Dastgir Ali vs Vinod Ram
2025 Latest Caselaw 1031 Chatt

Chattisgarh High Court

Dastgir Ali vs Vinod Ram on 9 January, 2025

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                                               Digitally signed by ANJANI
                                               KUMAR ALLENA
                                               Date: 2025.01.13 10:32:36
                                               +0530



       HIGH COURT OF CHHATTISGARH AT BILASPUR

                           MAC No. 317 of 2016

                        Dastgir Ali versus Vinod Ram

                               Order Sheet


09/01/2025         Shri Vivekanand Samaddar appears on behalf of Shri

             Rishikant Mahobia, counsel for the appellant.

                   None for respondents No. 2, 4 & 5.

Shri Sourabh Gupta appears on behalf of Shri Sourabh

Sharma, counsel for respondent No.3.

Shri T. Abraham appears on behalf of Shri Amrito Das,

counsel for respondent No.6.

Heard on I.A.No. 2/2014, which is an application for

exempting the appellant from payment of process fee for serving

notice upon respondent No.1 - Vinod Ram, driver.

Learned counsel for the appellant submits that the

claimant has filed this appeal for enhancement of compensation

and the liability is fixed on the insurance company, i.e.,

respondent No.3, therefore, he prays for dispensing with service

of notice upon respondent No.1.

The said application has not been objected by the learned

counsel for the respective insurance companies.

On due consideration of submission and for the reasons

stated therein, the application is allowed and the notice upon

respondent No.1 is dispensed with.

With the consent of the parties, the matter is heard finally.

Judgment dictated in open Court. Signed and dated

separately.

Sd/-

(Radhakishan Agrawal) Judge

Anjani