Citation : 2025 Latest Caselaw 954 Raj
Judgement Date : 10 May, 2025
NATIONAL LOK ADALAT
(BENCH NO.l)
RAJASTHAN HIGH COURT, JODHPUR
S.B. Civil Misc. Appeal No.5050/2011
National Insurance Company Ltd. Vls Rain Chandra & Ors.
Present-
Hon'ble Mr. Justice Manoj Kumar Garg, Chairman
Shri Nathu Singh Rathore, AAG, Member
Appearance-
.
Appellant(s) : Mr. L.D. Khatri Respondent(s) : ....................................
AWARD OF LOK ADALAT Date: 10.05.2025 The matter is placed before the Lok Adalat today.
The MACT, District Banswara by its judgment and award dated 23.06.201 1 in MAC Case No.22012008 awarded a sum of Rs.60,7001- 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Lok Adalat, this appeal is allowed to be withdrawn as prayed.
In view of the above, the appeal is disposed of as withdrawn.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.
Signature bnbehflf of Appellant(s) Signature on behalf of Respondent(s)
~ e m d r Chairman
National Lok Adalat National Lok Adalat
Jodhpur Jodhpur
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