Madhya Pradesh High Court
Icici Lombard General Insurance Co.Ltd vs Smt.Yashodabai on 8 July, 2025
Author: Subodh Abhyankar
Bench: Prem Narayan Singh, Subodh Abhyankar
NEUTRAL CITATION NO. 2025:MPHC-IND:17088
1 MP-2922-2025
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
BEFORE
HON'BLE SHRI JUSTICE PREM NARAYAN SINGH
ON THE 8 th OF JULY, 2025
MISC. PETITION No. 2922 of 2025
ICICI LOMBARD GENERAL INSURANCE CO.LTD
Versus
SMT.YASHODABAI AND OTHERS
Appearance:
Mr. Kunal Jain, counsel for the petitioner.
ORDER
This miscellaneous petition has been preferred by the petitioner under Article 227 of the Constitution of India being aggrieved by the order dated 02.08.2024 passed in M.A.C.C. No.69/2024 by the learned Member, II AMACT, Sonkatch, District- Dewas (MP), whereby the claim of respondents/claimants has been entertained despite not filing within six months of occurrence of the incident.
2. In a nutshell, the facts in brief are that a claim for compensation under the Motor Vehicles Act, 1988 was filed on 20.12.2023 regarding the injuries occurred in motor vehicles accident dated 01.06.2023 alleging the application under Section 5 of the Limitation Act, 1963.
3. Counsel for the petitioner submits that issue of limitation is under consideration before Hon'ble Apex Court for adjudication in SLP (C) No.9152/2023. Therefore, Tribunal be directed not to pass final order Signature Not Verified Signed by: ARUN NAIR Signing time: 08-07- 2025 18:50:33 NEUTRAL CITATION NO. 2025:MPHC-IND:17088 2 MP-2922-2025 in MACC No.69/2024.
4. I have heard counsel for the parties and have perused the record.
5. In view of submission of counsel for the petitioner, it is directed that Tribunal shall proceed with the case, but it shall not pass final order in the case, till disposal of the issue of limitation before the Hon'ble Apex Court.
6. With the aforesaid observation, this miscellaneous petition is disposed of.
(PREM NARAYAN SINGH) JUDGE Arun/-
Signature Not Verified Signed by: ARUN NAIR Signing time: 08-07- 2025 18:50:33