Citation : 2025 Latest Caselaw 822 Raj
Judgement Date : 10 May, 2025
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
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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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