Friday, 15, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Tata Aig General Insurance Co. Ltd., ... vs Jayshree Wd/O Ravindra Khajone And ...
2026 Latest Caselaw 2671 Bom

Citation : 2026 Latest Caselaw 2671 Bom
Judgement Date : 14 March, 2026

[Cites 0, Cited by 0]

Bombay High Court

Tata Aig General Insurance Co. Ltd., ... vs Jayshree Wd/O Ravindra Khajone And ... on 14 March, 2026

  2026:BHC-NAG:4378


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

                                            BEFORE THE NATIONAL LOK ADALAT

                                           FIRST APPEAL NO.1267/2025
                                        TATA AIG General Insurance Co. Ltd.
                                                       Versus
                                    Jayshree Wd/o Ravindra Khajone and others
                    ......................................................................................................
                    Shri H.N. Verma, Advocate for the Appellant.
                    .....................................................................................................

                                                       ORDER

(Passed on 14.03.2026) The identity of the Respondent Nos.1 to 3 is verified through Video Call on Mobile No.9422130064 of Advocate Shri H.N. Verma. It is submitted that, the Respondent No.4 Uttamrao S/o Bajirao Khajone is undergoing treatment in the hospital. Respondent Nos.1 to 3 have specifically admitted the settlement of claim for Rs.24,50,000/- with accrued interest as disclosed in the pursis of settlement. The Appellant Insurance Company has deposited the amount of Rs.27,70,304/-. After the payment of settlement amount of Rs.24,50,000/- with accrued interest to the Claimants, balance amount be refunded to the Appellant.

2. Court fees and statutory amount, if any, be refunded as per Rules.

3. The amount of Rs.24,50,000/- with accrued interest be transmitted to the M.A.C.T., Achalpur, District Amravati for payment to the Claimants.

4. The Appeal stands disposed of in view of the settlement pursis.

                         MEMBER                     MEMBER               PRESIDING OFFICER
                    (Aniruddha Chandekar)         (G. M. Kubde)        (Justice Neeraj P. Dhote)
                       Advocate                    Retd. P. D.J.




                    Tambaskar.

Signed by: MR. N.V. TAMBASKAR
Designation: PS To Honourable Judge
Date: 17/03/2026 13:26:47
 

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter