Allahabad High Court
National Insurance Co. Ltd. vs Smt. Vidyawati Devi And Others on 8 August, 2019
Author: Harsh Kumar
Bench: Harsh Kumar
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 52 Case :- FIRST APPEAL FROM ORDER No. - 744 of 2013 Appellant :- National Insurance Co. Ltd. Respondent :- Smt. Vidyawati Devi And Others Counsel for Appellant :- V.C. Dixit Counsel for Respondent :- Vidya Kant Shukla Hon'ble Harsh Kumar, J.
Sri V.C. Dixit, learned counsel for appellant and Sri Vidya Kant Shukla, learned counsel for respondents are present.
As per office report service of summons of appeal is not sufficient on respondent nos. 6 & 7.
Learned counsel for the appellant submits that in this appeal no relief has been sought against respondent nos. 6 & 7 and the appeal is limited to the quantum of compensation awarded to the claimant respondent nos. 1 to 5, so there is no need to send summons to respondent nos. 6 & 7 again.
Lower Court Record has not been received.
Let a requisition be sent to M.A.C.T / District Judge, Siddharthnagar, for sending the lower court record within three weeks, failing which serious view will be taken by the Court.
List after five weeks.
Office is directed to send a copy of this order to M.A.C.T / District Judge, Siddharthnagar through FAX, E-mail as well as ordinary process within thee days for ascertaining compliance.
Order Date :- 8.8.2019 Vinod.