Rajasthan High Court - Jodhpur

Shyamlal vs Shahrukh Khan on 10 May, 2025

                                              NATIONAL LOK ADALAT
                                                                      (BENCH NO.l)
                                               RAJASTHAN HIGH COURT, JODHPUR
                                                            S.B. Civil Misc. Appeal No.41212023
                                                            Syamlal Vls Shahrukh Khan & Ors.
                                   Present-
                                   Hon'bl'e Mr. Justice Manoj Kumar Garg, Chairman
                                   Shri Nathu Singh Rathore, AAG, Member
                                   Appearance-

                                   Appellant(s)               Mr. Raghuveer Singh Bhati, Adv.
                                   Respondent(s)        :     %. Sunil Vyas, Adv.
                                                              Mr. A.K. Parmar, Regional Manager ]
                                                              Mr. Avinash Gehlot, Asst. Manager 1, for Ins. Company
                                                                             --------

AWARD O F 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.13812018 awarded a sum of Rs.3,45,544/- Alongwith interest @ 9 % per annum.

With the consent of the parties, the impugned award dated 18.10.2022 is further enhanced by Rs.97,000/- 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 fiom today failing which, the same shall cany interest @ 7.5% per annum fiom the date of this order till actual realization. The enhanced amount of compensation be disbursed in tekns of the award in the saving bank account of the claimant(s). The award B impugned dated 18.10.2022 passed by MACT, Banswara in Claim Case No. 13812018 is modified accordingly.

In view of the above, the appeal is disposed of

The Re&trv is directed to send back the record

- forthwith.


                                                               L
                                   Signature on wf $$pellant(s)                         Signature on bekilnof Respondent(s)



                                              Member                                                       Chainnan
                                         National Lok Adalat                                          National Lok Adalat
                                              Jodhpur                                                      Jodhpur






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