Full Judgment Text
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 6161 OF 2016
(Arising out of SLP ( C) No. 27611 of 2015)
CHUKA DEVI AND ORS. APPELLANTS
VERSUS
ICICI LOMBARD GENERAL INSURANCE
COMPANY LTD. & ORS. RESPONDENTS
J U D G M E N T
KURIAN,J.
1. Leave granted.
2. The appellants approached this Court aggrieved by
the direction in the impugned order to refund the amount
received by them in a claim petition filed under the
Motor Vehicles Act. When the matter was taken up by
this Court on 24.09.2015, the following order was
JUDGMENT
passed:
“Taken on Board.
Application for exemption from filing O.T. is
allowed.
Issue notice.
As the High Court has already ordered an inquiry,
we are of the view that is only proper that the further
directions issued to the petitioner no.1 to refund the
amount disbursed to her be deferred for the time being.
Registrar of the High Court of Rajasthan Bench at
Jaipur shall forward a copy of the inquiry report within
six weeks from today.
Till the next date of hearing the order for refund
of amount by the petitioner shall remain stayed.
th
Post the matter on 24 November, 2015.”
1
Page 1
3. The Registry of the High Court has given a Report
that the files have been traced. It is informed that
appeal itself was posted for hearing. Now, that the
files have been traced, this appeal is disposed of with
a request to the High Court to dispose of S.B.Civil
Misc. Appeal No. 3220/2015 expeditiously and preferably
before the end of this year.
4. The interim order dated 24.09.2015 passed by this
Court shall continue till the disposal of the appeal by
the High Court.
..................J.
[KURIAN JOSEPH]
....................J.
[ROHINTON FALI NARIMAN]
NEW DELHI;
JULY 12,2016
JUDGMENT
2
Page 2