Citation : 2025 Latest Caselaw 945 Raj
Judgement Date : 10 May, 2025
NATIONAL LOK ADALAT (BENCH NO.l) RAJASTHAN HIGH COURT, JODHPUR S.B. CIVIL MISC. APPEAL N0.40812023 Smt. Risham @ Resham Pargi & Ors. Vs. Shahrukh Khan & Ors. Present-
Hon'ble Mr. Justice Manoj Kumar Garg, Chairman Shri Nathu Singh Rathore, AAG, Meinber Appearance-
Appellant(s) : Mr. RS Bhati, Adv.
Respondent(s) : Mr. Sunil Vyas, Adv.
: M. AK Parmar, Regional Manager 1
: Mr. Avinash .Gehlot, Assit. Manager 1, for Insurance Company
AWARD O F LOK ADALAT Date: 10.05.2025 The matter is placed before the Lok Adalat today. The MACT, Banswara by its judgment and award dated 18.10.2022 in MAC Case No.10912018 awarded a sum of Rs.16,32,4001- alongwith interest @ 9% per annum.
With the consent of the parties, the impugned award dated 18.10.2022 is further enhanced by Rs.12,80,000/- 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 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 18.10.2022 passed by MACT, Banswara in Claim Case No.10912018 is modified accordingly.
In view of the above, the appeal is disposed of.
Thehegistry is directed to send back the record forthwith.
Signature vt~f$&&bf ~p~ellant(s) Signature on behalf of kespondent(s)
Member Chairman
National Lok Adalat National Lok Adalat
Jodhpur Jodhpur
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