New India Assurance Co.Ltd. ... vs Vidhyabai
2023 Latest Caselaw 13775 MP

                                                                    1
                                           IN THE HIGH COURT OF MADHYA PRADESH
                                                         AT INDORE
                                                             MA No. 1716 of 2022
                                    (NEW INDIA ASSURANCE CO.LTD. THROUGH T.P. LEGAL HUB Vs VIDHYABAI AND OTHERS)

                           Dated : 22-08-2023
                                     Shri Bharat Yadav - Advocate for the appelalnt.

                                     Shri Mayank Verma - Advocate for the respondent No.5.

Ms. Ruchi Chaudhary - Advocate for the respondents.

Heard on the question of admission. The appeal is admitted for hearing on the following substantial question

of law:-

"Whether, the learned Commissioner erred in law in not properly considered the judgment of the Hon'ble Apex Court passed in the matter of Ved Prakash Garg and Premi Devi & others, reported in 1998 ACJ Page 1."

Since the respondents are already represented no fresh notice is required to be issued to them.

Record of the Court below be also called for and the appeal be listed for hearing in due course.

(PRANAY VERMA) JUDGE

Shilpa

Signature Not Verified Signed by: SHILPA NAGDEVE Signing time: 22-08-2023 17:37:37