H.D.F.C. Ergo General Insurance Co. ... vs Hari S/O Urkuda Shende And Others
2026 Latest Caselaw 2653 Bom

Bombay High Court

H.D.F.C. Ergo General Insurance Co. ... vs Hari S/O Urkuda Shende And Others on 14 March, 2026

2026:BHC-NAG:4490




                        HIGH COURT LEGAL SERVICES SUB-COMMITTEE,
                                   NAGPUR BENCH, NAGPUR.
                             BEFORE THE NATIONAL LOK ADALAT
                                FIRST APPEAL NO. 658 OF 2022
              H.D.F.C.ERGO,Genral Insurance Co.Ltd.. through Branch Manager, Nagpur
                                             Versus
                                   Hari Urkuda Shende and ors.

           Shri.H.N.Verma, Advocate for Appellant.
           Shri.U.K.Bisen, Advocate for Respondent Nos.1 and 2


                                            ORDER

(Passed on 14.03.2026)

This is an Appeal by the Insurance Company. The learned Advocate for the Insurance Company is present. The Claimants are personally present along with the Advocate. The Appeal is amicably settled. The Award passed by the learned MACT, Bhandara in M.A.C.P.No.43 of 2014 is settled at Rs.8,50,000/- along with the accrued interest. Amount of Rs.2,00,000/- is already withdrawn by the Claimants. The balance amount of Rs. 06,50,000/- be paid to the Claimants. Remaining amount deposited by the Insurance Company including statutory amount be refunded to the Appellant/Insurance Company along with interest accrued on. The memorandum of the Compromise/terms of compromise are singed by the parties. The parties agreed for the settlement, therefore, signed before the Panel. The Court Fees be refunded as per rules.

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


          Kavita
          .
 Signed by: Kavita P Tayade
Designation: PS To Honourable Judge
Date: 18/03/2026 14:15:02