Citation : 2025 Latest Caselaw 924 Raj
Judgement Date : 10 May, 2025
NATIONAL LOK ADALAT
(BENCH NO. 2)
RAJASTHAN HIGH COURT, JODHPUR
Case No. -
.................................
1 GLa2-2-
........f i n x i l . ~ . . ..... &.p!&.%..kh:.* ~ ~ ~ Present-
Hon'ble Mr. Justice Yogendra Kumar Purohit, Chairman Shri BL Bhati, Member
AWARD OF LOK ADALAT Dater 10;05:'2b25 The matter is placed before the Lok Adalat today. The MAcT,%* by its judgment and award dated ..?(.?-1.?2 in MAC Case No. ...%*.!.a .... awarded a sum of Rs. %.62.J%~./ -. .. Alongwith interest @ ...<Y. .: per annum.
With the consent of the parties, the impugned award dated TI.?;)..?&is further enhanced by ~ s . 1.f?;m.q, in favour of the claimant(s)/appellant(s) as a full and linal settlement of the case. The amount so agreed shall be deposited by the rcspo~identInsurance Company with the Tribunal within a period of two months from today failing which, the same shall carry interest @ 7.5% per annurn from the date of &is 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 dared ~ 1 . \ ~ ~ k ~ by s e d %& ... in Claim Case NO%!.??
a s MACT is tnodified accordingly.
In view of the above, the appeal is disposed of.
The Registry is directed to send back the record forthwith.
Signature on-blf of Appellant(s) Signature on behalf of Resnonder~tfs)
Member CTiZhngn
National Lok Adalat National 1,ok Adalat
Jodhpur Jodhpur
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