Rajasthan High Court - Jodhpur

N.I.C.Ltd vs Lalu And Anr on 10 May, 2025

Author: Manoj Kumar Garg

Bench: Manoj Kumar Garg

NAmONAX, LOK ADALAT (BENCH ~ 0 . 1 )

RAJASTHAN HIGH COURT, JODHPUR S.B. Civil Misc. Appeal No.13312009 National Insurance Co. Ltd. Vis. Lalu & Anr.

Present-

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

Appearance-

.4ppellant(s) : Mr. Sanjeev Johari, Sr. Advocate 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 (Addl. District Judge, Fast Track No.3) Udaipur Camp, by its judgment and award dated 14.10.2008 in MAC Case No.7112007 awarded a sum of .h.37,000/- 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Lok Adalat, this appeal is allowed to be withdrawn as prayed.

I11 view of the above, the appeal is disposed of as withdrawn.

The Registry is directed to send back the record forthwith.




                                   Signature on b-ehalf of Appellant(s)                       Signature on behalf of Respondent(s)



                                               Member                                                          Chainnan
                                          National Lok Adalat                                             National Lok Adalat
                                               Jodhpur                                                         Jodhpur






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