Rajasthan High Court - Jodhpur

Shakti Singh vs Devi Singh on 10 May, 2025

Author: Manoj Kumar Garg

Bench: Manoj Kumar Garg

NATIONAL LOK ADALAT (BENCH NO. 1)

RAJASTHAN HIGH COURT, JODHPUR S.B. CIVIL MISC. APPEAL No. 153412023 Shakti Singh & Ors. Vs. Devi Singh & Ors.

Present-

Hon'ble Mr. Justice Manoj Kumar Garg, Chairman Shri Nathu Singh Rathore, AAG, Member Appearance-

Appellant(s) Mr. Santosh Kumar Sankhla, Adv. Respondent(s) : Mr. Jagdish Vyas, Adv.

AWARD OF LOK ADALAT Date: 10.05.2025

The matter is placed before the Lok Adalat today. The MACT, First, Jodhpur by its judgment and award dated 17.06.2023 in MAC Case No.62312017 awarded a sum of Rs. 12,59,052/- 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.

With the consent of the parties, the impugned award dated 17.06.2023 is further enhanced by Rs.2,50,000/- 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 cany interest @ 7.5% per annum from the date of this order till actual rkization. The enhanced amount of compensation be disbursed in d terms of the award in the saving bank account of the claimant(s). The award ! impugned dated 17.06.2023 passed by MACT First, Jodhpur in Claim Case No. 62312017 is modified accordingly.

In view of the above, the appeal is disposed of. The Registry is directed to send back the record fofiwith,

Signature on behalf of Appellant(s) Signature on beha~of#es~ondent(s)

Memb'er Chairman

National Lok Adalat Jodhpur Jodhpur