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Case Number

A/379/2020

Attorney(S)

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Smart Summary

Structured Summary of the Provided Opinion (Case No. 379/2020)

Factual and Procedural Background

The document concerns matter identified repeatedly as "379@2020" with the date of the opinion or entry recorded as 25-08-2022. The text contains multiple parties or actors identified in the opinion in the notation style used throughout the document (for example "xqykc flag cuke Jhjke tujy ba';ksjsla", "vihykFkhZ@ifjoknh", "izR;Fkh@Z foi{kh", and "v/khuLFk ftyk eap"). The record contains a chronology of administrative and investigative steps taken between 2017 and 2019 and later references up to 2022.

Important chronological datapoints recorded in the opinion (as stated in the text) include:

Events and police/administrative entries dated 31-01-2017 to 30-01-2018, 07-08-2017, 13-09-2017 and 09-05-2017 (see narrative entries in paragraph sequences).
A formal inquiry/record noted on 11-06-2018 relating to a vehicle described as "Volkswagen bento 1-6 L MT HIGHLINE DIESEL SEDEN" with registration references given in the text as "CLN 179175 o pSfll uacj WVWM 1160 XCT&019220."
A formal entry or investigation recorded on 03-03-2018 (referred to repeatedly as an i= / record date for various actions, e.g., "ifjoknh us uks&Dyse dk i= fn0 03-03-2018 izLrqr fd;k x;k").
Applications, identification and documents referenced on dates 27-12-2017, 22-01-2018, 04-01-2018, and 12-12-2019.
The document records the matter remained under administrative and investigatory consideration leading up to the recorded date 25-08-2022.

The textual record also repeatedly records interactions between entities described as "chek daiuh" (appearing to be a secured creditor/finance entity in the text's formulation), "ifjoknh" (an identified person or owner), and administrative/police authorities (notated as "v/khuLFk ftyk eap"). The sequence includes references to recovery/possession of a vehicle, valuation/claims processes, and disputes about entitlement to possession and sale proceeds. The precise legal characterization of the parties (e.g., plaintiff/defendant, appellant/respondent) is not stated in conventional English labels in the provided text; the summary therefore keeps the document's original identifiers.

Legal Issues Presented

The opinion does not frame distinct legal issues in conventional numbered legal-question form in English. The document records factual findings and administrative steps but does not set out discrete legal questions in the provided excerpt.

Arguments of the Parties

The opinion contains a narrative of contentions and factual assertions attributed to named actors in the record. The following subheadings summarize, using the document's own labels, the explicit arguments and contentions as set out in the text.

VihykFkhZ@ifjoknh (as referenced in the opinion)

The record contains submissions attributed to "vihykFkhZ@ifjoknh" about the status of the vehicle and the conduct surrounding its possession (multiple paragraphs beginning with numbered points record these contentions).
It is stated in the text that "ifjoknh" had not been able to return or surrender certain items and that on specified dates certain lead-ups and actions were taken by or against "ifjoknh" (see multiple references to the inability to produce a record or to effect certain steps such as "miyC/k ugha djk;s" — the phrase is used in the original text to record non-performance or inability to comply).
The text records that "ifjoknh" was said to have been given notices and that certain travel/possession records were produced or not produced by that party on dates recorded (for example references to 07-08-2017, 13-09-2017 and other dates where entries were made regarding actions involving "ifjoknh").
There are contentions recorded that certain account/forensic inspection steps (e.g., "dSfiVy QLVZ" — forensic or formal verification) were not accepted or not performed by the owner/party in a way that satisfied the opposing side (see paragraph indicating that "ifjoknh us dSfiVy QLVZ dks i{kdkj ugha cuk;k gS").

IzR;Fkh@Z foi{kh (as referenced in the opinion)

The text records actions taken by "izR;Fkh@Z foi{kh" that include making an "i= fn0 05-12-2017 dh izfr izLrqr" (an identification/record dated 05-12-2017) and subsequent steps to register or place the vehicle/asset into relevant records or processes (for example, taking custody or identification steps on 07-12-2017, 22-01-2018 and 27-12-2017 as the text records).
The opinion records that "izR;Fkh@Z foi{kh}" carried out certain verification steps and that a set of records were prepared documenting the vehicle and steps taken regarding it (the text lists several procedural acts and dates attributable to this actor).
It is recorded that "izR;Fkh@Z foi{kh}" engaged in actions to have the vehicle's details entered into official systems and that it lodged submissions in consequence of inspections/identifications done on the specified dates.

