M/S Icici Lombard General Insurance Co. ... vs Rukmani Devi Wife Of Late Ghasiya Lal
2026 Latest Caselaw 2476 Jhar

Jharkhand High Court

M/S Icici Lombard General Insurance Co. ... vs Rukmani Devi Wife Of Late Ghasiya Lal on 26 March, 2026

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                        Misc. Appeal No. 102 of 2026
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M/s ICICI Lombard General Insurance Co. Ltd. represented through Legal Manager, Office at City Centre, Chandrakali Bhawan, Near Jai Jawan Petrol Pump, Sector-4, P.S. Sector-4, District Bokaro 827004, Zonal Office at 1st Floor, Lake View Tower, Opposite Canara Bank, Kadru Bye Pass Road, Doranda, Ranchi 834002 (Ο.Ρ. No.3 ) ... ... ... ... Appellant Versus

1. Rukmani Devi Wife of Late Ghasiya Lal.

2. Dinesh Kumar Son of Late Ghasiya Lal.

3. Ajay Kumar Son of Late Ghasiya Lal.

4. Khikbai Kahra Wife of Mohanlal Kahara All resident of S.S. Colony, Jodhadih More, Chas, P.O. and P.S. Chas, District Bokaro

5. Vinit Mishra Son of Jagadih Mishra, resident of At Mishra Side, Jainamore, P.O. and P.S. Jaridih, District Boaro. (Owner of Tipper No.JH09AM 1776).

6. Gangadhar Mahto Son of Mandlu Mahto resident of Sokhadih Tola, Manjura, P.O. and P.S. Kasmar, District Bokaro. (Driver of Tipper No.JH09AM 1776).

                                              .......       ...    ...     Respondents
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CORAM: HON'BLE THE CHIEF JUSTICE

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For the Appellant: Mr. Alok Lal, Advocate

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02 /Dated: 26.03.2026

1. This matter is not on Board. However, on mentioning, the same is

taken on Board.

2. The learned counsel for the appellant, on instructions states that the

entire awarded amount together with interest will be deposited in this

Court by 9th April, 2026 through RTGS favouring the Registrar General of

this Court.

3. Accepting this statement and directing the appellant/applicant to act

accordingly, the execution of the impugned Award is stayed until the 10th

April, 2026.

4. Post this matter on 10th April, 2026.

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

March 26, 2026 VK//Amar