The New India Assurance Company Ltd. ... vs Vinodkumar S/O Rambilasji Agrawal And 2 ...
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Bombay High Court

The New India Assurance Company Ltd. ... vs Vinodkumar S/O Rambilasji Agrawal And 2 ... on 14 March, 2026

  2026:BHC-NAG:4399


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

                                            FIRST APPEAL NO. 710 OF 2017

                              The New India Assurance Company Limited, Nagpur
                                                              Versus
                                    Vinodkumar Rambilasji Agrawal and others
                   ----------------------------------------------------------------------------------------------
             Ms. Anita Mategaonkar, Advocate for the appellant.
             Shri P.R.Agrawal, Advocate for the respondent no.3.
                   ----------------------------------------------------------------------------------------------
                                                           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withdrawn the Appeal by filing a separate pursis.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 claimant is 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 15:15:37