New India Assurance Co. Ltd vs Smt. Pramila Balwant Sonawane And ...
2022 Latest Caselaw 11510 Bom

                                                                                       55-fa-130-2017.doc

     rrpillai
                                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                        BEFORE THE NATIONAL LOK ADALAT
                                           CIVIL APPELLATE JURISDICTION
                                             FIRST APPEAL NO. 130 OF 2017


                      New India Assurance Co. Ltd                                 .....Appellant
                      307, Narayan Peth
                      Opp Vijay Talkies, Laxmi Road
                      Pune 411 030
                             vs.
                      1.    Pramila Balwant Sonawane                              .....Respondents
                            Age about 40 years
                            Occ : Household

                      2.     Balwant Balasaheb Sonawane
                             Age about 43 years
                             Occ : Labourer
                             Both residing at Pimpri Dumala
                             Taluka Shirur, District Pune

                      3.     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
           Digitally signed the Respondent Nos. 1 and 2.
RAJESHWARI by RAJESHWARI

                            Ms Pramila B. Sonawane and Mr Balwant B. Sonawane-Respondent Nos. 1 and 2
           RAMESH PILLAI
RAMESH     Date:
PILLAI     2022.11.16
           13:10:36 +0530
                            present.
                            Ms Lata Iyer, representative of the Appellant.

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                                                                      55-fa-130-2017.doc


                                      CORAM         :     Gauri Godse, J.

Head of the Panel : H.M.Bhosale, Registrar, Judicial II : 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 Nos. 1 and 2 as well as the authorised signatory of the

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

Parties present are identified by their respective Advocates.

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

terms.

3. Statutory deposit amount, if any, lying in this court to be transferred to

MACT, Pune along 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 stand modified in terms of the

consent terms. Decree to be draw up accordingly.

55-fa-130-2017.doc

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

7. In view of the consent terms all 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