Citation : 2025 Latest Caselaw 782 Raj
Judgement Date : 10 May, 2025
NATIONAL LOK ADALAT (BENCH NO.l) RAJASTHAN HIGH COURT, JODHPUR S.B. Civil Misc. Appeal No.6912023 Lakhji & Anr. Vls. Anil Kumar & Anr.
Present-
Hon'ble Mr. Justice Manoj Kumar Garg, Chairman Shri Nathu Singh Rathore, AAG, Member Appearance-
Appellant(s) Mr. R.S. Bhati
Respondent(s) : Mr. K.V. Vyas
AWARD OF LOK ADALAT
Date: 10.05.2025
The matter is placed before the Lok Adalat today. The MACT, District Banswara by its judgment and award dated 20.07.2022 in MAC Case No.3512018 awarded a sum of Rs.2,85,280 Alongwith interest @ 9 % per annum.
With the consent of the parties, the impugned award dated 20.07.2022 is further enhanced by Rs.80,000/- 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 one month from today failing which, the same shall cany interest @ 12.5 % 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 20.07.2022 passed by MACT, District Banswara in MAC Case No.3512018 is modified accordingly.
In view of the above, the appeal is disposed of.
The Registry is directed to send back the record forthwith.
Signature m&$MJf vf Appellant(s) Signature on behalf of Respondent(s)
Member Chairman
National Lok Adalat National Lok Adalat
Jodhpur Jodhpur
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