United India Insurance Company ... vs Ku. Shakun Yadav
2022 Latest Caselaw 3578 MP

                                                          1
                           IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR
                                                        BEFORE
                                          HON'BLE SHRI JUSTICE VISHAL DHAGAT
                                                ON THE 14th OF MARCH, 2022

                                              MISC. APPEAL No. 972 of 2022

                              Between:-
                              UNITED INDIA INSURANCE COMPANY LIMITED
                              THROUGH DIVISIONAL OFFICE 1454 RAJKIRAN
                              BHAWAN FIRST FLOOR NEAR ASHOKA HOTEL
                              WRIGHT TOWN JABALPUR THROUGH INCHARGE
                              T.P. HUB UNITED INDIA INSURANCE COMPANY
                              LIMITED DIVISIONAL OFFICE 1454 WRIGHT TOWN
                              JABALPUR (MADHYA PRADESH)

                                                                                        .....PETITIONER
                              (BY SHRI S. K. RAO, SENIOR COUNSEL WITH SHRI V. K. PANDEY,
                              ADVOCATE )

                              AND

                      1.      KU. SHAKUN YADAV D/O SHRI PRAHLAD YADAV ,
                              AGED ABOUT 21 YEARS, OCCUPATION: NIL
                              NANHWARAKALAN P.S. AND TEHSIL BADWARA
                              DISTRICT KATNI (MADHYA PRADESH)

                      2.      SALIKRAM VERMA S/O SHRI SHANKER VERMA
                              OCCUPATION: NIL R/O VILLAGE DHOVAIYA
                              DISTRICT PANNA M.P. (MADHYA PRADESH)

                      3.      BALKARAN PATEL S/O SHRI LALLIRAM PATEL
                              OCCUPATION: NIL R/O RAFI AHMED KIDWAI
                              WARD NO. 15 KATNI TAHSIL AND DISTRICT
                              KATNI M.P. (MADHYA PRADESH)

                                                                                     .....RESPONDENTS
                              (BY NONE)

                            This appeal has come up for hearing on this day and, the court passed the
                      following:
                                                           ORDER

Learned Senior Counsel for appellant submitted that 5 appeals were listed before High Court against awarded dated 27.9.2021 passed by Fifth Additional Motor Accident Claims Tribunal, Katni. Issues in said appeal are identical.

From perusal of judgment passed in connected appeal, i.e. M.A No.971/2022, it is evident that same has been dismissed by co-ordinate Bench by order dated 7.3.2022.

Signature SAN Not In view of aforesaid, this appeal is dismissed. Verified

Digitally signed by Order dated 7.3.2022 passed in M.A No.971/2022 be made part of record MONSI M SIMON Date: 2022.03.16 16:19:20 IST

of this case.

                                          (VISHAL DHAGAT)
                                               JUDGE
                      mms




Signature
 SAN      Not
Verified

Digitally signed by
MONSI M SIMON
Date: 2022.03.16
16:19:20 IST