New India Assurance Co. Ltd vs Shri. Navnath Balwant Sonawane ...
2022 Latest Caselaw 11509 Bom

                                                                                           56-fa-272-2017.doc

    rrpillai
                                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                 BEFORE THE NATIONAL LOK ADALAT
                                                      CIVIL APPELLATE JURISDICTION
                                                        FIRST APPEAL NO. 272 OF 2017

                                  New India Assurance Co. Ltd                             .....Appellant
                                  307, Narayan Peth
                                  Opp Vijay Talkies, Laxmi Road
                                  Pune 411 030
                                             vs.
                                  1.    Navnath Balwant Sonawane                          .....Respondents
                                        Age 19 years
                                        Occ : Education
                                        Residing at Pimpri Dumala
                                        Tal. Shirur, District Pune

                                  2.    M/s. R.D.Agarwal
                                        A Proprietary concern having
                                        address as Gat No. 209, Bhawadi
                                        Post Wagholi, Tal. Haveli,
                                        Dist. Pune

                                  Mr. Shrikant M Dange, Advocate for the Appellant.
                                  Mr. Ravindra S. Pachundkar a/w. Mr Ashokrao Sankpal, Advocate for
                                  the Respondent Nos. 1 and 2.
                                  Mr Navnath B. Sonawane, Respondent No. 1 present.
                                  Ms Lata Iyer, representative of the Appellant present.

                                                                     CORAM      :   Gauri Godse, J.

RAJESHWARI Digitally signed by RAJESHWARI RAMESH PILLAI Head of the Panel RAMESH PILLAI Date:

2022.11.16 13:10:35 +0530 : H.M.Bhosale, Registrar, Judicial II

56-fa-272-2017.doc

: P.A.Patki, Deputy Registrar, A Civil Br. & PIO DATE : 12th November 2022 P.C.

1. Learned counsel appearing for the parties have tendered consent terms.

Consent terms are taken on record and marked "X" for identification with today's

date. We have perused the consent terms. Consent Terms are proper. Consent terms

are signed by Respondent No. 1 as well as the authorised signatory of the Appellant

and Advocates for the respective parties. Parties are present in court. Parties are

identified by their respective Advocates.

2. Parties are allowed to withdraw the amount with interest as per Clause 1 of

the consent terms.

3. Statutory amount lying in this court to be transferred to MACT, Pune with

accrued interest.

4. First Appeal is disposed in terms of the consent terms. No order as to costs.

5. By consent the impugned judgment and award stands modified in terms of

the consent terms. Decree to be drawn up accordingly.

6. Refund of court fees permitted, as per law.

56-fa-272-2017.doc

7. In view of the consent terms pending Applications stand disposed of as

infructuous.

8. All parties and the concerned Tribunal to act on the authenticated copy of

this Order.

P.A. Patki H.M. Bhosale Gauri Godse, J. Member Member Head of the Panel