M/S New India Assurance Co Ltd. vs Sumit Kumar & Ors
2009 Latest Caselaw 3392 Del

30
*       IN THE HIGH COURT OF DELHI AT NEW DELHI

                      +      CM (M) No.872/2009

%                                 Date of decision: 26th August, 2009


      M/S NEW INDIA ASSURANCE CO LTD.          ..... Petitioner
                     Through : Mr. D.K. Sharma, Adv.

                    versus


      SUMIT KUMAR & ORS                          ..... Respondents
                   Through : None.


CORAM :-
THE HON'BLE MR. JUSTICE J.R. MIDHA

1.      Whether Reporters of Local papers may
        be allowed to see the Judgment?

2.      To be referred to the Reporter or not?

3.      Whether the judgment should be
        reported in the Digest?

                             JUDGMENT (Oral)

1. The petitioner is aggrieved by an order dated 3 rd August,

2009 whereby the learned Tribunal has declined to recall the

order dated 18th May, 2009 seeking one more opportunity to lead

evidence.

2. Noting that the claimant evidence was closed on 22 nd

February, 2008 and various opportunities were granted to the

petitioner and the petitioner have already examined one witness

R3W1 and also that the case relates to the injuries suffered in

accident of 1996, no ground for interference is made out.

3. The petition is dismissed.

4. CM No.11923/2009 is also dismissed.

J.R. MIDHA, J AUGUST 26, 2009 mk