Delhi High Court - Orders
Sbi General Insurance Co Ltd vs Sh Sukhdev Sukhdev Rawat & Anr on 7 September, 2022
Author: Manoj Kumar Ohri
Bench: Manoj Kumar Ohri
$~11
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ FAO 200/2021 and CM APPL. 27388/2021
SBI GENERAL INSURANCE CO LTD ..... Appellant
Through: Mr. N.K. Chauhan, Advocate
versus
SH SUKHDEV SUKHDEV RAWAT & ANR. ..... Respondents
Through: Mr. R.K. Nain and Mr. Daksh Nain,
Advocates for respondent No.1
CORAM:
HON'BLE MR. JUSTICE MANOJ KUMAR OHRI
ORDER
% 07.09.2022
1. As per the office noting, no process fee was filed to serve respondent No.2/owner of the vehicle.
2. On appellant taking steps, issue notice to respondent No.2, by all permissible modes, returnable on 08.12.2022.
3. Mr. R.K. Nain, learned counsel for respondent No. 1 submits that the issue raised in the present appeal already stands covered by the Hon'ble Supreme Court in Ved Prakash Garg v. Premi Devi reported as 1997 8 SCC 1, the Hon'ble High Court of Delhi in Oriental Insurance Co. Ltd. v. Saroj Singh and Ors. reported as 2014 SCC OnLine Del 708: 2015 ACJ 870 and the Hon'ble High Court of Rajasthan in United Insurance India Limited v. Smt. Roopkanwar reported as 2006 (2) T.A.C. 973 (Raj.).
MANOJ KUMAR OHRI, J SEPTEMBER 7, 2022 na Signature Not Verified Digitally Signed By:SANGEETA ANAND Signing Date:08.09.2022 12:37:45