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I C I C I Lombard General Insurance ... vs Smt Bhanwari Devi And Ors
2021 Latest Caselaw 685 Raj/2

Citation : 2021 Latest Caselaw 685 Raj/2
Judgement Date : 22 January, 2021

Rajasthan High Court
I C I C I Lombard General Insurance ... vs Smt Bhanwari Devi And Ors on 22 January, 2021
Bench: Mahendar Kumar Goyal
       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

          S.B. Civil Miscellaneous Appeal No. 3987/2009

ICICI Lombard General Insurance Company Ltd., having its
registered Office at ICICI Bank Tower, Bandra Kurla Complex,
Mumbai-400051, having its Regional Office at Plot No.9, Makers
Tower, Basant Bahar, Near Gopalpura Flyover, Tonk Road, Jaipur-
302018 through its Constituent Attorney.
                                                ----Non-Claimant/Appellant
                                   Versus
1.Smt. Bhanwari Devi W/o Late Shri Nathuram, Age 43 years,
2. Smt. Sunita W/o Late Shri Sohan Lal, Age 19 years,
Both are R/o Vill. Govindi Rajas, Police Station Nawan, Distt.
Nagaur, (Raj.)
                                                 ----Claimants/Respondents

3.Lalaram S/o Shri Nolaram, Age 49 years, R/o Manda, Police Station Dataramgarh, Distt. Sikar and C-553, 4-B First, Moti Bandha Road, Kalwar Road, Macheda, Jaipur.

----Non-Claimants/Respondent

For Appellant(s) : Mr. Virendra Agarwal with Mr. Santosh Kumar Soni through VC For Respondent(s) : Mr. Satish Khandal with Mr. L.N. Kapoor

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Order

22/01/2021 This appeal has been preferred by the non-claimant-

Insurance Company against the judgment dated 06.07.2009

passed by the Workman Compensation Commissioner, Jaipur

District-II, Jaipur partly allowing the claim petition filed by the

respondents-claimants.

(2 of 2) [CMA-3987/2009]

Both the learned counsels have submitted the memo of

compromise dated 13.01.2021 and have prayed that the appeal

may be disposed of in terms of compromise between the parties.

Heard the learned counsels for the parties and perused the

terms of compromise. The appeal is disposed of in terms of

compromise entered into between the parties on 13.01.2021. The

memo of compromise may be treated as part and parcel of this

order.

The appeal stands disposed of accordingly.

(MAHENDAR KUMAR GOYAL),J

MADAN MEENA /Comp./3

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