Insurer vs Smt. Kamla Kumari
2021 Latest Caselaw 3974 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
                ON THE 17TH DAY OF AUGUST, 2021
                           BEFORE
       HON'BLE MR. JUSTICE SANDEEP SHARMA
    FIRST APPEAL FROM ORDER No.137 of 2017




                                                        .

    Between:-

    FUTURE    GENERALI     INDIA
    INSURANCE COMPANY LIMITED,





    26 KG MARG, 303 TO 310, 3RD
    FLOOR, KAILASH BUILDING,
    NEW DELHI- 110 001, THROUGH
    SHRI SANDEEP KAPOOR, ITS
    SENIOR LEGAL EXECUTIVE.





                                      ......INSURER-APPELLANT

    (BY MR. NEERAJ GUPTA, SENIOR
    ADVOCATE WITH MR JANESH GUPTA,
    ADVOCATE)

    AND

    1. SMT. KAMLA KUMARI, WIFE
       OF LATE SHRI LAL CHAND,
       RESIDENT    OF   VILLAGE


       BISTHO, P.O. LUJ, TEHSIL
       PANGI, DISTRICT CHAMBA,
       H.P.




    2. SHRI CHAMAN SINGH, SON
       OF LATE SHRI LAL CHAND,
       RESIDENT    OF   VILLAGE





       BISTHO, P.O. LUJ, TEHSIL
       PANGI, DISTRICT CHAMBA,
       H.P.





    3. SHRI RAJESH KUMAR, SON
       OF LATE SHRI LAL CHAND,
       RESIDENT    OF   VILLAGE
       BISTHO, P.O. LUJ, TEHSIL
       PANGI, DISTRICT CHAMBA,
       H.P.

    4. SHRI DINESH KUMAR, SON
       OF LATE SHRI LAL CHAND,
       RESIDENT    OF   VILLAGE
       BISTHO, P.O. LUJ, TEHSIL
       PANGI, DISTRICT CHAMBA,
       H.P.
                               ......CLAIMANTS-RESPONDENTS




                                       ::: Downloaded on - 31/01/2022 22:53:37 :::CIS
                                        2


    5. SHRI NEGI RAM, SON OF
       SHRI HIRA NAND, RESIDENT
       OF   VILLAGE   AND    P.O.
       MINDHAL, TEHSIL PANGI,
       DISTRICT CHAMBA, H.P.
                        ......OWNER-CUM-DRIVER-RESPONDENT




                                                               .

    (MR. NAVEEN K. BHARDWAJ,
    ADVOCATE FOR R-1 TO 4

    MR.    VIKAS      RATHORE,





    ADVOCATE FOR R-5)


                 This appeal coming on for orders this day, the Court
    passed the following:





                                 JUDGMENT

Mr. Neeraj Gupta, learned Senior Counsel representing

the appellant, on instructions of Insurance Company, seeks

permission to withdraw the present appeal.

2. Consequently, in view of the above, present appeal is

dismissed as withdrawn.

Pending application(s), if any, also stand disposed of.

(Sandeep Sharma) Judge

17th August, 2021 (reena)