Delhi High Court - Orders
Ram Chander vs Icici Lombard General Insurance Co. ... on 23 September, 2024
Author: Chandra Dhari Singh
Bench: Chandra Dhari Singh
$~A-86
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ MAC.APP. 507/2024
RAM CHANDER .....Appellant
Through: Mr.Ankit Singh Sinsinwar, Advocate
versus
ICICI LOMBARD GENERAL INSURANCE CO. LTD. & ORS.
.....Respondents
Through: Ms.Divya Saini, Ms.Suman Bagga
and Mr.Pankaj Gupta, Advocates for
R-1/Insurance company
CORAM:
HON'BLE MR. JUSTICE CHANDRA DHARI SINGH
ORDER
% 23.09.2024 CM APPL. 55782/2024 (Exemption) Exemption allowed subject to just exceptions. The application stands disposed of.
MAC.APP. 507/2024 & CM APPL. 55781/2024 (Stay)
1. The instant appeal under Section 173 of the Motor Vehicles Act, 1988 has been filed on behalf of the appellant seeking the following reliefs:-
"(a) Set aside and quash the impugned judgment/award dated 01.062024, passed by Ms. Vrinda Kumari, Ld. PO, MACT, Patiala House Courts, New Delhi in MACP No. 470/16 titled Prema Devi & Ors. Vs. Surender Kumar & Ors., to the extent it gives recovery rights to the Insurance Company against the Appellant/ registered owner of the vehicle ;
(b) Such other or further orders as may be deemed fit and proper in the facts and circumstances of the case and in the This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 25/09/2024 at 22:13:13 interest of justice."
2. Heard.
3. Learned counsel for the respondent No.1-Insurance Company appeared on advance notice. She vehemently opposed the instant appeal and prayed for some time to file response to the same.
4. Let response to the appeal be filed within three weeks. Rejoinder, thereto if any, be filed within two weeks thereafter.
5. On oral request of learned counsel appearing on behalf of the appellant, notice to the remaining respondents is dispensed with.
6. List on 24th October, 2024.
CHANDRA DHARI SINGH, J SEPTEMBER 23, 2024 Dy/mk Click here to check corrigendum, if any This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 25/09/2024 at 22:13:13