Bajaj Allianz General Insurance Co. ... vs Dattu Bajirao Kolnure And Others
2026 Latest Caselaw 4857 Bom

Bombay High Court

Bajaj Allianz General Insurance Co. ... vs Dattu Bajirao Kolnure And Others on 9 May, 2026

2026:BHC-AUG:21595
                                                                                FA.1113.2013.odt



               BEFORE THE NATIONAL LOK ADALAT HELD AT HIGH COURT OF
                           BOMBAY BENCH AT AURANGABAD

                Organized by High Court Legal Services Sub-Committee, Aurangabad
          under section 19, of the Legal Services Authorities Act, 1987 (Central Act)

          Appellant         :    Bajaj Allianz General Insurance Company Ltd.

          Respondents:           Dattu Bajirao Kolnure and Others

          No. of proceedings :         FIRST APPEAL NO. 1113 OF 2013

          Advocate for Appellant : Mr. Mohit R. Deshmukh.


          Name of Hon'ble High Court Judge: AJIT B. KADETHANKAR, J.

Retired Judicial Officer : Shri. Kishor R. Choudhari

Name of Member : Adv. A. R. Borulkar

AWARD

1. The dispute between the parties having been referred for

determination to the Lok Adalat.

2. Not on board. Taken on board.

3. The Appellant - Insurance Company tendered a withdrawal

pursis before the Lok Adalat. The Appellant - Insurance Company deposited

50% of the amount under the Award in this Court. The Appellant -

Insurance Company undertakes to deposit the remaining 50% amount under

the Award within eight (08) weeks from today, along with interest, if any.

The Appeal stands disposed of in terms of withdrawal.

FA.1113.2013.odt

4. The withdrawal pursis is taken on record and marked as "X" for

the purpose of identification.

5. The Respondents - Claimants are permitted to withdraw the

amount that has been deposited and that would be deposited by the

Appellant - Insurance Company along with accrued interest, if any.

6. C. F. refund certificate be issued as per the Rules.

7. Civil Applications, if any, also stand disposed of.

8. The Registry shall intimate the withdrawal of this Appeal to the

Motor Accident Claims Tribunal, Omerga, Dist. Osmanabad.

9. The parties are informed that the Court fee, if any, paid by any

of them, shall be refunded.

     (A.R. Borulkar)         (Kishor R. Choudhari) (AJIT B. KADETHANKAR, J.)
        Advocate,            District Judge (Retired)   Head of the Panel
         Member                       Member