Madhya Pradesh High Court
The Oriental Insurance Company Ltd. vs Praveen Gupta on 27 August, 2020
Author: Anjuli Palo
Bench: Anjuli Palo
1 MA-1860-2017 The High Court Of Madhya Pradesh MA-1860-2017 (THE ORIENTAL INSURANCE COMPANY LTD. Vs PRAVEEN GUPTA AND OTHERS) 4 Jabalpur, Dated : 27-08-2020 Heard through Video Conferencing. Shri Vineet Kumar Pandey, counsel for the appellant. Registry has raised objection with regard to maintainability of this case due to non deposition of receipt under Section 173 (1) of the Motor Vehicle Act.
On 14/07/2017 by Cheque No.019747, appellant has deposited Rs.25,000/- before the Tribunal, hence, default has already been cured by the appellant.
Hence, this appeal under Section 173(1) of the Motor Vehicle Act is maintainable.
List after ten days.
(SMT. ANJULI PALO)
JUDGE
Astha
Signature
SAN Not
Verified
Digitally signed by
ASTHA SEN
Date: 2020.08.27
14:58:04 IST