The Bajaj Allianz General Insurance Co. ... vs Sohel Irfan Biradar And Ors
2026 Latest Caselaw 4859 Bom

Bombay High Court

The Bajaj Allianz General Insurance Co. ... vs Sohel Irfan Biradar And Ors on 9 May, 2026

2026:BHC-AUG:21593
                                                                             FA.2138.2020.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:            Sohel Irfan Biradar and Others

          No. of proceedings :          FIRST APPEAL NO. 2138 OF 2020

          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 parties to the proceedings appeared before the Lok Adalat

along with the Terms of Settlement. The Terms of Settlement are read over

and explained to the parties. They have admitted the contents of the Terms

of Settlement.

4. The Appellant - Insurance Company is withdrawing the Appeal

as per the Compromise Terms. Out of the deposited amount, ₹ 1,00,000/-

shall be paid to the Appellant - Insurance Company and the remaining

FA.2138.2020.odt

amount be paid to the original claimants - Respondents along with accrued

interest, if any.

5. The Settlement Terms are taken on record and marked as "X"

for the purpose of identification.

6. Award be prepared accordingly.

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

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

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