United India Insurance Co. Ltd vs Ganpat Singh
2022 Latest Caselaw 11690 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Misc. Appeal No. 1375/2022

United India Insurance Co. Ltd., Through Branch Manager Branch Office Near Hotel Mansarovar Sumerpur Tehsil Sumerpur Distt. Pali (Raj.) Through Tp Hub Incharge United India Insurance Company, Main Pal Road, Jodhpur. (Insurer Of Bus No. Rj 22 Pa 1356)

----Appellant Versus

1. Ganpat Singh S/o Shri Hari Singh, Aged About 55 Years, B/c Rajput, R/o Kesar Marg Perwa Tehsil Bali Distt. Pali Presently Living Housing Board, Sirohi (Raj.)

2. Dalpat Singh S/o Virat Singh, Aged About 33 Years, B/c Rajput, R/o Binjapur Tehsil Bali Distt. Pali (Raj.) (Driver Bus No. Rj 22 Pa 1356)

3. Ashok Kumar Jain S/o Shri Rikhabchand Jain, Aged About 40 Years, B/c Jain, R/o Near Lalji Maharaj Mandir Sumerpur Tehsil Sumerpur Distt. Pali (Raj.) (Owner Bus No. Rj 22 Pa 1356)

----Respondents

For Appellant(s) : Mr. Mahesh Joshi For Respondent(s) :

HON'BLE MR. JUSTICE MADAN GOPAL VYAS

Order

20/09/2022

Heard.

Learned counsel for the appellant submits that the policy was

an act on policy and no premium for conductor was taken by the

appellant Insurance Company and therefore, the Insurance

Company is not liable to pay the compensation.

The matter requires for consideration.

Admit.

(2 of 2) [CMA-1375/2022]

Issue notice. Issue notice of the stay application, returnable

within a period of six weeks.

Till then, effect and operation of the impugned judgment and

award dated 28.04.2022 passed by the learned Motor Accident

Claims Tribunal, Sirohi in claim Case No.3/2016(Ganpat Singh Vs.

Dalpat Singh & Ors.) shall remain stayed qua the appellant.

(MADAN GOPAL VYAS),J 36-Hanuman/-

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