For The vs For The Claimant(S) : Mr. Ravi ...
2022 Latest Caselaw 1120 Jhar

                 IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                      M.A No. 211 of 2015
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CORAM : HON'BLE MR. JUSTICE ANANDA SEN.

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For the Appellant(S) : Mr. Sidharath Jyoti Roy, Advocate For the Claimant(s) : Mr. Ravi Prakash, Advocate For the Respondent No.4 : Mr. Birendra Kumar, Advocate

09/22.03.2022 Counsel for the appellant(s) submits that there is violation of terms and condition of policy and the breach is fundamental in nature. He submits that in the goods carrying vehicle deceased was travelling as a passenger. He submits that in view of the judgment of the Hon'ble Supreme Court the "right of recovery" should have been granted in favour of the Insurance Company.

Counsel appearing on behalf of respondent no. 4 prays for one week time to appraise this Court.

Prayer is allowed.

List this case after one week.

In the meantime, it will be open to the claimants to withdraw a sum of Rs.2,00,000/-( Two Lakhs) which was earlier not disbursed by virtue of order dated 29.8.2018.

(ANANDA SEN , J) anjali/cp2