Punjab-Haryana High Court
United India Insurance Co. Ltd vs Surjeet Kaur And Ors on 20 March, 2014
Author: Jitendra Chauhan
Bench: Jitendra Chauhan
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
FAO No. 1750 of 2009
Date of decision : 20.3.2014
United India Insurance Co. Ltd. Appellant
Versus
Surjeet Kaur and Ors. Respondents
CORAM: HON'BLE MR. JUSTICE JITENDRA CHAUHAN
Present: Mr. Vikas Mohan Gupta, Advocate, and
Ms. Sonal Datta, Advocate for the appellants
Mr. PS Jammu, Advocate for the claimants
Mr. Kunal Garg, AAG, Haryana,
amicus curiae for respondents-M/s Indian Vehicle
Carriers Pvt. Ltd.
....
JITENDRA CHAUHAN, J.
For the detailed reasons recorded in connected FAO No. 1746 of 2009 titled "United India Insurance Co. Ltd. v. Preeti and Others" of even date, which shall be read as part of this roder, this appeal is allowed; impugned order dated 19.1.2009 passed by the Ld. Tribunal is set aside and the matter is remanded back to the Learned Tribunal to consider and decide issue No.3, in accordance with law,after affording opportunity to the parties to lead evidence. As the accident pertains to the year 2005, the Ld. Tribunal shall make an endeavour to conclude the proceedings expeditiously, preferably within six months. The parties shall appear before the learned Tribunal on 22.4.2014. 20.3.2014 (JITENDRA CHAUHAN) Sharma ManjuMS 2014.03.27 09:35 JUDGE I attest to the accuracy and integrity of this document High Court Chandigarh