Icici Lombard General Ins. Co. Ltd vs Arjun Singh And Ors
2025 Latest Caselaw 931 Raj

Rajasthan High Court - Jodhpur

Icici Lombard General Ins. Co. Ltd vs Arjun Singh And Ors on 10 May, 2025

NATIONAL LOK ADSALAT (BENCH NO. 05) RAJASTHAN HIGH COURT, JODHPUR (1)S. B. Civil Misc. Appeal No.99912015 I.C.I.C.I. Lombard General Insurance Co. Ltd. Vs. Arjun Singh & Ors.

(2) S.B. Civil Misc. Appeal No.1019/2015 Arjun Singh & Ors. Vs. Nawab Khan & Ors.

Present-

Hon'ble Mr. Justice Sandeep Shah, Chairman

Shri Deepak Choudhary, Member

Appearance-

Appellant(s) : Ms. Kumkum Shah for Mr. Vinay Kothari (Ins. Company)

Respondent(s) : Mr. Girdhar Singh Bhati for (claimants) AWARD OF LOK ADALAT Date: 10.05.2025

The matter is placed before the Lok Adalat today. The MACT, Jaisalmer by its judgment and award dated 25.03.20 15 in MAC Case No.1312012 awarded a sum of Rs.4,26,000/- 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.

In pursuant to the award as against the amount of Rs.4,26,000/-, the Insurance Company had deposited a sum of Rs.3,46,270/- which was disbursed and received by the ,.;laimants. Both the parties have now settled the dispute about compensation in the spirit of Lok Adalat and have agreed that over and above the already paid amount of Rs.3,46,270/-, the Insurance Company agrees to deposit the additional amount of Rs.6,35,0001- to the claimant within a period of 3 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 25.03.2015 passed by MACT Jaisalmer in Claim Case No. 1312012 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 s l f of Appellant(s)                                         -
                                                                                       Signature on behalt of Kespondent(s)

                                                Member                                                     Zhairman
                                          National Lok Adalat                                           Gtional Lok Adalat
                                                Jodhpur                                                     Jodhpur





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