Rajasthan High Court - Jodhpur

Shashikant Pancholi vs Kailash Ram on 10 May, 2025

NATIONAL LOK ADALAT (BENCH NO. 2) RAJASTHAN HIGH COURT, JODHPUR Case No. 319212018 Shashiltant Pancholi & Ors. V/s. Icalish Ram & Ors. Present-

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

                                   Appellant(s)               Mr. SK Sankhala
                                   Respondent(s)        :     Mr. Pawan Ojha
                                                              Mr. Suresh Kurnar Dy. Manager
                                                              for United India Ins. Co. Ltd.
                                                                     AWARD OF LOJC ADALAT
                                                                                                                 Date: 10.05.2025

The matter is placed before the Lok Adalat today. The MACT No.1, Bhilwara by its judgment and award dated 01.08.2018 in MAC Case No. 54312009 awarded a sum of Rs. 8,71,208/- Alongwith interest @ 6 pcr annum.

With the active efforts of Counsel representing the parties and the authorities of the Insurance Company, the controversy involved ih this appeal has been settled by mutual compromise in the spirit of Lolc 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 01.08.2018 is further d a n c e d by Rs. 1,50,000/- in favour of the claimant(s)/appellant(s) as a full and fmal 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 f?om 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 01.08.2018 passed by MACT No.1, Bhilwara in Claim Case No. 54312009 is modified accordingly.

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



                                   Signature on%alf     of Appellant(s)                  Signature on behalf of Itespondent(s)


                                              Member                                                             c     b
                                         National Lok Adalat                                             National Lok Adalat

                                              Jodhpur                                                         Jodhpur


Powered by TCPDF (www.tcpdf.org)