Oriental Insurance Co Ltd vs Nahar Singh Ors.
2016 Latest Caselaw 534 Del

$~23

*      IN THE HIGH COURT OF DELHI AT NEW DELHI
                                      Date of Decision: 22nd January, 2016


+      MAC.APP. 790/2012

       ORIENTAL INSURANCE CO LTD              ..... Appellant
                    Through: Mr. R C Mahajan, Adv.

                             versus

       NAHAR SINGH ORS.                                    ..... Respondent
                    Through:               Mr. D. Hasija and Mr. Anirudh
                                           Singh, Advs. for R-1 to 5

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

R.K.GAUBA, J (ORAL):

1. The insurance company is in appeal raising the grievance that the benefit of the order dated 06.11.2006 passed by the Motor Accident Claims Tribunal ("the Tribunal") holding the claimants (first to fifth respondents herein) not entitled to interest for the period 26.05.2006 to 06.11.2006, was not given when the claim petition was finally disposed of by the judgment dated 18.02.2010 awarding compensation in the sum of Rs.21,51,340/- with interest @ 7.5% per annum from the date of filing of the petition till realisation.

2. The appeal is being resisted by the claimants, inter alia, on the ground that the insurance company (the appellant) itself has been guilty

of laches as demonstrated by order dated 15.07.2010 whereby the application under Sections 151 and 152 CPC was dismissed on account of unexplained delay, and further by the fact that the insurance company had earlier come up to this Court in appeal (MAC.APP.No.716/2011) which was withdrawn on 03.05.2012 seeking liberty to file two separate appeals, inasmuch as the other grievances raised concerned the tax deduction at source which is stated to be presently subject matter of another appeal (EFA No.32/2012) separately pending before another bench of this court.

3. Having regard to the above conduct of the appellant, and the fact that the grant of interest was a matter of discretion exercised judicially by the tribunal, there is no cause for any interference.

4. The appeal is dismissed.

5. The stay granted vide order dated 27.07.2012 is vacated.

6. Order dasti.

R.K. GAUBA (JUDGE) JANUARY 22, 2016 VLD