Rajasthan High Court - Jodhpur

Deetabhai vs Heeraram on 10 May, 2025

Author: Yogendra Kumar Purohit

Bench: Yogendra Kumar Purohit

NATIONAL LOK ADALAT ' (BENCH NO. 2) RAJASTHAN HIGH COURT, JODHPUR Case No. 97712024 Deetabhai Vls. Heeraram & Ors.

Pres,ent-

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

                                   Appellant(s)                Mr. Ravi Panwar
                                                               /%lr.fitbefi    Tdk,
                                   Respondent(s)               Mr. 'Hemant Goyal, Assistant Manager
                                                               Mr. Suresh Kumar Khichar, D~ Manager
                                                               for United India Ins. Co. Ltd, Jodhpur
                                                                      AWARD OF LOK ADALAT
                                                                                                  Date: 10.05.2025

The matter is placed before the Lok Adalat today. The MACT, ADJ No. 1 Abu Road by its judgment and award dated 18.11.2023 in MAC Case No. 235, 236, 23712018 awarded a sum of Rs. 5,0001-, 3,21,960/-, 13,15,3901- 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 18.11.2023 is further enhanced by Rs. 1,00,000 in favour of the claimant(s)lappellant(s) as a full and fulal 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 18.11.2023 passed by MACT ADJ No. 1 Abu Road in Claim Case No. 23512018 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 be#aYuf Appellant(s)               Signature on beh'alf\a4'~es~ondent(s)


                                              Member                                                     Chairman

                                                                                                   PM)
                                              Jodhpur                                                    Jodhnur


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