The New India Assurance Company Ltd., ... vs Sandip S/O Babarao Wankhade And Another
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Bombay High Court

The New India Assurance Company Ltd., ... vs Sandip S/O Babarao Wankhade And Another on 14 March, 2026

  2026:BHC-NAG:4406


                    HIGH COURT LEGAL SERVICES SUB-COMMITTEE, NAGPUR BENCH,
                                            NAGPUR.
                                BEFORE THE NATIONAL LOK ADALAT

                                            FIRST APPEAL NO. 367 OF 2014

                              The New India Assurance Company Limited, Nagpur
                                                              Versus
                                   Sandeep S/o Babarao Wankhede and another
                   ----------------------------------------------------------------------------------------------
             Ms. Anita Mategaonkar, Advocate for the appellant.
             Shri V.G.Wankhede, Advocate for the respondent no.1 and 2.
                   ----------------------------------------------------------------------------------------------
                                                           ORDER

(Date: 14/03/2026)

The matter is amicably settled, as a result that the appellant has

withdrawn the Appeal by filing a separate pursis.

The Appellant does not want to proceed further. In view of that,

settlement is accepted. The Appeal is disposed of as settled.

Court fee be refunded as per Rules.

The claimants are entitled to withdraw of entire compensation

amount, if any, deposited by the appellant in the Court along with interest

accrued.

                           Member                          Member                     Presiding Officer
                         (Amol Patil )                   (Bharat Vyas)          (Ms. Justice Nivedita P. Mehta)
                           Advocate                        Retd.D.J.


             SKNair




Signed by: Mr. S.K. NAIR

Designation: PS To Honourable Judge Date: 17/03/2026 15:56:42