Rajasthan High Court - Jodhpur

Magan vs Kishanlal on 10 May, 2025

NATIONAL LOK ADALAT
(BENCH NO. 05)
RAJASTHAN HIGH COURT, JO-DHPUR
Case No. 21712025
Maganlal & Ors.V/s Kishanlal & Ors.
Present-
Hon'ble Mr. Justice Sandeep Shah, Chairman
Shri Deepak Choudhary, Member
Appearance-
Appellant(s) Mr. Gaurav Kansara
Respondent(s) : Mr. Devendra Singh Chouhan
AWARD OF LOK ADALAT
Date: 10.05.2025
The matter is placed before the Lok Adalat today.
The MACT, Abu Road by its judgment and award dated 22.07.2024 in MAC
Case No.28312023 awarded a sum of Rs.14,37,700/- Alongwith interest @ 7% 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 22.07.2024 is further
enhanced by Rs. 2,30,000/- 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 22.07.2024 passed by MACT Abu Road in Claim Case
No. 28312023 is modified accordingly.
In view of the above, the appeal is disposed of.
The Registry is directed to send back the recordJorth~ith.

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Signatde on behalf of Appellant(~) Signature on behalf of Res~ondent(s)

Member (3iai"man National Lok Adalat National Lok Adalat Jodhpur Jodhpur