United India Insurance Company ... vs Laxmi Hessa & Others
2022 Latest Caselaw 1265 Jhar

                    IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                 M.A. No.547 of 2017
              United India Insurance Company Ltd.,
              Jamshedpur, Singhbhum East                  ...     Appellant
                                         -versus-
              Laxmi Hessa & Others                        ...     Respondents
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CORAM : HON'BLE MR. JUSTICE ANANDA SEN

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For the Appellants : Mr. D.C. Ghosh, Advocate For the Respondents : Mr. Gautam Kumar Singh, Advocate Mr. Rajesh Kumar Singh, Advocate

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6/ 29.03.2022 Notice has not been served upon respondent No.6. Respondent No.6 is the driver of the vehicle.

After going through the judgment, I find that no relief has been granted in this case in favour of the claimants against the driver. Further, in this appeal, appellant-Insurance Company has also not sought any relief against the driver of the vehicle, thus, it is not necessary to issue any fresh notice to the driver of the vehicle, i.e., the respondent No.6.

I.A. No.9016 of 2017 Heard the counsel for the appellant and the counsel for the respondents.

There is a delay of 107 days in filing this appeal. Through this interlocutory application, the appellant has prayed for condoning the delay in filing this appeal.

After going through the statements made in paragraphs 4, 5, 6, 7, 8 and 9 of the interlocutory application, I find that sufficient cause has been shown to condone the delay in filing this appeal. I am inclined to allow this interlocutory application. Delay of 107 days in filing this appeal is condoned.

This interlocutory application stands allowed. M.A. No.547 of 2017 List this case under the heading "For Admission". In the meantime, appellant shall serve copies of the pleadings to the respondents.

Call for the Lower Court Records.

(Ananda Sen, J.) Kumar/Cp-02