Himachal Pradesh High Court
Cholamandalam M/S General Insurance ... vs . on 7 January, 2026
Author: Sushil Kukreja
Bench: Sushil Kukreja
Cholamandalam M/s General Insurance Co. Ltd. Vs. Gurmeet Singh (deceased) through LRs & Ors.
FAO No. 282/2023.
07.01.2026 Present: Mr. Virender Sharma, Advocate, for the appellant.
Mr. Manohar Lal Sharma, Advocate, for respondents No. 1(i) to 1(iv).
Mr. J.R. Poswal, Advocate, for respondents of No. 2 & 3.
CMPs No. 30819 & 30822/2025 rt The present applications under Order 32, Rule 12, read with Section 151 of the Code of Civil Procedure, have been filed by applicants/respondent No. 1(iii), Rahul & 1(iv), Shivani, for discharging their natural guardian/mother Smt. Parbla, as they have attained the age of majority.
Learned counsel for the non-
applicant/appellant submitted that he does not intend to file any reply to the applications and he has no objection in case the same are allowed.
Heard. Having regard to the averments made in the applications, which are duly supported by the affidavits of the applicants and also taking into consideration the fact that the applicants have now attained the age of majority, as is evident from their matriculation certificates, annexed with the applications as ::: Downloaded on - 07/01/2026 20:45:41 :::CIS ...2...
Annexures P-4 and A-6, the present applications are .
allowed and natural guardianship of applicants/respondent No. 1(iii), Rahul & 1(iv), Shivani is ordered to be discharged and they are permitted to pursue the case in of their own capacity.
The applications stand disposed of. rtCMPs No. 30815, 30817, 30818 & 30820/2025 Learned counsel for the non-
applicant/appellant prays for and is granted six weeks' time to file replies to the applications.
As prayed, list for consideration on 12.03.2026.
( Sushil Kukreja ) Judge 7th January, 2026 (raman) ::: Downloaded on - 07/01/2026 20:45:41 :::CIS