M/S UNITED INDIA INSURANCE CO.LTD. Vs M/S WANI CARPETS
Bench: S.B. SINHA,CYRIAC JOSEPH, , ,
Case number: C.A. No.-004772-004772 / 2008
Diary number: 10838 / 2007
Advocates: ASHOK KUMAR SHARMA Vs
M. A. CHINNASAMY
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IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 4772 OF 2008
[Arising out of SLP(C) No.8151/2007]
M/S. UNITED INDIA INSURANCE CO. LTD. ... APPELLANT(S)
:VERSUS:
M/S. WANI CARPETS AND ANR. ... RESPONDENT(S)
O R D E R
Leave granted.
Nobody appears on behalf of the respondents despite service of notice. Heard
the learned senior counsel appearing on behalf of the appellant.
The parties hereto have entered into a contract of insurance in terms
whereof, inter alia, in the event of loss of goods caused by fire and/or riots, the
appellant was to reimburse the claim of the respondents.
The respondents filed a claim petition claiming a sum of Rs.34,90,000/-
before the State Consumer Protection Commission. The J & K State Consumers
Protection Commission by its judgment and order dated 8.10.2004 directed the
appellant to pay to the respondent a sum of Rs.34,90,000/- with interest at the rate of
9% per annum.
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An appeal was preferred thereagainst by the appellant before the High
Court. The said appeal was dismissed for non-prosecution on 7.9.2006. The appellant
filed an application for restoration of the said appeal. The High Court by reason of
the impugned order, without passing any order on the said restoration application,
directed:
“Our attention is invited to the award amount not being deposited
by the appellant-Company. Four weeks' time is granted for
depositing this amount.
List after four weeks, as and when the Bench becomes available.”
Mr. K.B. Sinha, learned senior counsel appearing on behalf of the appellant
would submit that keeping in view the fact that the appeal was dismissed for default,
in absence of any order restoring the same to its original file, the impugned judgment
directing the appellant to deposit the entire amount awarded should not have been
passed.
It is not in dispute that the impugned order dated 13.02.2007 has been passed
in Restoration Application No.8/2006.
It is one thing to say that the Court imposes conditions for restoring the
appeal but it is another thing to say that before exercising its discretionary
jurisdiction, some conditions could be imposed. The stage of exercising discretionary
jurisdiction of the High Court in restoring the said appeal preferred by the appellant
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had not yet reached. It was for the High Court to pass appropriate orders on the said
application for restoration of appeal, at the first instance. Only in the event the High
Court thought it fit to allow the said application, it could have put the appellant to
reasonable terms.
For the reasons aforementioned, the impugned judgment cannot be sustained
and it is set aside accordingly. The High Court is requested to pass appropriate orders
on the merit of the restoration application at the first instance.
The appeal is disposed of accordingly.
..........................J (S.B. SINHA)
..........................J (CYRIAC JOSEPH) NEW DELHI, AUGUST 1, 2008.