Chattisgarh High Court
National Insurance Company Limited vs Smt. Shyamvati Kewat 12 Fa/188/2012 ... on 13 August, 2018
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
Misc. Appeal (C) No.1306 of 2018
• National Insurance Company Limited First Floor , B- 1, Taha
Complex (Wrongly Mentioned As Thana), Ring Road- 2,
Priyadarshni Nagar Bilaspur, Chhattisgarh...............(Insurer Of
Tata Magic Vehicle No. M P 18- L- 0785)
---- Appellant
Versus
1. Smt. Shyamvati Kewat Wd/o Late Rajman Kewat Aged About 30
Years R/o In The House Of Kaushal, Bypass Road, In front Of
Idgah , Manendragarh, Police Station And Tahsil Manendragarh ,
District Korea, Chhattisgarh.
2. Sachin Kewat S/o Late Rajman Kewat Aged About 13 Years
Minor Through Natural Guardian Mother Smt. Shyamvati, R/o In
The House Of Kaushal, Bypass Road, In front Of Idgah,
Manendragarh, Police Station And Tahsil Manendragarh , District
Korea, Chhattisgarh.
3. Vinayak Kewat S/o Late Rajman Kewat Aged About 7 Years
Minor Through Natural Guardian Mother Smt. Shyamvati, R/o In
The House Of Kaushal, Bypass Road, In front Of Idgah,
Manendragarh, Police Station And Tahsil Manendragarh , District
Korea, Chhattisgarh.
4. Ku. Aparna Kewat S/o Late Rajman Kewat Aged About 3 Years
Minor Through Natural Guardian Mother Smt. Shyamvati, R/o In
The House Of Kaushal, Bypass Road, In front Of Idgah,
Manendragarh, Police Station And Tahsil Manendragarh , District
Korea, Chhattisgarh.
5. Ashok Kumar Vishwakarma S/o Tejilal Vishwakarma Aged About
35 Years R/o Mouharpara, Manendragarh , Police Station And
Tahsil Manendragarh, District Korea, Chhattisgarh..(Owner Of
Tata Magic Vehicle No. M P -18-L0785).....(Non Applicant No. 2)
6. Salman Khan S/o Rajjab Khan Aged About 48 Years R/o Ward
No. 4, Mouharpara, Manendragarh , Police Station And Tahsil
Manendragarh, District Korea, Chhattiasgarh...........(Driver Of
Tata Magic Vehicle No. M P -18-L-0785)...........(Non- Applicant
No.3)
---- Respondents
13.8.2018 Shri Qamruz Aziz, counsel for the appellant.
Heard on admission.
Admit.
Issue notice to respondent No.5 on payment of PF within a week. Notice be made returnable within six weeks. Record of the Court below be requisitioned within three weeks. Also heard on IA No.01/18 for staying the execution of impugned award.
Perused the award.
It is directed that if the appellant deposits Rs.04 lakh till 10.10.2018, execution of the remaining award shall remain stayed till further orders.
List this matter for further hearing in the week commencing 29.10.2018.
Sd/-
(Ram Prasanna Sharma) Judge Bini