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National Insurance Co.Ltd. vs Gangaram
2022 Latest Caselaw 7380 MP

Citation : 2022 Latest Caselaw 7380 MP
Judgement Date : 14 May, 2022

Madhya Pradesh High Court
National Insurance Co.Ltd. vs Gangaram on 14 May, 2022
Author: Rajendra Kumar (Verma)
                                                                        1
                                                    IN THE HIGH COURT OF MADHYA PRADESH
                                                                  AT INDORE
                                                                  BEFORE LOK ADALAT
                                                    HON'BLE SHRI JUSTICE RAJENDRA KUMAR (VERMA)
                                                                          &
                                                         SMT. RUKMANI DHANGAR , ADVOCATE
                                                                 ON THE 14th OF MAY, 2022

                                                             MISC. APPEAL No. 1507 of 2021

                                                 Between:-
                                                 NATIONAL    INSURANCE    CO.LTD.     THR.
                                                 MANAGER HEAD OFFICE 3, MIDILTON STREET,
                                                 P.B. NNO. 9229, KOLKATA/ 310-323, BANCH
                                                 MARK, BUSINESS PARK, BLOCK A 3 PU4, VIJAY
                                                 NAGAR, INDORE (MADHYA PRADESH)

                                                                                             .....APPELLANT
                                                 (BY SHRI ANIL KUMAR GOYAL, ADVOCATE)

                                                 AND

                                            1.   GANGARAM S/O LATE RAMESH , AGED ABOUT
                                                 25 YEARS, OCCUPATION: LABOUR DHAUJI BEDI
                                                 (BILLORA BUJURG) TEH. ONKARESHWAR
                                                 (MADHYA PRADESH)

                                            2.   RADHYSHYAM S/O LATE RAMESH , AGED
                                                 ABOUT 24 YEARS, OCCUPATION: LABOURER
                                                 DHAUJI BEDI (BILLORA BUJURG) TEH.
                                                 ONKARESHWAR (MADHYA PRADESH)

                                            3.   KANHAIYALAL S/O LATE RAMESH MINOR THR.
                                                 NATURAL GUARDIAN GANGARAM S/O LATE
                                                 RAMESH , AGED ABOUT 24 YEARS, DHAUJI
                                                 BEDI (BILLORA BUJURG) TEH. ONKARESHWAR
                                                 (MADHYA PRADESH)

                                            4.   GANGABAI W/O RAMESHCHANDRA , AGED
                                                 ABOUT 30 YEARS, OCCUPATION: HOUSEHOLD
                                                 DHAUJI BEDI (BILLORA BUJURG) TEH.
                                                 ONKARESHWAR (MADHYA PRADESH)

                                            5.   REENA BAI W/O SEETARAM , AGED ABOUT 28
Signature Not VerifiedDigitally signed by
  SAN                 REENA JOSEPH
                                                 Y E A R S , GRAM MORBADI TEH. PUNASA
                      Date: 2022.05.14
                      16:25:00 IST               (MADHYA PRADESH)

                                            6.   RAGHUWAR      S/O   SEETARAM    KACHHAWA
                                                                         2
                                                       NAVLAKHA CHOURAHA, INDORE (MADHYA
                                                       PRADESH)

                                             7.        MAHENDRASINGH S/O JAGDISH SOLANKI
                                                       GRAM PUNJAPURA TEH. BAGALI DIST. DEWAS
                                                       PERMANENT ADD. 119, PIPLIYAYAO INDORE
                                                       (MADHYA PRADESH)

                                                                                                           .....RESPONDENTS
                                                       (SHRI SAMEER VERMA, ADVOCATE FOR RESPONDENTS NO.1
                                                       TO 4)

                                                     This appeal coming on for conciliation this day, the Bench passed the
                                             following:
                                                                                  ORDER

Learned counsel for the parties submits that they have amicably settled the dispute and have filed compromise/settlement in this appeal.

According to the compromise, the Tribunal has awarded an amount of Rs.10,15,400/- . The parties have settled the dispute for an amount of Rs.8,15,400/- for which they have filed docket with the terms settlement. The settlement is taken on record.

Accordingly this appeal is disposed off in terms of the settlement arrived at between the parties. The remaining part of the award shall remain intact.

This matter has been disposed of in this Lok Adalat. Entire court fee should be refunded without any deduction according to judgment passed by Division Bench of this Court in the case of Ramesh Chandra Vs. State of M.P. ILR 2012 MP 320.




                                                  (RAJENDRA KUMAR (VERMA))                    (SMT. RUKMANI DHANGAR )
                                                           MEMBER                                    MEMBER
Signature Not Verified
              VerifiedDigitally
                       Digitally signed by
                                             RJ
  SAN                  REENA JOSEPH
                       Date: 2022.05.14
                       16:25:00 IST
 

 
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