Laxmi Nath Baraik vs Future General India Insurance ...
2021 Latest Caselaw 1577 Jhar

IN THE HIGH COURT OF JHARKHAND AT RANCHI
           (Civil Miscellaneous Appellate Jurisdiction)
                  M.A. No. 123 of 2018
                                 ........

 Laxmi Nath Baraik                             ..... Appellant
                             Versus

Future General India Insurance Company Ltd. & Others ......... Respondents

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

For the Appellant : Mr. Rajiv Anand, Advocate.

For the Respondents               :
                                      ........
03/26.03.2021.

Learned counsel for the appellant, Mr. Rajiv Anand has submitted that Laxmi Nath Baraik has preferred this appeal against the dismissal of claim application vide Judgment dated 04.09.2017 passed in Title Motor Vehicle Suit No.85/2010 passed by learned District Judge-II-cum-Presiding Officer, Motor Accident Claim Tribunal, Bokaro with delay of 88 days in preferring the appeal. I.A. No.2225/2018 has been filed for condonation of delay of 88 days.

Learned counsel for the appellant has submitted that since the vehicle was insured before the Future General India Insurance Company Ltd., as such, owner and driver of the offending vehicle is not required in the present case. However, notice may be issued to the Insurance Company.

Considering such submissions, learned counsel for the appellant is directed to serve two copies of memo appeal, impugned award, interlocutory application and other relevant documents to learned counsel, Mr. Ashutosh Anand, who normally appears on behalf of Future General India Insurance Company Ltd. by tomorrow.

Put up this case in the monthly cause list of April, 2021. Office is directed to reflect the name of learned counsel, Mr. Ashutosh Anand from respondent side in the cause list.

(Kailash Prasad Deo, J.) Jay/-