Rajasthan High Court - Jodhpur

Smt. Santosh Kanwar vs Tulch Singh on 10 May, 2025

NATIONAL LOK ADALAT (BENCH NO. 2) RAJASTHAN HIGH COURT, JODHPUR

Smt. Santosh Kanwar & Ors. Vls. Tulch Singh & Ors. Present-

Hon'ble Mr. ~ustiEeYogendra Kumar Purohit, Chairman Shri BL Bhati, Member Appearance-

                                   Appellant(s) .             Mr. SK Sankhla
                                   Respondent(s)              Mr. Mahesh Tahnvi
                                                              Mr. Suresh ICumar Dy. Manager
                                                              for United India Ins. Co. Ltd.
                                                                     AWARD OF LOK ADALAT
                                                                                                           Date: 10.05.2025

The matter is placed before the Lok Adalat today. The Industrial Dispute Tribunal, Labour Court cum MACT, Jodhpur by its judgment and award dated 12.10.2023 in MAC Case No. 64/2021(206/2018) awarded a sum of Rs. 14,82,678/- Alongwith interest @ 6 per m u m .

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 12.10.2023 is further enhanced by Rs. 1,75,000/- 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 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 12.10.2023 passed by Industrial Dispute Tribunal, Labour Court cum MACT, Jodhpur in Claim Case No. 64/2021(206/2018) is modified accordingly.

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

The Registry is directed to send back the recorg forthwith.



                                   Signature on b&Jf of Appellant(s)                   Signature on behalf of Respondent(s)


                                              Member                                                           Chaii~~nan
                                         National Lok Adalat                                              National Lok Adalat

                                              Jodhpur                                                          Jodhpur


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