Jainath Mahto @ Bilu Mahto & ... vs The United India Insurance ...
2022 Latest Caselaw 1937 Jhar

                      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                      M.A. No.110 of 2016
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Jainath Mahto @ Bilu Mahto & Another ... Appellants

-versus-

The United India Insurance Company Ltd.

                   Through Chairman-cum-Managing
                   Director & Others                       ... Respondents
                                               ----
                   CORAM : HON'BLE MR. JUSTICE ANANDA SEN
                       THROUGH VIDEO CONFERENCING
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5/ 11.05.2022        Mr. Arvind Kumar Lall, learned counsel appearing for the

appellants submits that he will serve copy of the memo of appeal along with judgment and award to Mr. Alok Lal, learned counsel who represents The United India Insurance Company Ltd. before this Court, today itself. Mr. Arvind Kumar Lall, learned counsel prays that since the appeal is for enhancement, this matter be referred to the Lok Adalat scheduled to be held on 14th May, 2022.

Mr. Alok Lal, learned counsel for the Insurance Company submits that it will not be possible to scrutinize the file or come to a conclusion whether the matter can be resolved in the Lok Adalat or not during this short period.

After going through the record, I find that the claimants have prayed for enhancement only. Thus, this Court feels that this matter can be resolved in the Lok Adalat. Accordingly, let this case be referred to be placed in the National Lok Adalat scheduled to be held on 14th May, 2022. I also direct the concerned officer of the United India Insurance Company Ltd. to be present before the National Lok Adalat to be held on 14th May, 2022.

Let a copy of this order be immediately handed over to Mr. Arvind Kumar Lall, learned counsel for the appellants and Mr. Alok Lal, learned counsel for the United India Insurance Company Ltd.

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