Citation : 2025 Latest Caselaw 942 Raj
Judgement Date : 10 May, 2025
NATIONAL LOK ADALAT (BENCH NO. 2) RAJASTHAN HIGH COURT, JODHPUR Case No. ....................
'33 l /...............
201-
..B.k\v.?.?Z?.R %. ..........V/s.. ................................
I< H 0 - r Q&T.LDQ.,
Present-
Hon'ble Mr. Justice Yogendra Kumar Purohit, Chairman:
Shri BL Bhati, Member Appearance-
AWARD OF LOK ADALAT Date: 10.05.2025 The matter is placed before the Lok Adalat today.
0 3 a z ~ u ~ The MACT,.V.?;.?,.. . by its judgment and award dated 5,lI,.\ 6 . . in M n C Case No. .3.3.5.f!.? ....... awarded a sum of Rs. ..h~.?;.?,~.?.b!,:..Alongwith ..per annum.
interest @ .X!.:.
With the consent of the parties, the impugned award dated 5;) !;.!k. is further enhanced by Rs. f?*S.$?.~?G!-in 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 rhis 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 U D 0 =Po2 iinpugned dated ?.;!!:!.+. passed by MACT .?.?.rZJ. ....... in Claim Case No. ........ 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 behalf of Appellant(s) Signature on behalf of Respondent(s)
Member Chairman
National Lois Adalat National L,ok Adalat
Jodhpur Jodhpur
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