Rajasthan High Court - Jodhpur

N.I.C.Ltd vs Veeram Nath 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.13012009 National Insurance Company Ltd. Vls Veeramnath & 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

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

The MACT, Udaipur Camp, Salumbar by its judgment and award dated 14.10.2008 in MAC Case No.1812007 awarded a sum of Rs.37,0001- 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Lok Adalat, this appeal is allowed to be withdrawn as prayed.

In view of the above, the appeal is disposed of as withdrawn.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



                                              ~embz                                                       Chairman -
                                         National Lok Adalat                                         National Lok Adalat
                                              Jodhpur                                                     Jodhpur






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