Magma Hdi General Insurance Co. Ltd., ... vs Mangesh S/O Markad Bhendarkar And ...
2026 Latest Caselaw 2642 Bom

Bombay High Court

Magma Hdi General Insurance Co. Ltd., ... vs Mangesh S/O Markad Bhendarkar And ... on 14 March, 2026

  2026:BHC-NAG:4468


                    A-36


                                      HIGH COURT LEGAL SERVICES SUB-COMMITTEE,
                                               NAGPUR BENCH, NAGPUR.
                                             BEFORE THE NATIONAL LOK ADALAT
                                          CIVIL APPLICATION (CAF) NO. 207 OF 2026
                                                           WITH
                                          FIRST APPEAL (STAMP) NO. 26248 OF 2025
                                               MAGMA HDI General Insurance Co. Ltd.
                                                              Versus
                                              Mangesh s/o. Markad Bhendarkar and anr.
                    ......................................................................................................
                    Shri G.I.Dipwani, Advocate for Appellant.
                    Shri K.P. Mirache, Advocate for Respondent no. 1.
                    .....................................................................................................
                                                      ORDER

(Passed on 14.03.2026) This Appeal by the Insurance Company against the Award dated 20/06/2025 passed by the learned Motor Accident Claims Tribunal, Nagpur in MACP No. 82/2022, is amicably settled between the Appellant and Respondent no. 1-Original Claimant for an amount of Rs. 8,00,225/- along with the interest accrued thereon.

The terms of compromise are filed by the parties along with the signature by respective Advocates. The Appeal stands disposed of, as per the terms of compromise.

As per compromise Pursis, the settled amount is agreed to be deposited by the Insurance Company in the bank account of Respondent no. 1, the details of which, are mentioned in the Pursis.

The amount of statutory deposit be refunded to the Appellant- Insurance Company and the Court fees as per rules.

                          MEMBER                       MEMBER                    PRESIDING OFFICER
                     (Aniruddha Chandekar)           (G. M. Kubde)             (Justice Neeraj P. Dhote)
                          Advocate                    Retd. P. D.J.

                    Khapekar




Signed by: Mr. B.T. Khapekar
Designation: PA To Honourable Judge
Date: 18/03/2026 10:48:04