Reliance General Insurance Co. Ltd., ... vs Sheikh Alim Sheikh Hakim And Others
2026 Latest Caselaw 2660 Bom

Bombay High Court

Reliance General Insurance Co. Ltd., ... vs Sheikh Alim Sheikh Hakim And Others on 14 March, 2026

2026:BHC-NAG:4492




                      HIGH COURT LEGAL SERVICES SUB-COMMITTEE,
                               NAGPUR BENCH, NAGPUR.

                             BEFORE THE NATIONAL LOK ADALAT

                               FIRST APPEAL NO. 314 OF 2020

                     The Reliance General Insurance Co.Ltd.Vs.Sheikh Alim Sheikh
                                      Hakim and ors.

              Shri. H.N.Verma, Advocate for Appellants.


                                          ORDER

(Passed on 14.03.2026)

The instant Appeal is filed by the Insurance Company, challenging the Award passed by the learned MACP Amravati in MACP No.3 of 2011. In view of the Award, the insurance Company has already deposited the amount of Rs.41,95,452/- . The Respondent No.1 Original Claimant was allowed to withdraw 50% of that amount. By the memorandum (N) the Insurance Company intent to withdraw the Appeal and authority letter to that respect is placed on record issued by the Insurance Company. There is no cross objection or the Appeal filed by the Original Claimants. In view of this, the Appeal is disposed of as withdrawn. Remaining amount be paid to the original Claimants -Respondent No.1. Statutory amount with accrued interest and Court fees be paid to the Insurance Company.

               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 14:22:23