Bajaj Allianz General Insurance Co. ... vs Manglabai Suklal Pawara And Ors
2026 Latest Caselaw 4858 Bom

Bombay High Court

Bajaj Allianz General Insurance Co. ... vs Manglabai Suklal Pawara And Ors on 9 May, 2026

2026:BHC-AUG:21597
                                                                                 FA.698.2017.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:            Mangalabai Sukalal Pawara and Others

          No. of proceedings :          FIRST APPEAL NO. 698 OF 2017

          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. The entire amount under the Appeal has been deposited by the

Appellant - Insurance Company. The Appellant - Insurance Company is

withdrawing the Appeal unconditionally. Hence, the First Appeal stands

disposed of in terms of the withdrawal.

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

the purpose of identification.

FA.698.2017.odt

5. The amount, if any, deposited by the Appellant - Insurance

Company shall be paid to the Respondents.

6. The Appellant - Insurance Company shall intimate the

withdrawal of this Appeal to the Respondents - Claimants personally or

through its Advocate on record.

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

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

9. The Registry shall intimate the withdrawal of this proceeding to

the Motor Accident Claims Tribunal.

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