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Manilal vs Shahrukh Khan
2025 Latest Caselaw 768 Raj

Citation : 2025 Latest Caselaw 768 Raj
Judgement Date : 10 May, 2025

Rajasthan High Court - Jodhpur

Manilal vs Shahrukh Khan 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 No.40512023
                                                            Manila1 V/s Shahrukh Khan & Ors.
                                   Present-
                                   Hon'ble Mr. Justice Manoj Kumar Garg, Chairman
                                   Shri Nathu Singh Rathore, AAG, Member
                                   Appearance-
                                   Appellant(s)               Mr. Raghuveer Singh Bhati, Adv.
                                   Respondent(s)        :     Mr. Sunil Vyas, Adv.
                                                              Mr. A.K. Parmar, Regional Manager ]
                                                              Mr. Avinash Gehlot, Asst. Manager 1, for Ins. Company
                                                                             --------

AWARD OF LOK ADALAT Date: 10.05.2025

The matter is placed before the Lok Adalat today. The MACT, Banswara by its judgment and award dated 18.10.2022 in MAC Case No.7212018 awarded a sum of Rs.2,28,4701- Alongwith interest @ 9 % per annum.

With the consent of the parties, the impugned award dated 18.10.2022 is further enhanced by Rs.83,000/- in favour of the claimant(s)lapp'ellant(s) as a full and final 't 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 I impugned dated 18.10.2022 passed by MACT, Banswara in Claim Case ~0.72120i8 is modified accordingly.

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

i T k R e s i s t r y is directed to send back the record forthwith.

                                              Member                                                          Chairman
                                         National Lok Adalat                                             National Lok Adalat
                                              Jodhpur                                                         Jodhpur






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