Hdfc Ergo General Insurance ... vs Jamta Ram And Anr
2022 Latest Caselaw 3945 Raj

NATIONAL LOK ADALAT (BENCH NO. 04)

RAJASTHAN HIGH COURT, JODHPUR

CMA Case No. 528/2018

HDFC EGRO GIC Ltd. Vs. Jamta Ram & Anr.

Present-

Hon'ble Mr. Justice Manoj Kumar Garg, Chairman

Shri Dhirendra Singh, Member

Appearance-

Appellant(s) : Mr. Jagdish Vyas Mr. Rakesh Solanki, Legal Manager, HDFC Ergo Gen. Insur. Co. Ltd.

AWARD OF LOK ADALAT

Date: 12.03.2022

The matter is placed before the Lok Adalat today.

The MACT-I, Udaipur by its judgment and award dated 13.10.2017 in MAC Case

No.627/2016 awarded a sum of Rs.1,71,400/- alongwith interest @ 8.5% per annum.

Learned counsel for the appellant submits that he wants to withdraw the present

appeal with liberty to move an application for recalling of this order in the event an

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

appellant 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Adalat, this appeal is allowed to be withdrawn as prayed.

In view of the above, the appeal is disposed of as withdrawn.

The Registry is directed to send back the record forthwith.

Signature on behalf of Appellant(s)

Member Chairman National Lok Adalat National Lok Adalat Jodhpur Jodhpur

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