The Oriental Insurance Co. Ltd. vs Smt. Meera Devi And Others
2023 Latest Caselaw 25865 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:183069
 
Court No. - 2
 

 
Case :- FIRST APPEAL FROM ORDER No. - 383 of 2009
 

 
Appellant :- The Oriental Insurance Co. Ltd.
 
Respondent :- Smt. Meera Devi And Others
 
Counsel for Appellant :- S.K. Kakkar
 
Counsel for Respondent :- Akhilesh Kumar Khare,Arvind Srivastava,Manoj Kumar Mishra
 

 
Hon'ble Saral Srivastava,J.

1. Heard learned counsel for the appellant and learned counsel for the respondent.

2. The present appeal has been filed by the appellant-insurance company challenging the award dated 24.12.2007 passed by Motor Accident Claims Tribunal/Additional District Judge, Court No.2, Jhansi in M.A.C.P. No.474/2003.

3. Challenging the award, learned counsel for the appellant has very fairly submitted that another appeal arising out of the same accident bearing F.A.F.O. No.1820 of 2005 has been dismissed by this Court vide judgment and order dated 03.04.2019.

4. Since the controversy in hand is covered by the judgment of this Court passed in F.A.F.O. No.1820 of 2005, therefore, the present appeal is also dismissed in view of the judgment of this court passed in F.A.F.O. No.1820 of 2005.

Order Date :- 21.9.2023

R.S. Tiwari