Rajasthan High Court - Jodhpur

Smt. Kamla Devi vs Jaswant Meghwal on 10 May, 2025

Author: Yogendra Kumar Purohit

Bench: Yogendra Kumar Purohit

NATIONAL LOK ADALAT (BENCH NO. 2) RAJASTHAN HIGH COURT, JODHPUR Case No. 316112024 Smt:I<amla Devi & Ors. V/s. Jaswant Mehgwal & Ors. Present-

Hon'ble Mr. Justice Yogendra Kumar Purohit, Chairman Shri BL Bhati, Member Appearance-

                                   Appellant(s)               Mr. SIC Sanldla
                                   Respondent(s)              Mr. Anil Kaushik
                                                              Mr. Suresh ICumar Dy. Manager
                                                              for United India Ins. Co. Ltd.
                                                                     AWARD OF LOI< ADALAT
                                                                                                                 Date: 10.05.2025

The matter is placed before the Lok Adalat today. The MACT, Jodhpur Metro by its judgment and award dated 19.07.2024 in MAC Case No. 10512023 awarded a sum of Rs. 51,81,469/- Alongwith interest @ 6 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 19.07.2024 is further enhanced by Rs. 5,50,0001- 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 19.07.2024 passed by MACT Jodhpur Metro in Claim Case No. 10512023 is modified accordingly.

In view of the above, the appeal is disposed of. The Registry is directed to send back the record forthwith

Signature o a a l f of Appellant(s) Signature on beh-spondent(s)

Member & National Lolc Adalat National Lok Adalat

Jodhpur Jodhwur