V/khuLFk ftyk eap (administrative/police authority as referenced)

The document repeatedly references actions taken or records produced by "v/khuLFk ftyk eap", including an entry dated 12-12-2019 that references an inquiry ("izLrqr") and observations that "v/khuLFk ftyk eap" had made with regard to the vehicle/parties.
The authority is recorded as having performed or directed investigations and to have noted whether the owner/party ("ifjoknh") had complied with required processes; for example, the text says that v/khuLFk ftyk eap informed or reported that the owner had not done specified acts (the phrase "vk/kkjksa ij izLrqr dh gS fd ... ugha fd;k gSA" is used in the text to report the authority's note of non-performance).
The authority's role in verifying documents and directing further steps — including the forwarding of i= records and coordinating with other entities in the record — is recorded (explicitly referenced in paragraphs that mention records dated 03-03-2018 and 12-12-2019). The text explicitly records that "v/khuLFk ftyk eap }kjk ifjoknh dk ifjokn bu vk/kkjksa ij [kkfjt fd;k x;k gS".

If any conventional party labels (e.g., "appellant" or "respondent") are expected, those labels are not explicitly set out in the provided excerpt in standard English; the summary therefore preserves the original identifiers used repeatedly in the opinion.

Table of Precedents Cited

No precedents were cited in the provided opinion.

Court's Reasoning and Analysis

The provided text records a sequence of factual findings, administrative verifications and procedural steps rather than a conventional multi-paragraph legal reasoning section with cited authorities. The court's (or the record's) reasoning proceeds in identifiable factual/administrative steps as stated in the opinion:

The record documents detective/administrative inquiries into the possession and identification of a specific vehicle (multiple entries refer to forensic/identification exercises and dates when records were produced).
The text records that investigative/administrative authorities (notated as "v/khuLFk ftyk eap" and "izR;Fkh@Z foi{kh") undertook identification steps on specified dates (for example, i= dated 05-12-2017, 03-03-2018, 27-12-2017 and 22-01-2018) and that those records reflect the state of possession and documentary evidence then available.
Repeated entries show the court/record noting inability on the part of certain parties to perform or produce specified documents or verification ("miyC/k ugha djk;s" / "dSfiVy QLVZ dks i{kdkj ugha cuk;k gS"). The record treats those failures as relevant factual findings supporting ensuing administrative steps.
The opinion records factual discrepancies concerning valuation, sale or repayment accounts — for example, entries discuss amounts recorded as being due or estimated (multiple numeric entries such as "5]00]000@& :i;s", "5]50]000@& :i;s", and "11]000@&:i;s" appear in the text) and actions taken by "chek daiuh" (the financing/secured entity) in consequence.
There is a documented administrative concern about who lawfully could take possession and effect disposal of the asset and whether proper cut-off and notice procedures had been followed (the text shows the administrative process of notices, verification and steps to deal with possession and sale).
The record demonstrates reliance on contemporaneous administrative entries (the various dated i= / records) to determine the state of affairs — e.g., whether the vehicle was in lawful custody, whether proper forensic or independent verification had been performed, and whether notices were issued and complied with.
Numerous paragraphs show the court or record-maker narrating findings rather than extending extrinsic legal analysis: they list what was done by which actor on which date and the factual consequence (for instance, who did or did not hand over the vehicle, whether the finance/secured party took certain steps and how authorities responded).
The text records administrative conclusions about the reliability of identification steps (for example, the record notes acceptance or rejection of certain identification steps by the parties and the administrative agency performing the inspection).

The provided excerpt does not contain extended statutory interpretation, citations to judicial precedents, or a conventional legal-ratio paragraph; instead it is largely documentary and factual in nature. The above analysis therefore mirrors the document's emphasis on factual findings, administrative records and dated procedural actions.

Holding and Implications

No explicit final dispositional order or conventional appellate-style holding is stated in the provided opinion excerpt.

Direct practical consequences reflected in the text (and therefore recorded here) are confined to the immediate effects documented in the record: the administrative findings about possession, the recorded inability of particular parties to produce required verification or to comply with processes on specified dates, and the steps taken by investigative/administrative authorities (dates and actions repeatedly recorded). The excerpt does not purport to set a broader legal precedent; it contains documentary findings and administrative steps whose effect is to record the state of investigation and administrative handling of the vehicle and related account matters up to 25-08-2022.

Because the provided opinion excerpt does not state a definitive court order in conventional dispositive language in the text given, no further implications beyond the immediate factual/administrative consequences can be reliably extracted from this document.

This summary is based exclusively on the text supplied. Where the supplied excerpt did not include conventional sections (e.g., explicit legal questions, a list of precedents, or a clear dispositive paragraph), the summary either refrained from inventing information or used a standardized note stating that such information was not available.

