Reliance General Insurance Co Ltd vs Sunil Kumar & Ors
2016 Latest Caselaw 1488 Del

$~1 & 2
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
                                 Date of Decision: 24th February, 2016
+      CM(M) 793/2015
       RELIANCE GENERAL INSURANCE CO LTD ..... Petitioner
                    Through: Mr. A.K. Soni with Mr. Sameer
                             Nandwani, Advs.
                    versus

       SUNIL KUMAR & ORS                                  ..... Respondents
                    Through:            Respondent no.1 in person.

+      CM(M) 795/2015
       RELIANCE GENERAL INSURANCE CO LTD ..... Petitioner
                    Through: Mr. A.K. Soni with Mr. Sameer
                             Nandwani, Advs.
                    versus

       RAJINDER ALIAS PARVESH & ORS            ..... Respondents
                    Through: Respondent no.1 in person.

CORAM:
HON'BLE MR. JUSTICE R.K.GAUBA
                   JUDGMENT

R.K.GAUBA, J (ORAL):

1. Both these petitions are identically placed, as similar orders closing the opportunity for the petitioner insurance company to adduce evidence was closed vide similar orders passed by the Tribunal on 21.07.2015 on the files of claims petitions of the first respondents herein, registered as suit nos.22/10 and 21/10 respectively. The first respondents, on notice, have appeared in person and submit, on legal advice received, their no objection to the

Insurance Company (petitioner) being allowed one more opportunity to adduce its evidence during the inquiry of claim petitions.

2. Having heard the learned counsel for the petitioner in these two matters, it must be recorded that the ground of advocates' strike could not be good justification not to summon the witnesses or for steps not to be taken.

3. Be that as it may, given the no objection now coming from the claimants as recorded above, the petitions are allowed. The impugned orders closing the opportunity for the petitioner insurance company to adduce its evidence in rebuttal are vacated though with caution that the insurance company shall take expeditious and diligent steps to ensure the presence of its witnesses on the date to be fixed for the purposes by the Tribunal as per the convenience of its calendar.

4. The petitions are disposed of in above terms.

5. Copy of this order be given dasti.

R.K. GAUBA (JUDGE) FEBRUARY 24, 2016/afa