Malam Singh vs Chattar Singh And Anr. ...
2025 Latest Caselaw 4058 Raj

Rajasthan High Court - Jodhpur

Malam Singh vs Chattar Singh And Anr. ... on 9 January, 2025

Author: Rekha Borana

Bench: Rekha Borana

[2025:RJ-JD:1405]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    S.B. Civil Misc. Appeal No. 184/2012

Malam Singh S/o Ranjeet Singh, Resident Of Village Alava Tehsil-
Ahore, District- Jhalore
                                                                       ----Appellant
                                       Versus
1.       Chatra      Singh       Son     Of    Pratap        Singh,   Resident   Of
         Salondriya, Tehsil Sumerpur, District- Pali
2.       Icici Limbard Insurance Company Ltd., Branch Office 601-
         602 Floor, Broadway Business Centre In Fornt Of Law
         Guard Bridge, Ahmedabad
                                                                    ----Respondents


For Appellant(s)             :     Mr. Prithvi Raj Singh Balot for
                                   Mr. H.S. Balot
For Respondent(s)            :     Mr. Devendra Singh Chouhan



              HON'BLE MS. JUSTICE REKHA BORANA

Judgment

09/01/2025

1. The present appeal has been filed by the owner of the

vehicle in question against the award dated 16.12.2011 passed by

the Motor Accident Claims Tribunal, Sumerpur in MAC Case

No.221/2010.

2. Today, a Memorandum of Understanding has been filed

jointly by both the counsels for the appellant- owner as well as the

respondent - Insurance Company with the submission that the

Insurance Company has agreed not to recover any amount from

the appellant-owner qua the award in question. It has further

been submitted that Insurance-Company shall withdraw the

execution proceedings as initiated against the appellant-owner.

[2025:RJ-JD:1405] (2 of 2) [CMA-184/2012]

3. Mr. Sanjay Singh, Legal Manager of the Insurance-Company

is also present in the Court.

3. In view of the settlement as arrived at between them, prayer

to withdraw the present appeal has been made.

4. The Memorandum of Understanding is taken on record.

5. In view of the settled conditions between the parties, the

present appeal is dismissed as withdrawn.

(REKHA BORANA),J 208-praveen/-

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