Himachal Pradesh High Court
Icici Lombard General Ins. Co. Ltd. vs . Ratti Devi on 18 December, 2025
Author: Sushil Kukreja
Bench: Sushil Kukreja
ICICI Lombard General Ins. Co. Ltd. vs. Ratti Devi .
FAO No.329 of 2023 a/w FAO No.23 of 2023 FAO No.329 of 2023 18.12.2025 Present: Mr. D.N. Sharma, Advocate, for the appellant.
Mr. Sunil Kumar, Advocate, for respondent No.1.
of Mr. Anchal, Advocate, for respondents No.2 to 4.
Mr. Jagdish Thakur, Advocate, for respondents No.5 & 6.
rt FAO No.23 of 2023 Mr. Jagdish Thakur, Advocate, for the appellants.
Mr. Sunil Kumar, Advocate, for respondent No.1.
Mr. Anchal, Advocate, for respondents No.2 to 4.
Mr. D.N. Sharma, Advocate, for respondent No.5.
CMP(M) No.2005 of 2025 & CMP No.28304 of 2025 in FAO No.23/2023 The present applications have been filed on behalf of applicant/respondent No.1, under Order 9, Rule 7 read with Section 151 of CPC and under Section 5 of the Limitation Act for setting aside the ex-parte order dated 18.03.2024, passed by this Court.
No reply is intended to be filed to these applications.
Heard. In view of the averments made in these applications, the same are allowed and the ex-parte order dated 18.03.2024, passed against respondent No.1, is set aside.
Applications stand disposed of.
::: Downloaded on - 22/12/2025 20:33:09 :::CISCMP No.28312 of 2025 in FAO No.23/2023 The present application under Order 32 Rule 12 read .
with Section 151 of the Code of Civil Procedure has been filed by the applicants/respondents No.2,3 & 4, namely, Pooja, Leela and Poonam, for discharging their natural guardian i.e.her mother Ratti Devi, respondent No.1, as they have attained the age of majority.
of Learned counsel for the non-applicants/appellants submitted that he doesn't intend to file any reply to the present rt application and has no objection, in case, the same is allowed.
Heard. Since applicants/respondents No.2,3 & 4, namely, Pooja, Leela and Poonam have now attained the age of majority, as is evident from their Matriculation Certificates, Aadhar Cards, copies whereof annexed with the application as (Annexure P-1 colly.) as well as their affidavits annexed therewith, the present application is allowed and their mother Ratti Devi, respondent No.1, is ordered to be discharged from their guardianship; and they are permitted to pursue their case in their own capacity.
The application stands disposed of.
CMP No.28313 of 2025 in FAO No.23/2023 Learned counsel for the non-applicants/appellants, prays for and is granted four weeks' time to file reply. List thereafter.
( Sushil Kukreja ) Judge December 18, 2025 (reena) ::: Downloaded on - 22/12/2025 20:33:09 :::CIS