Reliance Generla Insurance Co. ... vs Smt. Pooja Pramod @ Pramodkumar ...
2021 Latest Caselaw 18000 Bom

                                                                        2-FAST16910-2016+.DOC




                              AGK

                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                            CIVIL APPELLATE JURISDICTION
                                          FIRST APPEAL ST. NO. 16910 OF 2016
                                                           WITH
                                         CIVIL APPLICATION NO. 2756 OF 2016
                                                            AND
                                         CIVIL APPLICATION NO. 2754 OF 2016


                              Reliance General Insurance Co. Ltd.                ...Appellant
                                       Versus
                              Pooja Pramod Alias Pramodkumar Dhuri &          ...Respondents
                              Ors


                              Ms. Poonam Mital, for the Appellant.
                              Ms. Varsha Chavan, for the Respondents.


                                                     CORAM: Smt. Bharati Dangre, J.

                                                     DATED:     23rd December 2021


                              P.C.:-

1. In the Appeal filed by the Reliance General Insurance Company Limited, thereby posing a challenge to the judgment

Digitally signed delivered by the Motor Accident Claims Tribunal in M.A.C.P. by ATUL ATUL No. 22 of 2011 on 11.01.2016, the Company has settled the GANESH GANESH KULKARNI KULKARNI Date:

2021.12.23 13:54:30 +0530 dispute with the original Claimants (Respondent Nos. 1 to 3).

2-FAST16910-2016+.DOC

Pursuant thereto consent terms drawn between the Appellant and Respondent Nos. 1 to 3 are tendered before me. The consent terms are signed on 11.12.2021 by the Appellant as well as the Power of Attorney holder of Respondent No. 3. Respondent Nos. 1 and 2 and the Power of Attorney holder on behalf of Respondent No. 3 are present in Court. Their Aadhar cards are annexed along with the consent terms.

The consent terms are taken on record and marked 'X' for identification.

2. The compromise agreed between the Insurance Company and the Claimants is contained in clauses 2, 3, 4(a) to 4(g) of the consent terms. It is also agreed that the statutory deposit of Rs. 25,000/- shall be refunded to the Appellant along with the court fees.

The terms set out are agreed to by the parties wilfully and on understanding the recitals in the consent terms, they have put their signatures.

Similarly, the learned Counsel Ms. Poonam Mital for the Appellant has also received instructions from the Legal Manager (Claims) of the Insurance Company to effect the compromise, subject to which she has also put her signatures on the consent terms. The document is taken on record and marked 'X1' for identification.

2-FAST16910-2016+.DOC

3. In the wake of the consent terms, taken on record and marked 'X', the First Appeal stand disposed of.

4. All pending Interim Applications are disposed of as infructuous.

(Smt. Bharati Dangre, J.)