Shriram General Insurance Company Ltd vs Kesar (2026:Rj-Jd:943)
2026 Latest Caselaw 220 Raj

Rajasthan High Court - Jodhpur

Shriram General Insurance Company Ltd vs Kesar (2026:Rj-Jd:943) on 8 January, 2026

                                   [2026:RJ-JD:943]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                      S.B. Civil Misc. Appeal No. 59/2020

                                   Shriram General Insurance Company Ltd., E-8, Epip, Riico
                                   Industrail Area, Sitapura, Jaipur Through Its Authorized
                                   Representative.
                                                                                                        ----Appellant
                                                                        Versus
                                   1.       Kesar W/o Late Dhularam @ Dhula, R/o Village Padva Fala
                                            Vira Dungari, Tehsil Sagwara, District Dungarpur
                                   2.       Pankaj Sharma S/o Ashok Sharma, R/o Village Kokapur,
                                            District Dungarpur (Driver)
                                   3.       Nathulal S/o Dhanji Nanoma, R/o                          Rampur,   Tehsil
                                            Sagwara, District Dungarpur (Owner)
                                                                                                     ----Respondents


                                   For Appellant(s)           :     Mr. Jagdish Chandra Vyas
                                   For Respondent(s)          :


                                               HON'BLE MR. JUSTICE SANJEET PUROHIT

Judgment

08/01/2026

1. Learned counsel for the appellant on instructions, seeks

withdrawal of the 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.

2. In view of the above, the appeal is dismissed as withdrawn

with a direction to the appellant Insurance Company to comply

with the award impugned within a period of one month.

3. Stay petition and pending applications, if any, stand disposed

of.

4. The Registry is directed to send back the record forthwith.

(SANJEET PUROHIT),J 187-praveen/-

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