Smt. Seema vs Santosh Kumar
2025 Latest Caselaw 3370 Chatt

Chattisgarh High Court

Smt. Seema vs Santosh Kumar on 30 June, 2025

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                                                        Digitally signed by
                                                        ANJANI KUMAR ALLENA
                                                        Date: 2025.06.30
                                                        18:18:52 +0530




       HIGH COURT OF CHHATTISGARH AT BILASPUR

                          MAC No. 1578 of 2015
  United India Insurance Company Limited versus Santosh Kumar & ors.

              MAC/1579/2015, MAC/1577/2017 & 1592/2017

                                 Order Sheet


30/06/2025                   MAC Nos.1578 & 1579 of 2015

                   Shri   Dashrath      Gupta,   learned     counsel     for    the

             appellant/insurance company in MAC Nos.1578 & 1579 of 2015

                   None    for   the    respondents   No.1    to   3    in     MAC

No.1578/2015.

Shri Praveen Dhurandhar, learned counsel for respondent

No.4 in MAC No. 1578/2015.

Ms. Diksha Bharati Jaiswal, Advocate appears on behalf

of Shri Avinash Chand Sahu, learned counsel for respondents

No.5, 6, 7 & 8, while Shri Praveen Dhurandhar, learned counsel

for respondent No. 4 in MAC No.1579/2015.

MAC Nos.1577 & 1592 of 2017

Ms. Diksha Bharati Jaiswal, Advocate appears on behalf

of Shri Avinash Chand Sahu, learned counsel for the respective

claimants in MAC Nos.1577 & 1592 of 2017.

Shri Dashrath Gupta, learned counsel for respondent

No.3/United India Insurance Company Limited in the aforesaid

appeals.

Shri Praveen Dhurandhar, learned counsel for

respondent No.5 in the aforesaid appeals, while none for other

respondents.

Arguments heard finally in all the appeals.

Judgment reserved.

Sd/-

(Radhakishan Agrawal) JUDGE

Anjani