Rajasthan High Court - Jodhpur

Patasi Devi vs Ramesh on 10 May, 2025

Author: Yogendra Kumar Purohit

Bench: Yogendra Kumar Purohit

NATIONAL LOK ADALAT (BENCH NO. 2) RAJASTHAN HIGH COURT, JODHPUR S.B. Civil Misc. Appeal No. 232812024 Patasi Devi & Ors. Vls. Ramesh & Ors.

Present-

Hon'ble Mr. Justice Yogendra Kumar Purohit, Chairman Shri Banshilal, Member Appearance-

                                   Appellant(s)               Mr. S.K.Sankhla
                                   Respondent(s)              Mr. Amit Kumar Dadhich, Advocate for United India
                                                              Insurance Company Ltd.


                                                                AWARD OF LOK ADALAT
                                                                                                    Date :     10.05.2025

The matter is placed before the Lok Adalat today.

The Judge, Industrial Dispute Tribunal, Labour Court cum MACT, Jodhpur by its judgment and award dated 14.05.2024 in MACT Case No. 1412022 (2512019) awarded a sum of Rs. 9,48,951/- Alongwith interest @ 6% per annum from the date of filing of the claim petition till the date of judgment, thereafter @ 9%..

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 effoi-ts of all concerned in settling the matter in pre-counselling. The memo of understanding shall constih~tea part of the award.

With the consent of the parties, the impugned award dated 14.05.2024 is further enhanced by Rs. 2,00,000/- in favour of the claimant(s)lappellant(s) as a full and final settlement of the cask. 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 14.05.2024 passed by Industrial Dispute Tribunal, Labour Court cum MACT, Jodhpur in MACT Case No. 1412022 (2512019) is modified accordingly.

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

The R e g i s w s directed to send back the record, if received,,forthwith.


                                   Signature on behalf of AppellSmt(s)                  Signature o          w of Respondent(s)

                                               Member                                                         Chairman
                                          National Lol<Adalat                                            National Lok Adalat

                                               Jodhpur                                                        Jodhpur


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