National Insurance Company Ltd. vs Smt. Buna Devi And Others
2012 Latest Caselaw 2432 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 1608 of 2011
 

 
Petitioner :- National Insurance Company Ltd.
 
Respondent :- Smt. Buna Devi And Others
 
Petitioner Counsel :- Vivek Kumar Birla
 
Respondent Counsel :- A.K. Srivastava Ratan
 

 
Hon'ble Prakash Krishna,J.

Order on delay condonation application.

List revised. None is present on behalf of the respondents.

There is delay of 27 days in preferring the appeal. Cause shown is sufficient. The delay in filing the appeal is condoned.

(Prakash Krishna,J)

Order Date :- 31.5.2012

MK/

Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 1608 of 2011

Petitioner :- National Insurance Company Ltd.

Respondent :- Smt. Buna Devi And Others

Petitioner Counsel :- Vivek Kumar Birla

Respondent Counsel :- A.K. Srivastava Ratan

Hon'ble Prakash Krishna,J.

Heard the learned counsel for the appellant.

By means of the award impugned in the appeal, a paltry sum of Rs.44,000/- has been awarded as compensation amount. The finding recorded by the Tribunal does not call for any interference. Learned counsel for the appellant could not point out any error legal or factual therein. The only contention urged by the learned counsel for the appellant is that against the same accident, an appeal has been admitted by a Division Bench of this Court. The matter is pending in F.A.F.O. (Defective) No. 1610 of 2011.

Be that as it may, in the present appeal, I do not find any Merit. Looking to the smallness of amount involved therein, the appeal is not entertained.

It is dismissed, summarily.

Office is directed to remit back Rs.22,000/- deposited in the appeal to the concerned Motor Accident Claims Tribunal in M.A.C.P. No. 48 of 2009.

(Prakash Krishna,J)

Order Date :- 31.5.2012

MK/