Tata Aig General Ins. Co. Ltd vs Smt. Janta Bai And Ors
2022 Latest Caselaw 7228 Raj

NATIONAL LOK ADALAT (BENCH NO.4)

RAJASTHAN HIGH COURT, JODHPUR CMA No.399/2018 Tata AIG General Insurance Co. Ltd. V/s Smt. Janta Bai & Ors.

Present-

Hon'ble Mr. Justice Manoj Kumar Garg, Chairman

Shri Kuldeep Mathur, Member

Appearance-

Appellant(s) : Mr. Devendra Singh Chouhan for Mr. Vinay Kothari

AWARD OF LOK ADALAT

Date:14.05.2022

The matter is placed before the Lok Adalat today.

The MACT Udaipur by its judgment and award dated 15.11.2017 in MAC Case No.553/2016 awarded a sum of Rs.15,48,000/- alongwith interest @ 8.50% 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Lok Adalat, this appeal is allowed to be withdrawn as prayed.

In view of the above, the appeal is disposed of as withdrawn.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)              Signature on behalf of Respondent(s)




                                               Member                                                     Chairman
                                          National Lok Adalat                                        National Lok Adalat
                                               Jodhpur                                                    Jodhpur

                                   Rashi/354

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