The New India Assurance Company ... vs Mohammad Muddassir And Another
2022 Latest Caselaw 10076 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Before National Lok Adalat.
 
High Court of Judicature at Allahabad
 
Court No. - 45
 
Case :- FIRST APPEAL FROM ORDER No. - 1343 of 2006
 
Appellant :- The New India Assurance Company Ltd.
 
Respondent :- Mohammad Muddassir And Another
 
Counsel for Appellant :- Syed Ali Murtaza
 
Counsel for Respondent :- R.K. Saini
 

 
Hon'ble Piyush Agrawal,J. 

Sri Kshitij Shailendra, Advocate

The matter is listed before the National Lok Adalat.

Shri A.S.Parihar, learned counsel for the insurance company is present. None appears for the respondent.

Presently, the insurance company feels that the matter is covered by the judgment of the Apex Court and, therefore, it does not wish to pursue this appeal. It has filed an application to withdraw this appeal, through Shri A.S.Parihar, Advocate. That application is marked as 'X' and is retained on record.

The appeal is deemed settled as withdrawn.

Requisite Court fees as per Legal Service Authorities Act, 1987 would be refunded to the appellants as the matter has been settled in the Lok Adalat.

This will bring to an end lis between the parties. Let this order be communicated to the Tribunal along with its records.

If the award under challenge has yet not been satisfied, the same shall be satisfied within one month from today.

Any amount deposited including pre-deposit made in this appeal shall be remitted to the Tribunal towards satisfaction of the award or to be returned to the appellant, if the award has already been satisfied.

Interim order, if any, shall stand vacated.

In the event of failure on part of the insurer to pay the entire amount (if any) within the stipulated time, the insurer further agrees to pay interest @ 6% for the period beginning at the end of one month (from today), upto the date of actual payment.

 
Order Date :- 13.8.2022
 
samz
 
(Kshitij Shailendra, Advocate)    (Piyush Agrawal, J.)