United India Insurance Co Ltd vs Smt. Maanwati Devi Agarwal & ...
2017 Latest Caselaw 5624 ALL

Citation : 2017 Latest Caselaw 5624 ALL
Judgement Date : 23 October, 2017

Allahabad High Court

United India Insurance Co Ltd vs Smt. Maanwati Devi Agarwal & ... on 23 October, 2017

Bench: Amreshwar Pratap Sahi, Saral Srivastava




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 37
 

 
Case :- FIRST APPEAL FROM ORDER No. - 2552 of 2009
 

 
Appellant :- United India Insurance Co Ltd
 
Respondent :- Smt. Maanwati Devi Agarwal & Others
 
Counsel for Appellant :- V.C. Dixit
 
Counsel for Respondent :- Anand Prakash Pandey,Lal Chandra Sahu
 

 
Hon'ble Amreshwar Pratap Sahi,J.

Hon'ble Saral Srivastava,J.

Learned counsel for the appellant may take fresh steps for service of notice on the 5th respondent within a week. As one of the issue raised in the appeal is about breach of policy and therefore the owners presence is necessary. From the office report dated 13th October, 2017, it appears that the respondent no. 5 is not represented. Accordingly, the steps be taken by Registered Post/A.D. as directed above.

The matter shall be listed after service of notice.

Order Date :- 23.10.2017

Ishan