Bajaj Allianz General Insurance Co. ... vs Farjana Adam Pathan And Others
2026 Latest Caselaw 4862 Bom

Bombay High Court

Bajaj Allianz General Insurance Co. ... vs Farjana Adam Pathan And Others on 9 May, 2026

2026:BHC-AUG:21594
                                                                            FA.1940.2015.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:           Farzana Adam Pathan and Others

          No. of proceedings :         FIRST APPEAL NO. 1940 OF 2015

          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 intends

to withdraw the Appeal. The principal amount has been deposited by the

Appellant - Insurance Company before the Commissioner for Employees

Compensation and Judge, Labour Court at Dharashiv. The Appellant -

Insurance Company is ready to deposit amount of interest within eight (08)

weeks from today. Hence, the Appeal is disposed of in terms of withdrawal

FA.1940.2015.odt

pursis.

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

the purpose of identification.

5. The amount of interest shall be deposited before the

Commissioner for Employees Compensation and Judge, Labour Court at

Dharashiv, within eight (08) weeks from today. The Respondents are

permitted to withdraw the amount, if any, lying before the Commissioner for

Employees Compensation and Judge, Labour Court at Dharashiv.

6. After depositing the amount of interest with the Appellant -

Insurance Company, by the Appellant - Insurance Company, the

Respondents - Claimants are entitled to withdraw the same.

7. The proceeding stands disposed of.

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

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

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

Commissioner for Employees Compensation and Judge, Labour Court at

Dharashiv.

11. 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