National Insurance Co. Ltd., Wardha ... vs Smt. Kirti Sandip Kale And Others
2026 Latest Caselaw 2686 Bom

Bombay High Court

National Insurance Co. Ltd., Wardha ... vs Smt. Kirti Sandip Kale And Others on 14 March, 2026

  2026:BHC-NAG:4394


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

                                            FIRST APPEAL NO. 697 OF 2016

                             National Insurance Company Limited, Wardha Branch
                                                              Versus
                                          Smt. Kirti Sandeep Kale and others
                   ----------------------------------------------------------------------------------------------
             Shri Marathe, Advocate for the appellant.
             Shri S.U.Ghude, Advocate for the respondent nos. 1 to 3.
             Shri Anthony, Advocate for the respondent nos. 5 and 6.
                   ----------------------------------------------------------------------------------------------
                                                           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 15:09:44