Chattisgarh High Court
The Oriental Insurance Company Limited vs Smt. Sushma Agrawal 46 Wp227/887/2018 ... on 4 December, 2018
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
Writ Petition (Art. 227) No.1037 of 2018
The Oriental Insurance Company Limited, Through Divisional Manager,
The Oriental Insurance Company Limited, Divisional Office, Rama Trade
Center, In front of Rajiv Plaza, Bilaspur (C.G.)
---- Petitioner
Versus
1. Smt. Sushma Agrawal, age about 41 years, W/o Late Aseem Agrawal,
2. Anurag Agrawal, age about 16 years, S/o Late Aseem Agrawal,
3. Anubhav Agrawal, age about 14 years, S/o Late Aseem Agrawal,
Respondent No.2 and 3 Minor Through Natural Guardian Mother Smt.
Sushma Agrawal, W/o Late Aseem Agrawal,
4. Smt. Shivkumari Agrawal, age about 70 years, W/o Nandlal Agrawal, All R/o B-75, In front of Water Tank No.1, Rajkishore Nagar, Bilaspur, Tehsil and District Bilaspur (C.G.) (Claimants)
5. Pankaj Kushwaha, S/o Ram Kripal Kushwaha, R/o Village Achholi, Gandhi Chowk, Urla, Raipur, District Raipur (C.G.) (Owner)
6. Neel Kamal Tandon, age about 42 years, S/o Balram Tandon, R/o 137, Bardi, Nagpur (Maharashtra), Present R/o Ward No.9, Village Achholi, Thana Urla, Raipur, District Raipur (C.G.) (Driver)
---- Respondents For Petitioner: Mr. Sudhir Agrawal, Advocate.
Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 04/12/2018
1. Learned counsel for the petitioner submits that claim case has already been decided as such, the writ petition has become infructuous, however, the petitioner be granted liberty to raise the grounds that have been raised in this writ petition, if appeal is to be preferred.
2. The writ petition is dismissed as having become infructuous with liberty as prayed for. No order as to cost(s).
Sd/-
(Sanjay K. Agrawal) Judge Soma