Rajasthan High Court - Jodhpur

National Insurance Co.Ltd vs Hari Kishan And Anr on 10 May, 2025

Author: Manoj Kumar Garg

Bench: Manoj Kumar Garg

NATIONAL LOK ADALAT (BENCH NO.l)

RAJASTHAN HIGH COURT, JODHPUR S.B. Civil Misc. Appeal No.156312006 National Insurance Company Ltd. Vls Hari Kishan & Anr. Present-

Hon'ble Mr. Justice Manoj Kumar Garg, Chairman Shri Nathu Singh Rathore, AAG, Member Appearance-

Appellant(s) : Mr. Sanjeev Johari, Sr. Adv. assisted by Mr. Lalit Parihar . I '

RLspondent(s) : ....................................

AWARD OF LOK ADALAT Date: 10.05.2025 The matter is placed before the Lok Adalat today.

The MACT, Kushalgarh, Sub-Divisional Area, District Banswara by its judgment and award dated 20.06.2006 in MAC Case No.01/2000 awarded a sum of Rs.90,0001- Alongwith interest @ 6% 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

iLok Adalat, this appeal is allowed to be withdrawn as prayed.

In view of the above, the appeal is disposed of as withdrawn.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



                                                Member                                                       Chairman
                                           National Lok Adalat                                          National Lok Adalat
                                               Jodhpur                                                       Jodhpur






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