Rajasthan High Court - Jodhpur

N.I.C.Ltd vs Ladu And Ors on 10 May, 2025

Author: Manoj Kumar Garg

Bench: Manoj Kumar Garg

NATIONAL LOK ADALAT (BENCH NO.l)

FUJASTHAN HIGH COURT, JODHPUR S.B. Civil Misc. Appeal No.34012008 National Insurance Co. Ltd. Vls. Ladu & 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. Respondent(s): ..... ... ... ... ... ... ...... ... ... ....

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

The MACT, Bhilwara by its judgment and award dated 17.12.2007 in MAC Case No.260/2007 awarded a sum of Rs.25,0001- 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 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Lok Adalat, this appeal is allowed to be withdrawn as prayed.

- In view of the above, the appeal is disposed of as withdrawn.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




                                   ~ b a t u r oh
                                               e    calf of ~ ~ ~ e l l s i n t ( s )               Signature on behalf of Respondent(s)


                                                           I
                                               Member                                                                Chairman
                                          National Lok Adalat                                                   National Lok Adalat
                                               Jodhpur                                                               Jodhpur