The Divisional Manager, National ... vs Smt. Madhuri Wd/O Devendra Soitkar And ...
2026 Latest Caselaw 2667 Bom

Bombay High Court

The Divisional Manager, National ... vs Smt. Madhuri Wd/O Devendra Soitkar And ... on 14 March, 2026

  2026:BHC-NAG:4407


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

                                              FIRST APPEAL NO. 893 OF 2015

                 The Divisional Manager, National Insurance Company Limited, Nagpur
                                                              Versus
                                Smt. Madhuri Wd/o Devendra Soitkar and others
                   ----------------------------------------------------------------------------------------------
             Ms. Gauri Venkatraman, Advocate for the appellant.
             Shri P.R.Agrawal, Advocate for the respondent nos. 1 and 2.

                      ----------------------------------------------------------------------------------------------
                                                              ORDER

(Date: 14/03/2026)

The matter is amicably settled, as per settlement pursis.

In view of that, settlement is accepted. The Appeal is disposed of

as settled.

Court fee be refunded as per Rules.

The claimants and National Insurance Company are entitled to

withdraw compensation amount as per settlement, 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 15:57:51