Oriental Insurance Co. Ltd. vs Sarita Kumari & Ors
2023 Latest Caselaw 123 Jhar

IN THE HIGH COURT OF JHARKHAND AT RANCHI
                  M.A. No. 207 of 2019
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Oriental Insurance Co. Ltd., Ranchi .... .... .... Appellant Versus Sarita Kumari & Ors. .... .... .... Respondents

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CORAM: HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY

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For the Appellant : Mr. Santosh Kumar, Advocate

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Order No.04 Dated- 05.01.2023 I.A. No.7214 of 2019 Heard the parties.

Learned counsel for the appellant submits that this interlocutory application has been filed with a prayer to dispense with the filing of the certified copy of the impugned judgment in this appeal and to hear this appeal analogously with Miscellaneous Appeal No.210 of 2019.

It is submitted by the learned counsel for the appellant- who is the opposite party in the tribunal, in all the five motor vehicle accident claims cases, in respect of which the common impugned judgment and award has been passed by the tribunal that this appellant has filed five separate appeals against the said impugned judgment and award and the certified copy of the impugned judgment has been filed by the appellant in Misc. Appeal No.210 of 2019 and the photocopy of the said certified copy has been filed in this appeal. It is then submitted that in view of Rule 201 of High Court of Jharkhand Rules, 2001, the appellant be exempted from filing the certified copy of the impugned judgment and award in this appeal.

Considering the aforesaid facts, the appellant is exempted from filing the original certified copy of the impugned judgment and award in this appeal.

This interlocutory application is disposed of accordingly.

(Anil Kumar Choudhary, J.) M.A. No. 207 of 2019 Issue notice to the respondents in the matter of limitation.

The appellant is directed to file requisites for service of notice on the respondents in the matter of limitation by registered post with A/D as well as under ordinary process within four weeks failing which; this appeal shall stand dismissed without further reference to the Bench.

Rule is made returnable within six weeks. List this appeal after receipt of the service report of the notice issued to the respondents.

Sonu-Gunjan/- (Anil Kumar Choudhary, J.)