New India Assurance Co. Ltd. vs Smt. Rajeshwari And Others
2021 Latest Caselaw 7593 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Before the National Lok Adalat
 
High Court Judicature at Allahabad
 
Court No. - 43
 
Case :- FIRST APPEAL FROM ORDER No. - 1478 of 2010
 
Appellant :- New India Assurance Co. Ltd.
 
Respondent :- Smt. Rajeshwari And Others
 
Counsel for Appellant :- Amaresh Sinha
 
Counsel for Respondent :- Mohd.Naushad Siddiqui
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

1. This First Appeal From order was filed on behalf of Insurance Company against the award passed by Tribunal.

2. Officers of Appellant-Insurance Company, their Advocates and counsel for the claimants are present.

3. An application to withdraw this appeal duly signed by Authorised Signatory of Appellant-Insurance Company and learned Advocate for Appellant, is filed stating that nothing remained to argue in this case in the light of various judgments passed by Apex Court as well as High Courts. Therefore, there is no reason to pursue this appeal. The application is taken on record.

4. Claimants are happy with the amount awarded by the Tribunal. This will bring to an end the lis between the parties. Accordingly, appeal stands withdrawn.

5. The statutory amount deposited at the time of filing of appeal, if not already remitted, be remitted forthwith to Tribunal. This order be sent to Tribunal also alongwith the record, where, if the disbursement is not yet made, the same shall be made.

6. In case there is any Cross Appeal/ Cross Objection filed by Claimant(s) is pending, as on date, that may be listed before the Court for disposal in accordance with law.

7. Parties to act as per compromise.

8. The appeal is disposed of. The amount be disbursed to the claimants as per the original award.

 
Order Date :- 10.7.2021/DKS
 

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