Jai Jai Ram Yadav vs Deepak Khurana & Ors (Icici ...
2016 Latest Caselaw 6216 Del

$~9 to 12
*     IN THE HIGH COURT OF DELHI AT NEW DELHI
%                                 Date of Decision: 23rd September, 2016
9
+      MAC.APP. 210/2016

       JAI JAI RAM YADAV                                         ..... Appellant
                        Through:                Mr. Raj Kumar Tanti, Adv.
                 versus

       DEEPAK KHURANA & ORS (ICICI
       LOMBARD GENERAL INSURANCE CO LTD)..... Respondent
                   Through: Mr. Pankaj Gupta, Adv. for
                             Ms.Suman Bagga, Adv. for ICICI
                             Lombard General Insurance Co. Ltd.
10
+      MAC.APP. 211/2016

       JAI JAI RAM YADAV                                         ..... Appellant
                        Through:                Mr. Raj Kumar Tanti, Adv.
                 versus

       ANISHA KHURANA & ORS (ICICI
       LOMBARD GENERAL INSURANCE CO LTD) ..... Respondent
                   Through: Mr. Pankaj Gupta, Adv. for
                             Ms.Suman Bagga, Adv. for ICICI
                             Lombard General Insurance Co. Ltd.
11
+      MAC.APP. 212/2016

       JAI JAI RAM YADAV                                         ..... Appellant
                        Through:                Mr. Raj Kumar Tanti, Adv.
                 versus

       DEEPAK KHURANA & ORS (ICICI
       LOMBARD GENERAL INSURANCE CO LTD) ..... Respondent
                   Through: Mr. Pankaj Gupta, Adv. for
                             Ms.Suman Bagga, Adv. for ICICI
                             Lombard General Insurance Co. Ltd.
12
+      MAC.APP. 215/2016

MAC.APP 210/2016 along with connected appeals                                Page 1 of 1
        JAI JAI RAM YADAV                                         ..... Appellant
                        Through:                Mr. Raj Kumar Tanti, Adv.
                 versus

       SEHAJTA KHURANA & ORS (ICICI
       LOMBARD GENERAL INSURANCE CO LTD) ..... Respondent
                   Through: Mr. Pankaj Gupta, Adv. for
                            Ms.Suman Bagga, Adv. for ICICI
                            Lombard General Insurance Co. Ltd.

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

                               JUDGMENT (ORAL)

CM 8040/2016 in MAC.APP. 210/2016 CM 8064/2016 in MAC.APP. 211/2016 CM 8068/2016 in MAC.APP. 212/2016 CM 8109/2016 in MAC.APP. 215/2016 The delay in filing the appeal is condoned. The applications are disposed of.

MAC.APP. 210/2016, MAC.APP. 211/2016, MAC.APP. 212/2016 and MAC.APP. 215/2016

1. The appellant has challenged the impugned awards on the limited ground insofar as the Claims Tribunal has granted recovery rights to ICICI Lombard General Insurance Company Limited to recover the award amounts from the appellant on the ground that there was no valid permit.

2. Learned counsel for the appellant submits that the appellant had a valid permit at the time of the accident. The copy of the permit was filed along with these appeals and vide order dated 4th April, 2016, this Court directed the ICICI Lombard General Insurance Company Limited to verify the genuineness of the permit placed on record by the appellant.

3. Learned counsel for ICICI Lombard General Insurance Company Limited submits that the verification report has been received and as per the

said report, the appellant had a valid permit on the date of the accident.

4. In that view of the matter, the recovery rights granted to the ICICI Lombard General Insurance Company Limited to recover the award amounts from the appellant are liable to be set aside.

5. The appeals are allowed and the recovery rights granted by the Claims Tribunal to ICICI Lombard General Insurance Company Limited to recover the award amounts from the appellant are set aside. However, the awards passed by the Claims Tribunal directing the ICICI Lombard General Insurance Company Limited to pay the award amounts to the claimants are upheld.

6. The ICICI Lombard General Insurance Company Limited shall withdraw the executions filed against the appellant to recover the award amounts within four weeks.

7. The statutory amount be refunded back to the appellant.

8. CM Nos.8039/2016 (stay), 8041/2016 (Addl.Evidence) in MAC.APP. 210/2016, CM Nos.8063/2016 (stay) 8065/2016 (Addl.Evidence) in MAC.APP. 211/2016, CM Nos.8067/2016 (stay) 8069/2016 (Addl.Evidence) in MAC.APP. 212/2016 and CM Nos.8108/2016 (stay) and 8110/2016 (Addl.Evidence) in MAC.APP. 215/2016 are disposed of.

9. Copy of this judgement be given dasti to learned counsels for parties under signatures of the Court Master.

J.R. MIDHA, J.

SEPTEMBER 23, 2016 dk