Reliance General Ins. Co. Ltd vs Suman And Ors
2022 Latest Caselaw 91 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Misc. Appeal No.829/2015

Reliance General Insurance Co. Ltd. through Manager, Maker Tower 2nd Floor, Nityanand Nagar, Queen's Road Vaishali Nagar, Jaipur-302021.

----Appellant/Non-applicant Versus

1. Suman W/o Shri Narendra Kumar B/c Jat, aged about 27 years, R/o 7 L.L.W. Nawan Tehsil and Distt. Hanumangarh.

2. Khushboo D/o Shri Narendra Kumar, aged about 4 years, minor through her mother and natural guardian Suman w/o Shri Narendra Kumar b/c Jat, r/o 7 L.L.W. Nawan Tehsil and Distt. Hanumangarh.

3. Sidharth S/o Shri Narendra Kumar aged 7 months minor through his mother and natural guardian Suman W/o Shri Narendra Kumar b/c Jat, R/o 7 L.L.W. Nawan Tehsil & Distt. Hanumangarh.

4. Daulat Ram S/o Shri Sahi Ram aged about 55 years, B/c Jat, R/o 7 L.L.W. Nawan Tehsil and Distt. Hanumangarh.

5. Nirmala W/o Shri Daulat Ram aged about 50 years b/c Jat, r/o 7 L.L.W. Nawan Tehsil and Distt. Hanumangarh.

(Claimants)

6. Om Singh @ Om Prakash S/o Shri Laxman Singh aged about 30 years b/c Rajpoot, r/o Ghingtaniya Tehsil Sadulshahar, Distt. Sri Ganganagar.

7. Angrej Singh S/o Shri Major Singh, b/c Ramgadhiya, aged about 32 years, r/o Saktakhera Tehsil Dabwali, Distt. Sirsa (Haryana).

(Non-applicants)

----Respondents

For Appellant(s) : Mr.Vishal Singhal, Adv. For Respondent(s) : None present

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Order

04/01/2022

The MACT, Hanumangarh by its judgment and award dt.

04.07.2014 passed in MAC Case No.119/2011 awarded a sum of

Rs.10,63,000/- along with interest @ 6% p.a. from the date of

application till the date of its realisation.

(2 of 2) [CMA-829/2015]

Learned counsel for the appellant submits that he wants to

withdraw the present appeal with liberty to move an application

for recalling of the aforesaid order in the event an appeal is found

to have been filed by claimant/owner/driver of the vehicle. As the

appellant-Insurance Company has decided to comply with the

award impugned in the spirit of Lok Adalat, this appeal is allowed

to be withdrawn as prayed.

In view of the above, the appeal is disposed of as

withdrawn.

Record of the Tribunal be sent back forthwith.

(MANOJ KUMAR GARG), J C-7 NK/-

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