Chattisgarh High Court
Smt. Demin Bai Dhankar vs Molai Prajapati on 19 March, 2026
SOURABH
BHILWAR
1
Digitally signed by
SOURABH
BHILWAR
Date: 2026.03.19
18:06:13 +0530
HIGH COURT OF CHHATTISGARH AT BILASPUR
MAC No. 577 of 2022
SMT. DEMIN BAI DHANKAR versus MOLAI PRAJAPATI
Order on Board
19/03/2026
Mr. Shivendu Pandya, Advocate for the appellants.
Mr. Punit Ruparel, Advocate for respondent No.1.
Mr. Sangeet Kumar Kushwaha, Advocate for respondent No.2.
During the course of arguments, upon perusal of Ex. D-3, which is the policy in favour of the owner of the vehicle in question, it is observed that a special clause is mentioned as ''Under WC Act - Driver/ cleaner/ employees - IMT 28'' for which Rs.50/- was collected from the owner. When a query was being made to the counsel appearing for the Insurance Company/ respondent No.2 regarding the meaning of this clause, he was unable to provide any appropriate explanation 2 about this clause.
In view of the above, it is directed that the Divisional Officer, Magma General Insurance Company Ltd, shall file an affidavit explaining the aforesaid clause mentioned in the policy (Ex. D-3), within a period of 15 days.
List this case on 09/04/2026.
Sd/-
(BIBHU DATTA GURU) Judge $. Bhilwar