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Jharkhand High Court

United India Insurance Co. Ltd vs Parwati Devi on 6 March, 2020

Author: Kailash Prasad Deo

Bench: Kailash Prasad Deo

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                     (Civil Miscellaneous Appellate Jurisdiction)
                              M. A. No. 691 of 2018
                                   ..........

United India Insurance Co. Ltd. ............. Appellant.

Versus

1. Parwati Devi, wife of Late Wakil Ganjhu

2. Bhukhali Devi, wife of Late Fagu Ganjhu

3. Vikash Kumar, son of Late Wakil Ganjhu

4. Manika Kumari, daughter of Late Wakil Ganjhu

5. Akash Kumar, son of Late Wakil Ganjhu All residing at Village-Nawatanr, P.O. & P.S.- Simaria, District- Chatra

6. Nirmala Devi, wife of R. R. Sahu, residing at Nirmala Bhawan, Khalui Math Bardmkan (Wrongly mentioned) West Bengal 713101 Address as per the Policy- Nirmala Bhawan, Khaluibil Math, P.O., P.S & District Burdwan-713101(Owner of Truck) ......... Respondents.

With M. A. No. 660 of 2018 ..........

Parwati Devi & Ors. ............. Appellants Versus Nirmala Devi & Anr. ......... Respondents.

CORAM: HON'BLE MR. JUSTICE KAILASH PRASAD DEO .........

For the Appellant(s) :Mr. Alok Lal, Advocate. (In M.A. No.691 of 2018) For the Appellant(s) Mr. Vijay Kumar Sharma, Advocate (In M.A. No.660 of 2018) For the Respondent No.1 -5 :Mr. Vijay Kumar Sharma, Advocate (In M.A. No.691 of 2018) For the Respondent No.2 :Mr. Alok Lal, Advocate (In M.A. No.660 of 2018) For the Respondent No.6 : Dr. P.C. Sinha, Advocate (In M.A. No.691 of 2018) ...........

05/06.03.2020. Heard, learned counsel for the appellants and learned counsel for the respondents.

In compliance of order dated 06.02.2020, owner of the offending vehicle has filed counter affidavit along with the relevant documents. Learned counsel for the appellants has submitted that Lower Court Records has already been received but he could not peruse the same. Apart from that the documents annexed by the owner of the offending vehicle have not been verified, as such, the cases may be adjourned, so as to verify the same. Let these cases be listed in the monthly cause list of April, 2020.

(Kailash Prasad Deo, J.) sandeep/R.S.