Rajasthan High Court - Jodhpur

N.I.C.Ltd vs Chhail Singh 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.52712010 National Insurance Company Ltd. Vls Chhail Singh & 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 Respondent(s) : ....................................

AWARD OF LOK ADALAT Date: 10.05.2025

The matter is placed before the Lok Adalat today.

The MACT, Jalore by its judgment and award dated 25.01.2010 in MAC Case No.6812007 awarded a sum of Rs.4,73,200/- 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 clairnant/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Lok Adalat, this appeal is allowed to be withdrawn as prayed.

In view of the above, the appeal is disposed of as withdrawn.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



                                              Member                                                        Chairman
                                         National Lok Adalat                                           National Lok Adalat
                                              Jodhpur                                                       Jodhpur








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