Gujarat High Court
Classic Network Limited vs National Insurance Company Ltd. on 22 April, 2018
Author: R.M.Chhaya
Bench: R.M.Chhaya
C/FA/416/2018 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
[LOK ADALAT]
R/FIRST APPEAL NO. 416 of 2018
With
CIVIL APPLICATION NO. 1 of 2018
With
CIVIL APPLICATION NO. 2 of 2018
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CLASSIC NETWORK LIMITED
Versus
NATIONAL INSURANCE COMPANY LTD.
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Appearance:
MR MOHSIN M HAKIM for the PETITIONER(s) No. 1
MR MAULIK J SHELAT(2500) for the RESPONDENT(s) No. 1
NOTICE SERVED BY DS(5) for the RESPONDENT(s) No. 2,3
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CORAM: HONOURABLE MR.JUSTICE R.M.CHHAYA
Date : 22/04/2018
ORAL ORDER
1. Heard Mr. Mohsin Hakim, learned advocate for the appellant and Mr. Maulik J. Shelat, learned advocate for respondent no.1 Insurance Company.The learned counsel appearing for the parties have submitted that presence of respondents no.2 and 3 is not necessary for disposal of this appeal.
2. The learned counsels have filed a joint purshis, which is taken on record.
3. Mr. Shelat, learned counsel in the presence of his officer states that production of license may be permitted as prayed for in Civil Application No.2/18 and considering the Page 1 of 2 C/FA/416/2018 ORDER aforesaid piece of evidence, the appeal be allowed as stated in the purshis. The letter dated 26.02.2018 of insurance company for settling undamaged claim is taken on record.
4. In view of the aforesaid, the insurance company shall be liable to satisfy the award as awarded.
5. First Appeal No.416/18 is accordingly allowed and Civil Application No.2/18 is also allowed and license is taken on record. In view of the aforesaid, Civil Application No.1/18 would not survive and the same stands disposed of accordingly.
(R.M.CHHAYA, J) CHAIRPERSON bjoy Page 2 of 2