Allahabad High Court
United India Insurance Co. Ltd. vs Smt. Paanwati & Another on 6 January, 2010
Author: Ram Autar Singh
Bench: Prakash Chandra Verma, Ram Autar Singh
Court No. - 34 Case :- FIRST APPEAL FROM ORDER No. - 1615 of 2002 Petitioner :- United India Insurance Co. Ltd. Respondent :- Smt. Paanwati & Another Petitioner Counsel :- Ashok Kumar Srivastava Respondent Counsel :- Manoj Kumar,Manoj Misra,V.S.Rajpoot,Vinod Kumar Rai Hon'ble Prakash Chandra Verma,J.
Hon'ble Ram Autar Singh,J.
This appeal has been preferred by the insurance company on the ground of quantum in spite of rejection of application under section 170 of the Motor Vehicles Act, 1988 which, according to us, this Court report in 2007 (4) ADJ 101 ( Oriental Insurance Company Limited Vs. Smt. Manju and others) and of the Supreme Court reported i n AIR 2002 SC 3350 ( National Insurance Co. ltd. Chandigarh Vs. Nicolleta Rohtagi and others). Therefore, the appeal can not be admitted and is dismissed at the stage of admission without imposing any cost.
Incidentally, the appellant-insurance company prayed that the statutory deposit of Rs. 25,000/- made before this Court for preferring this appeal be remitted back to the concerned Motor Accidents Claims Tribunal as expeditiously as possible in order to adjust the same with the amu9nt of compensation to be paid to the claimants, however, such prayer is allowed. Order Date :- 6.1.2010 R