.B. CiviI Misc. Appeal 'No.3705/2011 Veesa Ram Vls Himmat Singh & ors.

Present-

Hon'ble Mr. Justice Sandeep Shah, Chairman 3hri Deepak Choudhary, Member Appearance-

Appellant(s) : Mr. Mudit Vaishnav for Mr. Rajesh Panwar Respondent(s) : Ms. Kumkum Shah for Mr. Vinay Kothari AWARD OF LOK ADALAT Date: 10.05.2025 The matter is placed before the Lok Adalat today. The MACT, Sirohi by its judgment and award dated 24.09.2009 in MAC Case No. 188/2008 awarded a sum of Rs.1,45,6001- Alongwith interest @ 6.5%. 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 24.09.2009 is further enhanced by Rs. 1,25,000/- 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 carry 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 24.09.2009 passed by MACT, Sirohi in Claim Case No. 18812008 is 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 o a a l f of Respondent(s)


                                               Member                                                            a'
                                                                                                                  aman
                                          National Lok Adalat                                             National Lok Adalat

                                               Jodhpur                                                         Jodhpur


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