Mokim Ansari vs Sudarshan Sahu & Anr
2021 Latest Caselaw 1285 Jhar

             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                   (Civil Miscellaneous Appellate Jurisdiction)
                           M.A. No. 50 of 2018
                                ......

       Mokim Ansari                                      ...... Appellant
                                 Versus
       Sudarshan Sahu & Anr.                             ......Respondents

       CORAM:       HON'BLE MR. JUSTICE KAILASH PRASAD DEO
                    (Through : Video Conferencing)
                                ......
      For the Appellant                    : Mr. Arvind Kr. Lall, Advocate
      For the Respondents                  :
                                -----
04/Dated: 15/03/2021.

Heard, learned counsel for the appellant.

Learned counsel, Mr. Arvind Kumar Lall has submitted that instant Miscellaneous Appeal has been preferred by the appellant for enhancement of the award dated 20.11.2017 passed by Presiding Officer, Motor Vehicles Accident Claims Tribunal, Ranchi in Motor Accident Claim Case No.118 of 2010 whereby the claimant has been awarded compensation to the tune of Rs.1,54,979/- along with interest @ 9% per annum from the date of admission of claim application under Section 166 of the MV Act i.e. 31.01.2011 till its realization.

Learned counsel for the appellant has submitted that appellant has been paid less amount of compensation under the medical expenses and future expenses on treatment has not been considered by the learned Tribunal, as such, this case may be heard.

Learned counsel for the appellant has submitted that notice may be issued to the respondent no.2 i.e. Oriental Insurance Co. Ltd. so as to ascertain that whether the appearance of the owner of the offending vehicle, Sudarshan Sahu is required in this case or not ?

Considering such submissions, learned counsel for the appellant is directed to serve two copies of memo of appeal, impugned judgment/award and other relevant documents upon the learned counsel, Mr. Manish Kumar, who normally appears on behalf of the Oriental Insurance Co. Ltd. within a period of two weeks from today.

Put up this case in the monthly cause-list of April, 2021.

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