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N.I.C.Ltd vs Navin Kumar And Ors
2025 Latest Caselaw 794 Raj

Citation : 2025 Latest Caselaw 794 Raj
Judgement Date : 10 May, 2025

Rajasthan High Court - Jodhpur

N.I.C.Ltd vs Navin Kumar And Ors 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 ~0.58212009 National Insurance Co. Ltd. Vls. Navin Kumar & .Om. Present-

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

Appellant(s) : Mr. Sanjeev Johari, Sr. Advocate assisted by Mr. Lalit Parihar. ,f?espondent(s): ..... ...... ...... ...... ... ... ...... .

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

The MACT, Shahpura (District Bhilwara) by its judgment and award dated 19.01.2009 in MAC Case No.91/2007 awarded a sum of Rs.99,500/- Alongwith interest @ 9% 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Lok Adalat, this appeal is allowed to be withdrawn as prayed.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 withdrawa

The Registry is directed to send back the record forthwith.




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



                                               Member                                                          Chairman
                                          National Lok Adalat                                             National Lok Adalat
                                               Jodhpur                                                         Jodhpur






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