Chattisgarh High Court
Bajaj Allianz General Insurance ... vs Ayush Tiwari 29 Mac/861/2019 Smt. ... on 11 July, 2020
CHHATTISGARH HIGH COURT, BILASPUR
E- LOK ADALAT
Judge - Lok Adalat : Hon'ble Shri Justice Gautam Chourdiya
Member - Lok Adalat : Shri Rajeev Shrivastava, Advocate
MAC No. 1218 of 2019
Arising out of the award dated 17.05.2019 passed by the 8 th Motor Accident Claims
Tribunal, Bilaspur, C.G. in Claim Case No.402/2017)
Bajaj Allianz General Insurance Company Limited, Through Branch
Manager Gurukripa Tower, Vyapar Vihar, Bilaspur Chhattisgarh.
----Appellant
Versus
1. Ayush Tiwari S/o Shri Krishnadutt Tiwari, aged about 20 Years, R/o
Village Mangla,thana Civil Lines, Bilaspur Chhattisgarh.
2. Manoj Kumar Dahariya, S/o Ramdayal, aged about 24 Years, R/o Village
Sonpuri, Post Office- Dongri, Thana Bilha, District Bilaspur Chhattisgarh.
---- Respondents
For Appellant Shri Utsav Mahiswar, Advocate.
Award (Passed on 11th July, 2020)
1. As per compromise petition filed by the appellant, the Tribunal has ordered for pay and recover in this case against the appellant/Insurance Company and, therefore, in view of the judgment of the Hon'ble Supreme Court regarding pay and recover, the appellant/Insurance Company wants to withdraw this appeal.
2. Accordingly, the appeal is dismissed as withdrawn.
Sd/- Sd/-
(Gautam Chourdiya) (Rajeev Shrivastava)
Judge -Lok Adalat Member - Lok Adalat
High Court of Chhattisgarh High Court of Chhattisgarh
Bilaspur Bilaspur
Akhilesh