Icici Lombard General Insurance ... vs Kunti Vishkarma
2022 Latest Caselaw 3286 MP

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                                  The High Court Of Madhya Pradesh
                                            MA No. 863 of 2022
                         (ICICI LOMBARD GENERAL INSURANCE COMPANY LIMITED Vs KUNTI VISHKARMA AND OTHERS)

                      Jabalpur, Dated : 08-03-2022
                              Shri Aditya Narayan Sharma, learned counsel for the appellant.

                              Appellant has filed this appeal challenging award dated 11.10.2021 passed in
                      MACC No. 08/2017 by Additional Motor Accident Claims Tribunal, Amarwada,
                      Chhindwara.
                              Counsel for the appellant submitted that award passed by the Claims
                      Tribunal is contrary to the judgment passed by the Apex Court in case of

                      National Insurance Company Ltd. Vs. Pranay Sethi reported in (2017) 16
                      SCC 680.
                              Issue notice to the respondents on payment of process fee within seven

days.

Operation of the award dated 11.10.20121 passed in MACC No. 08/2017 shall remain stayed till the next date of hearing on deposit of 50% of the award amount.

Record of the Claims Tribunal Amarwada, Chhindwara be requisitioned. Certified copy as per rules.

(VISHAL DHAGAT) JUDGE

DUBEY/-

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Digitally signed by ARVIND KUMAR DUBEY Date: 2022.03.09 11:24:19 IST