National Insurance Company Ltd vs Prashant Kumar & Others
2021 Latest Caselaw 353 Jhar

IN THE HIGH COURT OF JHARKHAND AT RANCHI
       (Civil Miscellaneous Appellate Jurisdiction)
                  M.A. No. 46 of 2020

National Insurance Company Ltd.                ..... Appellant
                         Versus
Prashant Kumar & Others                        ..... Respondents
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CORAM: HON'BLE MR. JUSTICE KAILASH PRASAD DEO (Through : Video Conferencing)

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For the Petitioner : Mr. Amresh Kumar, Advocate.

For the Respondents      :
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04/Dated: 22/01/2021

Let notice be issued to the respondent no. 1 / claimant namely, Prashant Kumar, aged about 16 years, minor represented through his natural guardian father Krishna Kumar Pal, son of Lakshan Prasad Pal, resident of Dompara Dudhani, behind Amar Cinema, Dumka, P.O. - Dumka, P.S. - Dumka Town, District - Dumka (Jharkhand) under both process i.e. under registered cover with A/D as well as under ordinary process, for which requisites etc. must be filed within two weeks as quantum of compensation has been assailed by the appellant / National Insurance Company Limited on the reason assigned in para-17, 18 & 19 of the impugned judgment.

Put up this case after service of notice.

(Kailash Prasad Deo, J.) Sunil/