Oriental Insurance Company ... vs Suman Kumari & Others
2021 Latest Caselaw 1445 Jhar

      IN THE HIGH COURT OF JHARKHAND AT RANCHI
            (Civil Miscellaneous Appellate Jurisdiction)
                   M.A. No. 209 of 2019
                            ........

Oriental Insurance Company Limited .... ..... Appellant Versus Suman Kumari & Others .... ..... Respondents

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

For the Appellant : Mr. Alok Lal, Advocate.

For the Respondents               :
                                 ........
04/22.03.2021.

Learned for the appellant, Mr. Alok Lal has submitted that vide common award dated 28.07.2018 passed in Motor Accident Claims Case No.288/2012, 289/2012, 290/2012, 291/2012 and 292/2012 passed by learned Presiding Officer, Motor Vehicles Accident Claims Tribunal, Ranchi, the present miscellaneous appeal has been preferred against the award passed in Motor Accident Claims Case No.292/2012 whereby the claimants have been awarded compensation to the tune of Rs.13,55,200/- (out of which Rs.50,000/- has already been paid to the claimants as ad- interim compensation under Section 140 of the M.V. Act) along with interest @ 9% per annum from the date of admission of claim application under Section 166 of the M.V. Act i.e. 02.09.2016 till its realization.

Learned counsel for the appellant has further submitted, that other analogous matters are pending before this Court vide M.A. No.206/2019, 208/2019 and 210/2019 all preferred by the Oriental Insurance Company Limited and certified copy of impugned judgment has been filed in M.A. No.210/2019, as such, filing of the certified copies of the award in M.A. 209/2019 may be dispensed with, but authentication fee of Rs.15/- will be deposited before the registry.

Considering the same, the I.A. No.7215/2019 is allowed for the present dispensing the appellant to file certified copy of the award. However, the appellant shall deposit the authentication fee of Rs.15/-.

Office is directed to verify that whether analogous appeals arising out of the same award are pending before this Court or not and place all the miscellaneous appeals together in the monthly cause list of April, 2021.

In the meantime, learned counsel for the appellant is directed to remove the surviving defect (s) in all the appeals.

(Kailash Prasad Deo, J.) Jay/-