Oriental Insurance Co. Ltd vs Budhiya Devi & Anr
2021 Latest Caselaw 3559 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI

                         [Civil Writ Jurisdiction]
                         W. P. (C) No. 1076 of 2010
             Oriental Insurance Co. Ltd.                     .... .. ...     Petitioner(s)
                                           Versus
             Budhiya Devi & Anr.                             .. ... ... Respondent(s)
                                ...........

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

For the Petitioner(s) : Mr. Alok Lal, Advocate. For the Resp. No.1 : Mrs. Swati Shalini, Advocate ..........

11 / 22.09.2021. Mr. Alok Lal, learned counsel appearing for the petitioner has submitted that earlier order with regard to substituted service of notice could not be complied with, as such, one week's time may be granted so as to file fresh draft copy of substituted service of notice upon Respondent No.2.

Mrs. Swati Shalini, learned counsel for the respondent No.1 has submitted that though the adjudication by the Permanent Lok Adalat is maintainable in view of judgment passed by the Apex Court in the case of Bar Council of India vs. Union of India, reported in 2012 (8) SCC 243 at Para-27, but to cut short the matter as the accident is of dated 03.05.2003 and Award has been passed on 18.11.2009 by awarding the compensation to the tune of Rs.1,92,000/- with interest @9% per annum to the claimant, as such, this Court may consider the same.

Considering the same, one week's time is granted to learned counsel for the petitioner to comply the previous order.

(Kailash Prasad Deo, J.) Sandeep/