Balmeek Gupta vs Smt. Sangeeta Kol
2023 Latest Caselaw 14039 MP

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                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT JABALPUR
                                                         MA No. 814 of 2017
                                              (BALMEEK GUPTA Vs SMT. SANGEETA KOL AND OTHERS)

                          Dated : 25-08-2023
                                    Shri Divyansh Bhargava - Advocate for the appellant.

                                    Issue notice on admission and I.A.No.4600/2017, an application seeking
                          condonation of delay in filing the appeal so also on I.A.No.4599/2017 on
                          application for stay, to the respondents on payment of Process Fee within

seven days by registered A.D., returnable within four weeks.

Case of the appellant is that motor vehicle in question was insured for which a cheque was given on 04.11.2015 that was deposited by the Insurance Company on 06.11.2015. I was dishonoured on 07.11.2015. Information was received by the Insurance Company on 10.11.2015. On 11.11.2015, accident took place. Communication in regard to dishonour of the cheque was made on 16.11.2015, therefore, the Insurance Company could not have been exonerated by the leaned Tribunal in the light of the judgment of Supreme Court in United India Insurance Company Limited Vs. Laxmamma and others [(2012) 5 SCC 234].

List this case in the week commencing 03.10.2023.

(VIVEK AGARWAL) JUDGE

A.Praj.

Signature Not Verified Signed by: ASHWANI PRAJAPATI Signing time: 8/26/2023 1:49:05 PM