Reliance General Insurance Company ... vs Gangaram on 9 March, 2024

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Madhya Pradesh High Court

Reliance General Insurance Company ... vs Gangaram on 9 March, 2024

Bench: Vivek Rusia

                                                           1
                           IN    THE       HIGH COURT OF MADHYA PRADESH
                                                 AT INDORE
                                               BEFORE LOK ADALAT
                                         HON'BLE SHRI JUSTICE VIVEK RUSIA
                                                         &
                                              DR. VIVEK SHRIVASTAVA
                                               ON THE 9 th OF MARCH, 2024
                                              MISC. APPEAL No. 2072 of 2015

                          BETWEEN:-
                          RELIANCE GENERAL INSURANCE COMPANY LIMITED,
                          THROUGH DEPUTY MANAGER LEGAL CLAIMS, 301-302,
                          CORPORATE HOUSE, THIRD FLOOR, 169, RNT MARG,
                          INDORE (MADHYA PRADESH)

                                                                                       .....APPELLANT
                          (BY SHRI MONESH JINDAL - ADVOCATE.)

                          AND
                          1.    GANGARAM S/O RALIYA, CASTE BHIL, AGE: 40
                                YEAR S , OCCUPATION: LABOUR, R/O: GRAM -
                                BANJARI, POLICE STATION NALCHA, TEHSIL AND
                                DISTRICT DHAR (MADHYA PRADESH)

                          2.    ASHOK S/O PARASRAM, CASTE JAT, AGE: 40
                                YE A R S , R/O: GRAM AALI, POLICE STATION
                                NALCHA, TEHSIL AND DISTRICT DHAR (MADHYA
                                PRADESH)

                                                                                    .....RESPONDENTS
                          (RESPONDENT NO.1 - CLAIMANT BY SHRI H.S. RAJPAL - ADVOCATE.)

                                This appeal coming on for conciliation this day, the Bench passed the
                          following:
                                                            ORDER

T he appellant / Insurance company has filed the present appeal under Section 173 (1) of the Motor Vehicle Act, 1988 being aggrieved by award dated 16.09.2015 passed by First Additional Member, Motor Accident Claims Tribunal, Dhar, District Dhar (M.P.) in Claim Case No.161 of 2015, whereby Signature Not Verified Signed by: RAMESH CHANDRA PITHAWE Signing time: 3/14/2024 6:04:41 PM 2 compensation of Rs.82,972/- has been awarded to the claimant (s). Today, the present appeal is listed before the Permanent & Continuous National Lok Adalat under Section 20 of the Legal Services Authorities Act, 1989 for settlement between the parties.

2. At this stage, learned counsel appearing for the appellant - Insurance Company submits that the Insurance Company has decided to withdraw this appeal before this National Lok Adalat, as there is no cross appeal or cross objection filed at the instance of the respondent or claimant. In view of the above, learned counsel prays for withdrawal of this miscellaneous appeal. An application / docket has also been filed for withdrawal of the appeal.

3. Accordingly, the present miscellaneous appeal is dismissed as withdrawn.

Pending interlocutory application, if any, also stands disposed off.

                             (VIVEK RUSIA)                                  (DR. VIVEK SHRIVASTAVA)
                                 MEMBER                                            MEMBER
                          rcp




Signature Not Verified
Signed by: RAMESH
CHANDRA PITHAWE
Signing time: 3/14/2024
6:04:41 PM

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