United INDIA Insurance Co. LTD vs. Parkash Chand

Held

The Court noted the statement made by the learned counsel for the appellant, Mr. Pritam Singh Chandel, that the appeal has not been pressed. Based on this submission, the Court held that the appeal stands withdrawn. Therefore, the appeal was dismissed as withdrawn. No decision on the merits of the case was made. The operative direction was to send the file to the Registry of the Hon'ble High Court for further action and to supply a copy of the order to the parties free of cost.

Facts

This matter concerns FAO No. 489 of 2016, filed by United India Insurance Company Ltd. against Prakash Chand & Ors. The case was referred for determination to the National Lok Adalat. The appellant's counsel, Mr. Pritam Singh Chandel, stated that the appeal was not pressed. Consequently, the appeal was deemed withdrawn.

Key Issues

1. Whether the appeal, FAO No. 489 of 2016, has been pressed by the appellant. This is a question of fact and procedure. The contention of the appellant, as stated by their counsel, is that the appeal is not pressed. The respondents were represented by counsel, but no specific argument regarding the pressing of the appeal was recorded for them.