Amit Singh Chauhan vs Anil Kumar And Anr.
2015 Latest Caselaw 1235 ALL

Citation : 2015 Latest Caselaw 1235 ALL
Judgement Date : 14 July, 2015

Allahabad High Court

Amit Singh Chauhan vs Anil Kumar And Anr. on 14 July, 2015

Bench: Ran Vijai Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- FIRST APPEAL FROM ORDER No. - 1775 of 2015
 

 
Appellant :- Amit Singh Chauhan
 
Respondent :- Anil Kumar And Anr.
 
Counsel for Appellant :- Rakesh Kumar Porwal
 

 
Hon'ble Ran Vijai Singh,J.

This is an owner's appeal against the judgment and award dated 7.4.2015 passed by MACT/I Additional District Judge, Etawah in M.A.C. No. 563 of 2012 (Anil Kumar vs. Amit Singh Chauhan and another) by which the liability to pay the awarded amount has been given to the Insurance Company with liberty to recover the same from the owner of the vehicle.

On being confronted as to whether the awarded amount has been deposited or not, learned counsel for the appellant states that till date neither the awarded amount has been deposited nor the recovery certificate has been issued.

List this case in the week commencing 10th August, 2015.

Order Date :- 14.7.2015

samz