Neelam Ray vs National Insurance Co. Ltd. And 2 ...
2014 Latest Caselaw 1934 ALL

Citation : 2014 Latest Caselaw 1934 ALL
Judgement Date : 21 May, 2014

Allahabad High Court

Neelam Ray vs National Insurance Co. Ltd. And 2 ... on 21 May, 2014

Bench: Rajes Kumar, Dinesh Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- FIRST APPEAL FROM ORDER No. - 1560 of 2014
 

 
Appellant :- Neelam Ray
 
Respondent :- National Insurance Co. Ltd. And 2 Ors.
 
Counsel for Appellant :- Kuwar Ritesh Kumar
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Dinesh Gupta,J.

Learned counsel for the appellant states that claimant has filed disability certificate before the Tribunal, which is numbered as 34 Ga. This averment has been made in para 9 of the affidavit. However, the said certificate has not been referred and considered by the Tribunal. In the statement of the claimant also, there is no reference of such certificate. It is a matter of verification whether such certificate has been filed before the Tribunal or not. Since the appellant has made the averment in the affidavit that such certificate has been filed before the Tribunal and the same is marked as 34 Ga, the matter requires consideration.

Admit.

Issue notice.

Order Date :- 21.5.2014