The New India Assurance Co. Ltd. vs Ram Prakash Dubey And Others
2021 Latest Caselaw 7476 ALL

Citation : 2021 Latest Caselaw 7476 ALL
Judgement Date : 10 July, 2021

Allahabad High Court

The New India Assurance Co. Ltd. vs Ram Prakash Dubey And Others on 10 July, 2021

Bench: Kaushal Jayendra Thaker




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Before National Lok Adalat,
 
High Court of Judicature at Allahabad.
 
Court No. - 43
 

 
Case :- FIRST APPEAL FROM ORDER No. - 1879 of 2002
 

 
Appellant :- The New India Assurance Co. Ltd.
 
Respondent :- Ram Prakash Dubey And Others
 
Counsel for Appellant :- Rajeev Chaddha
 
Counsel for Respondent :- K.K. Roy,A.L.Jaiswal,Sharve Singh
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

Mr. Vivek Ratan Agrawal, Adv.

It is concluded by the judgment of the Apex Court and therefore Insurance Company wants to withdraw the appeal.

Sri Sharve Singh states that he has not filed any counter claim that is also benefit to the Insurance Company. The Tribunal will disburse the amount as per the judgment of the Apex Court.

The Lok Adalat is thankful to Sri Saurabh Srivastava for ably assisting us.

Order Date :- 10.7.2021

Krishna*

(Mr. Vivek Ratan Agrawal, Adv.) (Dr. Kaushal Jayendra Thaker,J.)

(Conciliator) (Conciliator)