National Ins. Co. Ltd vs Sita Devi And Others
2021 Latest Caselaw 1186 j&K

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                           HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                           AT JAMMU

                                                                  MA No. 297/2009
                                                                  IA No. 428/2009


              National Ins. Co. Ltd.                               .....Petitioner(s)/Appellant(s)


                                           Through: Mr. Baldev Singh, Advocate
                                     Vs.

              Sita Devi and others                                            ..... Respondent(s)

                                           Through:    Mr. Sanjay Kakkar, Advocate

              Coram: HON'BLE MR. JUSTICE TASHI RABSTAN, JUDGE

                                                      ORDER

Mr. Baldev Singh, learned counsel for the appellant submits that this

appeal can be disposed of in view of the judgment passed by this Court in Mac

App No. 14/2020 titled "Bajaj Allianz Insurance Co. Ltd. vs. Rafiq Ahmed

and another" reported as 2020(4) JKJ 50(HC), to which Mr. Sanjay Kakkar,

learned counsel for the respondents submits that this appeal cannot be disposed

of in view of the above referred judgment as the judgment passed by a

coordinate Bench of this Court in CMAM No. 80/2016 clubbed with CMAM

No. 66/2016 titled "United India Insurance Company Ltd. vs. Mohammad

Amin Bhat and others" is contrary to the judgment referred by Mr. Baldev

Singh, learned counsel.

List for consideration on 02.11.2021.

(Tashi Rabstan) Judge JAMMU 24.09.2021 Pawan Angotra

PAWAN ANGOTRA 2021.09.24 16:45 I attest to the accuracy and integrity of this document