National Isnurance Co. Ltd vs Mr. Ramchandran B. Nair And ...
2022 Latest Caselaw 11453 Bom

                      Megha                                        904_fast_28632_2014.doc



                                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                         CIVIL APPELLATE JURISDICTION

                                     FIRST APPEAL (STAMP) NO.28632 OF 2014
                                                       WITH
                                        CIVIL APPLICATION NO.2455 OF 2015
                                                       WITH
                                        CIVIL APPLICATION NO.2457 OF 2015
                                                        IN
                                     FIRST APPEAL (STAMP) NO.28632 OF 2014

                       National Insurance Co. Ltd.                                 ...Appellant
                                         Versus
                       Ramchandran B. Nair and Anr.                              ...Respondents
                                                            ...
                      Mr. Amol Gatne for the Appellant.


                                                  CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATED : 10th NOVEMBER, 2022. P. C. :-

1. Learned counsel for the Appellant, under instructions seeks

leave to withdraw the appeal. Leave is granted.

2. The Appeal is dismissed as withdrawn.

3. Pending application (s), if any, stand (s) disposed of.

4. Statutory deposit be transferred to the Claims Tribunal,

Thane. The compensation deposited by the Appellant-Insurance

Company be paid to the Respondent - original claimant as per the

impugned Judgment and Award. Digitally signed MEGHA by MEGHA S

S PARAB Date:

2022.11.11 PARAB 16:33:57 +0530 Megha 904_fast_28632_2014.doc

5. Court fees permissible under the rules be refunded.

(SMT. ANUJA PRABHUDESSAI, J.)