United India Insurance Co Ltd vs Tarannum Parween Aged About 20 Yrs
2026 Latest Caselaw 2215 Jhar

Jharkhand High Court

United India Insurance Co Ltd vs Tarannum Parween Aged About 20 Yrs on 20 March, 2026

IN THE HIGH COURT OF JHARKHAND AT RANCHI
            Misc. Appeal No. 273 of 2025
United India Insurance Co Ltd, Office at Bistupur Main Road, Near Ram
Mandir, Bistupur, PO & PS-Bistupur, District-East Singhbhum, Jharkhand,
Through Poonam Tete, (Deputy Manager) T.P. Hub, United India
Insurance Company Ltd, Divisional Office at Vyapar Bhawan, Floor No. 1,
Lalji Hirji Road, PO.- Ranchi, PS.- Daily Market, Dist Ranchi Jharkhand.
(Insurer)                            ...   ...    ...   Appellant
                         Versus
1.     Tarannum Parween aged about 20 yrs, W/o Late Md. Kayes,
2.     Sahida Begam, W/o Late Md. Salim (Both 1 & 2) are Rio Vill
Balrampur, H. No. 113, Old Hospital Para, PO - Rangadih, PS.-
Balrampur, Purulia, West Bengal. PIN 723143
3.     Goutam Mahato, S/o Late Kribas Mahato, R/o Vill.- Lenghi Chandil,
PO.- Chandil, PS. Chandil Dist Saraikela Kharsawan, Jharkhand. (Owner
of Vehicle/Hyva Dumper - JH 05Y-3053)
4.     M/s Cholamandalam MS General Insurance Co. Ltd., Office at
Tinplate Chowk, PO & PS. Golmuri, Jamshedpur, District East
Singhbhum, Jharkhand. (Insurer of Hyva Dumper)
5.     Oronova Products, Prop. Vishal Agarwal, S/o Rajkumar Agarwal,
R/o- Balrampur, PO.- Rangadih, PS.- Balrampur, Purulia, West Bengal.
PIN 723143 (Owner of Vehicle Bolero Pikup Van - WB 55B-6573)
                                             ...    Respondents
                         ---------

CORAM:             HON'BLE THE CHIEF JUSTICE
                         ---------
For the Appellant:       Mr. Mukesh Kumar Dubey, Advocate

For Resp. Nos. 1 & 2: Mr. Amaresh Kumar, Advocate For Resp. Nos. 3: Mr. Anuj Kumar Trivedi, Advocate For Resp. No. 5: Mr. Pratyush Shounikya, Advocate

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04 /Dated: 20.03.2026

1. Mr. Mukesh Kumar Dubey, the learned counsel for the appellant

states that the respondents have been duly served in this matter. He

states that the respondents have also filed Misc. Appeal No. 473 of

2025 seeking enhancement of the compensation amount.

2. Mr. Dubey, further states that in terms of this Court's order dated

13.02.2026 the amount as directed in the impugned award has also

been deposited in this Court on 11.03.2026.

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3. Considering the above, the delay of 9 days in instituting this

appeal is condoned because sufficient cause has been shown and

even otherwise the delay is not inordinate.

4. Further, the execution of the impugned award vide Execution

Case No. 42 of 2025 pending before the learned Principal District &

Sessions Judge-V-cum-Presiding Officer, Motor Vehicle Claim Tribunal,

Jamshedpur is stayed. The attachment order made is lifted.

5. The appeal is admitted and directed to be heard along with Misc.

Appeal No. 473 of 2025.

6. The claimants are granted liberty to apply for withdrawal of the

compensation amount or some part thereof. If such application is made,

the same could be considered in accordance with law.

7. Records and Proceedings of the Trial Court be called for.

8. I.A. No. 8766 of 2025 for condonation of delay as well as I.A.

No. 2096 of 2026 for stay, are disposed of.

(M.S. Sonak, C.J.)

March 20, 2026 APK//VK.

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