Citation : 2025 Latest Caselaw 911 Raj
Judgement Date : 10 May, 2025
NATIONAL LOK ADALAT
(BENCH NO. 2)
RAJASTHAN HIG COURT, JODHPUR
A
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Case No. 5 % / .-.I--
Present-
J: t....bhqrrerr....h9 n d i s........ UP.^...-~).yi,..+.. Hon'ble Mr. Justice Yogendra Kumar Purohit, Chairman Slzri BL Bhati, Member Appearance-
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AWARD OF LOK ADALAT Date: 10.05.2025 The matter is placed before the Lok Adalat today.
its judgment and award dated I?.:k7Z"."m MAC The MACT,.~.?.~~!W%~
a ...........
P Iy awarded a sum of Rs. !!..l3.?,.%?r9.~.
Alongwith interest @ ...4.1.:. per annum.
With the consent of the parties, the impugned award dated I?.'k?k~s further enhanced by R S . ~ ; M O ? . ? 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 datedf~.l.hlh.w~assed in Claim Case No. I by MACT ..~..l.l~E%v:... !?!!.?% modified accordingly.
In view of the above, the appeal is disposed of.
The Registry is directed to send back the record forthwith.
Signature on behalf of Appellant(s) Signature on behalf of Respobdent(s)
Member Chairman
National Lok Adalat National Lok Adalat
Jodhpur Jodhpur
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