Mithlesh & Anr vs Mukesh Kumar & Ors (The Oriental ...
2018 Latest Caselaw 4706 Del

*     IN THE HIGH COURT OF DELHI AT NEW DELHI
                                          Date of Order: August 09, 2018
+                   MAC.APP. 389/2018 & CM 15368/2018

      MITHLESH & ANR                                      ..... Appellants
                   Through:            Mr. S.N. Parashar and Ms. Pankaj
                                       Kumari, Advocates
                    versus

      MUKESH KUMAR & ORS (THE ORIENTAL INSURANCE
      CO.LTD)                                  .....Respondents
                   Through: Mr. S.P. Jain, Mr. Himanshu
                            Gambhir, Ms. Amandeep Kaur and
                            Mr. Abhijit Chakravarty,
                            Advocates
      CORAM:
      HON'BLE MR. JUSTICE SUNIL GAUR

                             ORDER

(ORAL)

1. Impugned order of 28th November, 2017 dismisses appellants' claim petition on the ground of lack of territorial jurisdiction while refusing to rely upon copy of Aadhaar card, which was duly verified by the concerned SHO. On the last date of hearing, records were requisitioned.

2. Learned counsel for appellants submits that Aadhaar Card is a valid proof of identity as well as of residence and the Tribunal has erred in not relying upon it.

3. Upon hearing and on perusal of impugned order of 28 th November, 2017 and the record of this case, I find that first appellant's Aadhaar Card

has been duly verified by the concerned SHO. The second appellant is a minor. There is no basis to discard the Aadhaar Card as proof of residence. The Tribunal has erred in returning appellants' claim petition on the ground of lack of territorial jurisdiction.

4. In view of aforesaid, impugned order is hereby set aside with direction to the Tribunal to proceed with appellants' claim petition in accordance with the law. Records be remitted back forthwith. Parties to appear before the concerned Tribunal on 10th September, 2018.

5. With aforesaid directions, this appeal and the application are disposed of.

(SUNIL GAUR) JUDGE AUGUST 09, 2018 s