Madhya Pradesh High Court
National Insurance Company Limited ... vs Amit Maravi on 21 November, 2022
Author: Anjuli Palo
Bench: Anjuli Palo
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
CR No. 460 of 2022
(NATIONAL INSURANCE COMPANY LIMITED BRANCH OFFICE ABOVE AASTHA HOTEL FIRST FLOOR
CIVIL LINES MANDLA ( Vs AMIT MARAVI AND OTHERS)
Dated : 21-11-2022
Shri Alok Hoonka, Advocate for the applicant.
Registry has raised an objection with regard to question of
maintainability.
As per amended provision, no appeal under Section 173 (2) of the Motor
Vehicles Act, 1988 shall lie against any award of a Claims Tribunal if the
amount in dispute in the appeal is less than one lakh rupees, therefore, objection
raised by the Registry is hereby ignored.
On payment of PF by registered post with acknowledgement due as well
as ordinary mode within a week, issue notice of this case to the respondents,
returnable within three weeks.
Let the record of the Court below be requisitioned. Meantime, having heard learned counsel for the applicant and in the facts of the case as well as in the light of the decision produced by learned counsel for the petitioner National Insurance Co. Ltd. Vs. Shrikant and others reported in 2007 ACJ 2809, subject to depositing of amount of Rs.15,000/- (Rupees Fifteen Thousand only) by the applicant/Insurance Company before the Claims Tribunal within 15 days from today, then execution in respect of the remaining amount under the impugned award shall remain stayed against the applicant, till the next date of hearing.
List the matter after three weeks.
Signature Not Verified SAN Digitally signed by NITESH PANDEY Date: 2022.11.24 10:51:21 IST(SMT. ANJULI PALO) JUDGE 2 Nitesh Signature Not Verified SAN Digitally signed by NITESH PANDEY Date: 2022.11.24 10:51:21 IST