Citation : 2025 Latest Caselaw 807 Raj
Judgement Date : 10 May, 2025
NATIONAL LOK ADALAT (BENCH NO. 05)
RAJASTHAN HIGH COURT, JODHPUR
I.C.I.C.I. Lombard General Insurance Company Ltd.V/s Smt. Naini & Ors. Present-
Hon'ble Mr. Justice Sandeep Shah, Chairman Shri Deepak Choudhary, Member Appearance-
Appellant(s) : Mr. Jagdish Vyas
Respondent(s) : Mr. Rajesh Punia
AWARD OF LOK ADALAT
Date: 10.05.2025
The matter is placed before the Lok Adalat today.
The MACT, Nagaur by its judgment and award dated 22.04.2015 in MAC Case No. 31412014 (12212013) awarded a sum of Rs.34,08,000/- Alongwith interest @ 7.5% 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Lok Adalat, this appeal is allowed to be withdrawn as prayed.
In view of the above, the appeal is disposed of as withdrawn.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 odb&h&f6f Appellant(s) Signature on behalf of Respondent(s)
Mefnber
, ChaTirrnan
National Lok Adalat National Lok Adalat
Jodhpur Jodhpur
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