Gayatri Devi & Anr vs Hare Ram Singh & Ors
2021 Latest Caselaw 2925 Jhar

                 IN THE HIGH COURT OF JHARKHAND AT RANCHI
                     (Civil Miscellaneous Appellate Jurisdiction)
                            M.A. No. 226 of 2018
                                  ......

        Gayatri Devi & Anr.                                       ...... Appellants
                                   Versus
        Hare Ram Singh & Ors.                                     .......Respondents
                                  .........

        CORAM:         HON'BLE MR. JUSTICE KAILASH PRASAD DEO
                       (Through : Video Conferencing)

        For the Appellants                 : Mr. Rajiv Karan, Advocate
        For the Respondent no.3            : Mr. Amresh Kumar, Advocate
                                           ..........
06/Dated: 16/08/2021.

Heard, learned counsel for the parties.

Learned counsel for the respondent- Insurance Company, Mr. Amresh Kumar has prayed for adjournment of this case though copy of impugned judgment/award and limitation petition has been served upon him pursuant to order dated 06.04.2021, but neither counter-affidavit nor any Miscellaneous appeal nor any cross-objection has been filed till date.

Learned counsel for the respondent, Mr. Amresh Kumar has further submitted that though the award has already been satisfied to the claimants, but since in M.A. No. 205 of 2018 and M.A. No.233 of 2019 there is right of recovery, as such, now the M/s National Insurance Company intends to file an appeal.

Learned counsel, Mr. Rajiv Karan on the instruction of learned counsel for the appellants, Mr. M.B. Lal has objected and submitted that once the appeal has not been preferred by the Insurance Company, just to delay the disposal of the Miscellaneous Appeal for enhancement preferred by the claimants, such pleas are taken.

Put up this case along with M.A. Nos.205 of 2018 and M.A. No.233 of 2019.

(Kailash Prasad Deo, J.) sandeep/R.S.