New India Assurance Comp. Ltd. vs Ravindra Kumar And Another
2025 Latest Caselaw 13100 ALL

Allahabad High Court

New India Assurance Comp. Ltd. vs Ravindra Kumar And Another on 13 December, 2025

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


Neutral Citation No. - 2025:AHC:224629
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD 
 
FIRST APPEAL FROM ORDER No. - 2621 of 2013   
 
   New India Assurance Comp. Ltd.    
 
  .....Appellant(s)   
 
 Versus  
 
   Ravindra Kumar And Another    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Appellant(s)   
 
:   
 
Saral Srivastava, Sushil Kumar Mehrotra   
 
  
 
Counsel for Respondent(s)   
 
:   
 
 
 
   
 
     
 
 National Lok Adalat (Court No.45)
 
   
 
 HON'BLE PRAVEEN KUMAR GIRI, J.      

1. This First Appeal From order was filed on behalf of Insurance Company against the judgment and order dated 27.05.2013 passed by Sri Ramesh Chandra-I Judge, Motor Accident Claims Tribunal /Additional District Judge, Court No. 16, Aligarh in M.A.C.P. No. 394/2010 (Ravindra Kumar Vs. Pradeep Kumar and another, whereby the learned Tribunal has been pleased to award Rs. 15,000/- along with 7% interest compensation to the claimant/respondent.

2. Sri Abhishek Yadav, Assistant Manager of Appellant-The New India Assurance Company Ltd. along with Sri Brijesh Chandra Naik, learned counsel for the appellant are present.

3. An application to withdraw this appeal duly signed by Authorised Signatory of Appellant-Insurance Company and learned counsel for appellant, is filed stating that this appeal when instituted had certain arguable issues but during pendency, the subsequent judgments of Apex Court as well as of this Hon'ble Court have covered those issues by deciding matters against appellant and no more arguable issue is now surviving, hence appellant finds no reason to continue with this appeal and is giving consent for dismissal of appeal as not pressed.

4. The appellant has moved the application to dismiss the appeal as withdrawn by his/her free consent and without any coercion/pressure of any kind. The application is kept on record.

5. Accordingly, appeal stands dismissed as withdrawn.

6. The whole decretal amount as awarded if not already paid shall be paid within two months from today.

7. The statutory amount deposited at the time of filing of appeal, if not already remitted, be remitted forthwith to Tribunal.

8. In case, 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.

(Sumit Kakkar, Adv.) (Praveen Kumar Giri,J.) December 13, 2025 K.Tiwari