Shriram General Ins. Co. Ltd vs Banshilal Banshiram And Ors
2025 Latest Caselaw 8572 Raj

Rajasthan High Court - Jodhpur

Shriram General Ins. Co. Ltd vs Banshilal Banshiram And Ors on 8 March, 2025

Author: Yogendra Kumar Purohit

Bench: Yogendra Kumar Purohit

NATIONAL LOK ADALAT (BENCH NO. 2)

RAJASTHAN HIGH COURT, JODHPUR S.B. Civil Misc. Appeal No. 98512017 Shriram General Insurance Co. Ltd. Vls. Banshilal (Banshiram) & Ors. Present-

Hon'ble Mr. Justice Yogendra Kumar Purohit, Chairman Shri Sajjan Singh Rathore, Member Appearance-

Appellant(s) : Mr. Jagdish Vyas, Advocate Respondent(s)

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

The MACT, Merta by its judgment and award dated 19.11.20 16 in MAC Case No. 1612014 awarded a sum of Rs. 7,34,1921- Alongwith interest @ 8% per annum.

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

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

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in the spirit of Lok Adalat, this appeal is allowed to be withdrawn as prayed.

In view of the above, the appeal is disposer1of as withdrawn.

The Registry is directed to send bark the record forthwith.

                                   Signature on behthalfd6f Appellant(s)              Signature on behalf of Respondent(s)



                                              Memba                                                        Chairman
                                         National Lok Adalat                                          National Lok Adalat
                                              Jodhpur                                                      Jodhpur








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