Oriental Insurance Company Limited vs Bananath
2025 Latest Caselaw 5282 MP

Madhya Pradesh High Court

Oriental Insurance Company Limited vs Bananath on 8 March, 2025

Author: Vivek Rusia

Bench: Vivek Rusia

          NEUTRAL CITATION NO. 2025:MPHC-IND:6214




                                                                 1                               MA-964-2014
                                IN     THE      HIGH COURT OF MADHYA PRADESH
                                                       AT INDORE
                                                     BEFORE LOK ADALAT
                                               HON'BLE SHRI JUSTICE VIVEK RUSIA
                                                              &
                                                    MS. MAMTA SHANDLIYA
                                                     ON THE 8 th OF MARCH, 2025
                                                    MISC. APPEAL No. 964 of 2014
                                           ORIENTAL INSURANCE COMPANY LIMITED
                                                          Versus
                                                  BANANATH AND OTHERS
                           Appearance:
                                Appellant - Insurance Company by Shri Sanjay Mehra - Advocate.
                                None appears for respondents No.1 and 2 - claimants.

                                                                     ORDER

Per: Justice Vivek Rusia

This appeal is filed by the appellant - Insurance Company seeking setting aside of impugned award passed by learned Member, Motor Accident Claims Tribunal, Ratlam, District Ratlam (M.P.) in Claim Case No.64 of 2012 decided on 10.02.2014; and its exoneration on the ground of driving license of Light Motor Vehicle. Today the appeal is listed before the

Permanent & Continuous/ National Lok Adalat under Section 20 of the Legal Services Authorities Act, 1987 for settlement between the parties.

2. Learned counsel appearing for appellant - Insurance Company has filed an application dated 08.03.2025 under the signatures of Authorized Signatory on behalf of The Oriental Insurance Company Limited making a written prayer for withdrawal of the present miscellaneous appeal on the ground that in view of the judgment of the Apex Court, the present

NEUTRAL CITATION NO. 2025:MPHC-IND:6214

2 MA-964-2014

miscellaneous appeal is maintainable; and the appellant - Insurance Company wants to withdraw this appeal and no longer wants to continue the matter.

3. Prayer is allowed.

4. Accordingly, Miscellaneous Appeal No.964 of 2014 is dismissed as withdrawn. Withdrawal application dated 08.03.2025 is taken on record.

Pending interlocutory application, if any, also stands disposed off.

                                 (JUSTICE VIVEK RUSIA)                        (MS. MAMTA SHANDLIYA)
                                        MEMBER                                       MEMBER
                           rcp