Smt. Parvati Deogam & Ors vs New India Assurance Co. Ltd. & Ors
2025 Latest Caselaw 7384 Jhar

Jharkhand High Court

Smt. Parvati Deogam & Ors vs New India Assurance Co. Ltd. & Ors on 10 December, 2025

Author: Gautam Kumar Choudhary

Bench: Gautam Kumar Choudhary

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                       M. A. No.372 of 2014
           Smt. Parvati Deogam & Ors.          .... .. ... Appellant(s)
                             Versus
           New India Assurance Co. Ltd. & Ors. .. ... ...Respondent(s)
                             With
                       M. A. No.373 of 2014
           Smt. Sombari Deogam & Ors.                    .... .. ... Appellant(s)
                             Versus
           New India Assurance Co. Ltd. & Ors.            .. ... ...Respondent(s)

              ...........

CORAM :HON'BLE MR. JUSTICE GAUTAM KUMAR CHOUDHARY .........

For the Appellant (s) : Mr. Aditya Banerjee, Advocate For the Resp./IC : Mr. Alok Lal, Advocate Mr. Santosh Kumar, Advocate ......

09/ 10.12.2025. Claimants/ appellants are in appeal against the impugned judgment and Award dated 30.05.2022 passed by the learned Tribunal whereby and whereunder the liability to pay the compensation has been fixed on the owner of the vehicle and not upon the respondent- Insurance Company.

It is contended that the vehicle was ensured and the liability has been shifted only on the ground that there was fundamental breach of the terms of the insurance policy.

Mr. Alok Lal, Learned counsel who is a panel lawyer of the Respondent (s)- New India Assurance Co. Ltd. seeks adjournment to take instruction in the matter.

List these cases on 13.01.2026.

In the meantime, learned counsel for the appellant(s) is directed to serve copy(s) of the memo of appeal in both these cases to Mr. Alok Lal, Learned counsel who is a panel lawyer of the Respondent (s)- New India Assurance Co. Ltd.

(Gautam Kumar Choudhary, J.)

Sandeep/-

Uploaded 11.12.2025.