Rajasthan High Court - Jodhpur

N.I.C.Ltd vs Jeevan Bharati 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.44312008 National Insurance Co. Ltd. Vls. Jeevan Bharati & Ors. 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.

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

The Addl. Sessions Judge (W.A. & D.C.) & MACT, Bhilwara by its judgment dhed 29.01.2008 in MAC Case No.75412004 dismissed the claim with the direction that the Insurance Company shall not be entitled to recover the amount paid to the claimant under the head of "No Fault Liability".

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Lok Adalat, this appeal is allowed to be withdrawn as prayed.

In view of the above, the appeal is disposed of as withdrawn.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




                                   ~lgnatureo n w a l f of Appkllant(s)               Signature on behalf of Respondent(s)



                                              Member                                                       Chairman  -
                                         National Lok Adalat,                                         National Lok Adalat
                                              Jodhpur                                                      Jodhpur






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