National Insurance Co. Ltd. vs Kamla Devi And 7 Others
2026 Latest Caselaw 404 ALL

Allahabad High Court

National Insurance Co. Ltd. vs Kamla Devi And 7 Others on 14 March, 2026

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


Neutral Citation No. - 2026:AHC:53363
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD 
 
FIRST APPEAL FROM ORDER No. - 705 of 2026   
 
   National Insurance Co. Ltd.    
 
  .....Appellant(s)   
 
 Versus  
 
   Kamla Devi And 7 Others    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Appellant(s)   
 
:   
 
Pradeep Kumar Sinha, Saral Srivastava   
 
  
 
Counsel for Respondent(s)   
 
:   
 
Ankur Mehrotra   
 
     
 
 Court No. - 46
 
   
 
 HON'BLE JAI KRISHNA UPADHYAY, J.      

1. The matter is listed before the National Lok Adalat.

2. The authorized representative of National Insurance Company Ltd. is identified by Mr. Hasan Abbas, Advocate and he has submitted an application requesting for dismissal of appeal as withdrawn/not pressed. The contents of application read as under:-

?(i) This appeal was instituted on certain arguable issues but during pendency, the Apex Court as well as this Court, have given judgments deciding the issue against the appellant. No arguable issue is now surviving, hence appellant finds no reason to press this appeal, thus give consent for dismissal of appeal as not pressed.

(2) The appellant has moved this application under his/her free will and consent without any coercion/pressure of any kind.

(3) The whole decretal amount, as awarded if not already paid, shall be paid within two months from today.

(iv) Amount deposited at the time of filing of appeal, if not already remitted by court below, be remitted forthwith and be allowed to be withdrawn by respondent.

(v) The appeal may be dismissed as withdrawn/not pressed.

(vi) This withdrawal shall not affect right to contest in case there is any Cross Appeal/ Cross Objection filed by claimants is pending, as on date, that may be listed before the Court for disposal in accordance with law.

3. The withdrawal application is marked as record 'X' and taken on record.

4. In view of above, appeal stands dismissed as withdrawn/ not pressed.

5. The record of Tribunal, if received, shall be remitted forthwith.

(Devesh Vikram, Adv.) (Jai Krishna Upadhyay,J.)

March 14, 2026

Rama Kant