Punjab-Haryana High Court
M/S Kesar Transport Service Mansa vs United India Insurance Company Ltd And ... on 28 March, 2018
Author: Kuldip Singh
Bench: Kuldip Singh
117 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CR No. 2095 of 2018 (O/M)
Date of decision : 28.3.2018
M/s Kesar Transport Service Mansa ....... Petitioner
Versus
United India Insurance Company Limited and another ....... Respondents
CORAM : HON'BLE MR. JUSTICE KULDIP SINGH
Present:- Mr. R.V.S. Chugh, Advocate, for petitioner.
1. Whether the Reporters of local newspaper may be allowed to
see the judgment ?
2. To be referred to the Reporter or not.
3. Whether the judgment should be reported in the digest ?
-.- -.-
KULDIP SINGH J. (ORAL)
Heard. Impugned in present revision is order dated 17.2.2018 (Annexure-P-7), passed by the learned Additional District Judge, Mansa, vide which in an appeal, application for additional evidence (Annexure-P-5) has been allowed to allow appellant to exhibit resolution of Board of Directors which gave authority to Divisional Manager of respondent insurance company to file the suit.
I am of the view that said evidence is necessary for just decision of the case. The case cannot be dismissed on mere technicalities and cases are required to be decided on merits. The Divisional Manager is otherwise principal officer of insruance company. The trial Court has taken the view which is under challenge before the lower appellate Court. No ground to interfere in the impugned order is made out. Consequently, revision is dismissed. Since main case has been dismissed, therefore, pending application, if any, also stands disposed of.
(KULDIP SINGH)
JUDGE
28.3.2018
sjks
Whether speaking / reasoned : Yes / No
Whether Reportable : Yes / No
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