Jharkhand High Court
Branch Manager vs Mossamat Manorma & Others on 28 April, 2023
Author: Kailash Prasad Deo
Bench: Kailash Prasad Deo
IN THE HIGH COURT OF JHARKHAND AT RANCHI
(Civil Miscellaneous Appellate Jurisdiction)
M.A. No. 620 of 2018
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Branch Manager, National Insurance Company Ltd. & Another .... ..... Appellants Versus Mossamat Manorma & Others .... ..... Respondents CORAM: HON'BLE MR. JUSTICE KAILASH PRASAD DEO ............
For the Appellants : Mr. Pratyush Kumar, Advocate. For the Resp./Claimants : Mr. Rajendra Pd. Gupta, Advocate.
The matters are being taken up through Video Conferencing. Learned counsel for the parties have no objection with it and submitted that the audio and video qualities are good.
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09/28.04.2023.
It appears that in order dated 24.04.2023 passed by this Court, para nos. 2, 5 & 7 have been typed inadvertently instead of "As per office note dated 19.04.2023, the service report of notice upon respondent no. 6 namely, K. Venkatesware Rao, s/o not known, resident of 10-6-10/12/1, 10th Main Road, P.O. & P.S. - Mamillaguden, District
- Khammam, Andhra Pradesh-507001 (Owner of insured Machine SK- 210-LC-B-Hydraulic Excavator) has not been received till date, though a reminder has been sent vide Memo No. 3410-A dated 19.04.2023.
Considering the same, the National Insurance Company Limited is directed to serve notice upon the respondent no. 6, as they have issued Insurance Policy to respondent no. 6 but the given address of respondent no. 6 seems to be not proper, which causes delay in disposal of the litigation before this Court.
Learned counsel for the National Insurance Company Limited is directed to file supplementary affidavit with regard to service of notice.
In the meantime, office is directed to call for a report from the court below regarding service of notice, for which reminder has been sent vide Memo No. 3410-A dated 19.04.2023."
The order dated 24.04.2023 is modified to the above extent and this order is considered to be part of order dated 24.04.2023.
Put up this case after filing of the supplementary affidavit with regard to service of notice.
(Kailash Prasad Deo, J.) Sunil/-