National Insurance Co. Ltd vs Nidra Karua And Another
2022 Latest Caselaw 4600 Ori

                           IN THE HIGH COURT OF ORISSA AT CUTTACK
                                     MACA No.1191 of 2014
                  National Insurance Co. Ltd.                ....         Appellant
                                                             Mr. A. Das, Advocate
                                                -versus-
                  Nidra Karua and another               ....       Respondents
                                Mr. P.K. Mishra, Advocate for Respondent No.1

                              CORAM:
                              JUSTICE B. P. ROUTRAY
                                              ORDER

09.09.2022 Order No.

08. 1. Copy of the appeal memo has already been served on Mr. P.K.

Mishra, learned counsel for the Respondent No.1.

2. It is submitted that two writ petitions bearing W.P.(C) No.24902/2014 and W.P.(C) No.24903/2014 have also been filed in two connected claim applications challenging the award arising out of the same judgment passed by the learned Tribunal since the amount is less than Rs.10,000/-.

3. Both the parties submit to list these two writ petitions along with the present appeal.

4. List those two writ petitions along with this appeal subject to permission of Hon'ble the Chief Justice, on 15th September, 2022.

( B.P. Routray) Judge

B.K. Barik