N.I.A.Co.Ltd vs Mangu And Ors
2025 Latest Caselaw 802 Raj

Rajasthan High Court - Jodhpur

N.I.A.Co.Ltd vs Mangu 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 No.516012011 National Insurance Company Ltd. Vls Shri Mangu & Ors. Present-

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

Appellant(s) : Mr. Rajesh Choudhary

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

The MACT, District Banswara by its judgment and award dated 19.08.201 1 in MAC Case No.180/2010 awarded a sum of Rs.57,000/- 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 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Lok Adalat, this appeal is allowed to be withdrawn as prayed.

In view of the above, the appeal is disposed of as withdrawn.

The Registry is directed to send back the record forthwith.

Signature on uenal~or Appellant(s)

Signature on behalf of Respondent(s)

Menlber Chairman National Lok Adalat National Lok Adalat Jodhpur Jodhpur

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