Iffco Tokio General Insurance Co. ... vs Shri. Savleram Govind Padekar And ...
2023 Latest Caselaw 442 Bom

                                                             902-fa-746-17.doc


 SAP
       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
               CIVIL APPELLATE JURISDICTION

                       FIRST APPEAL NO. 746 OF 2017


 IFFCO Tokio General Insurance Co. Ltd.       ... Appellant
           V/s.
 Savleram Govind Padekar and Ors.             ... Respondents


 Ms. Vashra Chavan for the Appellant.
 Ms. Sangeeta S. Salvi foir the Respondent Nos. 1 to 3.


                                CORAM : AMIT BORKAR, J.

DATED : JANUARY 11, 2023 P.C.:

1. The Appeal is filed by the Insurance Company against judgment and award passed by the Motor Accident Claims Tribunal (hereafter "Tribunal", for short ). During the pendency of the present First Appeal, the parties have amicably resolved their disputes.

2. Today, consent terms duly signed by the parties and their Advocates have been filed before the Court. Consent terms are taken on record and marked as 'X' for identification.

3. The impugned judgment and award stands modified in terms of the consent terms.

4. The Appeal stands disposed of in terms of the consent terms. No costs.

902-fa-746-17.doc

5. In terms of the consent terms, the record and proceedings be transmitted to the Tribunal within eight (8) weeks from today.

(AMIT BORKAR, J.)