Hdfc Ergo General Ins. Co. Ltd vs Khuman Lal And Anr
2025 Latest Caselaw 8524 Raj

Rajasthan High Court - Jodhpur

Hdfc Ergo General Ins. Co. Ltd vs Khuman Lal And Anr on 8 March, 2025

NATIONAL LOK ADALAT @+ENCHNO. 3)

RAJASTHAN HIGH COURT, JODHPUR Civil Misc. Appeal No. 188212017 HDFC ERGO GIC Ltd.V/s Khuman La1 & Anr. Present-

Hon'ble Mr. Justice Chandra Shekhar Sharma, Chairman Shri S. S. Ladrecha, Member Appearance-

Appellant(s) : Mr. Jagdish Chandra Vyas. Respondent@) ....................................

AWARD OF LOK ADALAT Date: 08.03.2025 The matter is placed before the Lok Adalat today.

The MACT No.1, Udaipur by its judgment and award dated 18.04.2017 in MAC Case No. 3112016 awarded a sum of Rs.2,27,0001- alongwith interest @ 8.5 % per annum.

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

a2peal with liberty to move an application for recalling of this order in the event an

a p e a l or cross objection is found to have been filed by clairnant/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in the spirit of Lok Adalat, this appeal is allowed to be withdrawn as prayed.

In view of the above, the appeal is disposed of as withdrawn.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




                                              Member                                                        Chairman
                                         National Lok Adalat                                           National Lok Adalat
                                              Jodhpur                                                       Jodhpur





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