U.P. JAL NIGAM, LUCKNOW Vs MANJU GOEL .
Case number: C.A. No.-001821-001822 / 2009
Diary number: 21507 / 2005
Advocates: PRADEEP MISRA Vs
REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOs. 1821-1822 OF 2009 (Arising out of SLP (C) Nos.23035-23036 of 2005)
U.P.Jal Nigam, Lucknow ….
Appellant
Versus
Manju Goel & Ors. ….Respondents
J U D G M E N T
Dr. ARIJIT PASAYAT, J.
1. Leave granted.
2. Challenge in these appeals is to the order passed by a Division Bench of
the Uttranchal High Court dismissing the appeal filed by the appellant.
Since the writ appeal was dismissed for non prosecution, an application for
restoration was filed which was rejected by the impugned order.
3. It is to be noted that a Claim Petition was filed before the Motor
Accident Claims Tribunal, Pauri Garhwal (in short the ‘MACT’) by
respondents 1 to 5, claiming compensation in respect of an accident where
one Shri Sudhakar Goel (hereinafter referred to as the ‘deceased’) lost his
life on 19.3.1979. The claim made was Rs.11 lakhs. The MACT awarded
Rs.9,18,288/- and the appellant was directed to pay the same. Against the
Award an appeal was preferred before the Allahabad High Court which was
numbered as Appeal No.335 of 1984 before the Allahabad High Court.
After reorganization of State of Uttar Pradesh, State of Uttranchal was
formed. The appeal in question was transferred to the Uttranchal High
Court. Being unaware of this transfer none appeared when the Uttranchal
High Court took up the matter. The appeal was dismissed. Coming to
know of the dismissal, an application for restoration was filed, which was
dismissed by the impugned order. The stand of the appellant is that it has
no liability as the liability of Uttar Pradesh Jal Nigam in respect of the
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territory within the Uttranchal State was transferred to the newly created
Uttranchal Water Supply and Development Nigam and therefore the
appellant has no liability to discharge the Award. In any event several
important questions of law were involved. In the background it is submitted
that the restoration application should have been allowed.
4. There is no appearance on behalf of the respondents in spite of
service of notice.
5. While issuing notice this Court had indicated that the matter may be
remitted for disposal on merits. However, direction was given to deposit a
sum of Rs.5,00,000/- with the concerned MACT without prejudice to the
claims involved. It is stated that the deposit has been made. In view of the
factual position highlighted to justify the non-appearance when the matter
was taken up by the High Court, we are of the view that the matters deserve
to be heard on merit. We, therefore, set aside the impugned order, direct
restoration of F.A.F.O. 335 of 1984 (old number) 981 of 2001 (new
number) titled U.P. JAL Nivam v. Smt. Manju Goel and others.
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6. Since the matter is pending since long, we request the High Court to
dispose of the matter as early as practicable after giving notice to the parties
concerned.
7. The appeals are disposed of accordingly.
……………………..…………J. (Dr. ARIJIT PASAYAT)
……..…………………..………J. (ASOK KUMAR GANGULY)
New Delhi, March 24, 2009
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