Jitendra Singh vs Future Generali India Insurance ...
2019 Latest Caselaw 5363 ALL

Citation : 2019 Latest Caselaw 5363 ALL
Judgement Date : 31 May, 2019

Allahabad High Court

Jitendra Singh vs Future Generali India Insurance ... on 31 May, 2019

Bench: Kaushal Jayendra Thaker




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 3
 

 
Case :- FIRST APPEAL FROM ORDER No. - 1625 of 2019
 

 
Appellant :- Jitendra Singh
 
Respondent :- Future Generali India Insurance Co. Ltd. And 4 Others
 
Counsel for Appellant :- Bansh Narain Pathak
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

Admit.

Issue notice to the respondents by speed / registered post returnable on 16th August, 2019.

Steps be taken immediately.

It is very clear that Future Generali India Insurance Co. Ltd. with open eyes had accepted the premium, hence at this stage the finding that subsequent such policy was obtained by fraud cannot be countenanced. Hence, the judgment shall remain stayed qua the appellant.

The Future Generali India Insurance Co. Ltd. shall deposit the entire amount within six weeks from today subject to result of this appeal.

Order Date :- 31.5.2019

Mukesh

Download the LatestLaws.com Mobile App