National Insurance Co. Ltd. Thr. Its ... vs Nirmala Sunil Shrirame And Others
2026 Latest Caselaw 2670 Bom

Bombay High Court

National Insurance Co. Ltd. Thr. Its ... vs Nirmala Sunil Shrirame And Others on 14 March, 2026

  2026:BHC-NAG:4491




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

                                           BEFORE THE NATIONAL LOK ADALAT

                                              FIRST APPEAL NO. 836 OF 2025
                                  National Insurance Co. Ltd. Through its Manager, Nagpur
                                                           Versus
                                                Nirmala Sunil Shrirame and ors.

                     Shri. Gunjan Kothari, Advocate for Appellant.
                     Shri. G.K.Chabra, Advocate for Respondent


                                                        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, Darwha in M.A.C.P.No.04 of 2024 is settled at Rs.29,00,000/- along with the accrued interest. 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 excess amount after withdrawal by the Claimants along with interest accrued and statutory deposit, be refunded to the Insurance Company-Appellant along with interest accrued thereon. The Court Fees be dealt with 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 14:21:27