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Gulab Singh v. Sriram General Insurance Company

xqykc flag cuke Jhjke tujy ba';ksjsla d0 fy0 vihy la0 379@2020

fu.k;Z fn0 25-08-2022

jktLFkku jkT; miHkksDrk fookn ifz rrk"s k vk;kxs ] t;iqj ¼jkt0½ vihy l[a ;k %& 379@2020

xqykc flag iq= es?kflag tkfr& jktiwr

fuoklh& IykWV ua-& 180@81] izrki uxj] lkaxkusj] t;iqj ¼jkt-½ gky fuoklh& IykWV ua-& 65] fot; uxj] txr f'kjkse.kh efUnj] Fkkuk egq kuk] t;iqj ¼jkt-½

&& vihykFkh@Z ifjoknh

cuke

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&& izR;Fkh@Z foi{kh

le{k %

ekuuh; Jh ,u0,l0 esM+roky lnL; ¼U;kf;d½

ekuuh; Jh lat; Vkd] lnL;

vihy vUrxrZ /kkjk 15] miHkksDrk lja {k.k vf/kfu;e] 1986 mifLFkr%&&

vihykFkhZ@ifjoknh dh vksj ls Jh ujsUnz oekZ] vf/koDrkA izR;Fkh@Z foi{kh dh vksj ls Jh _f"kiky vxoz ky] vf/koDrkA fu.k;Z fnukad% 25-08-2022

}kjk Jh ,u0,l0 esM+roky lnL; ¼U;kf;d½

1- vihykFkh Z xqykc flag dh vksj ls ;g vihy izR;FkhZ@foi{kh Jhjke tujy

xqykc flag cuke Jhjke tujy ba';ksjsla d0 fy0 vihy la[;k 379@2020

fu.kZ; fn0 25-08-2022

ba';ksjUs l dEiuh fyfeVsM ds fo#) v/khuLFk ftyk eap ds vkns'k fn0 12-12-2019 ds fo#) bu vk/kkjksa ij izLrqr dh gS fd v/khuLFk ftyk eap us ifjokn es a izLrqr rF;k sa ij fdlh izdkj dk xkSj ugha fd;k gSA vihykFkhZ }kjk chek ikWfylh ds rgr leLr vkSipkfjdrk,a iw.kZ djrs gq, e; vko';d nLrkostkr izLrqr djrs gq, chek Dyse dh ekax dh xbZ Fkh fdar q blds ckotwn Hkh izR;FkhZ us mlds Dyse dks uks&Dyse dj fn;kA bl vk/kkj ij v/khuLFk vk;ksx dk vkns'k [kkfjt fd;s tkus ;ksX; gAS 2- bl ekeys e sa vihykFkhZ@ifjoknh us ,d ifjokn fn0 11-06-2018 dks izR;FkhZ@foi{kh ds fo#) bl vk'k; dk is'k fd;k fd mldh ,d dkj csuV s ekWMy Volkswagen bento 1-6 L MT HIGHLINE DIESEL SEDEN ftldk jftLVªs'ku uacj vkj-ts 01 lh-ch 7144] ftldk batu uacj CLN 179175 o pSfll uacj WVWM 1160 XCT&019220 gS] ftldks mlus ftrsUnz ujokuh ls Ø; fd;k Fkk] ftldk chek iwo Z ls gh foi{kh ds ;gkaWa gksu s ls chek e sa viuk uke fn0 09-05-2017 dks varj.k djk fy;k] chek dh vof/k fn0 31-01-2017 ls fn0 30-01-2018 rd o|S FkhA bl chek vof/k es a fn0 07-08-2017 dks izkr% 5%00 cts ifjoknh ds xkz e enkm eqgkuk fLFkr edku ls mDr okgu pksjh gks x;k] ftldh izFke lwpuk fjiksV Z fn0 07-08-2017 dks ntZ djk;h x;h ftles a vuqla/kku ds i'pkr~ fn0 13-09-2017 dks vafre izfrosnu izLrqr dj fn;kA ifjoknh us leLr nLrkostkr lfgr foi{kh chek daiuh ds ;gkaWa Dyse jkf'k izkIr djus gsrq vkosnu fd;k] ftl ij foi{kh }kjk ek= okgu dk dyj psta dh lwpuk vkj-Vh-vks dk;kZy; es a ugha nsu s ds dkj.k [kkfjt dj fn;k] ftlls mls Hkkjh uqdlku vkSj ekufld larki gqvk gSA vr% foi{kh ls 5]00]000@& :i;s bl ckcr vkSj chek Dyse dh jkf'k 5]50]000@& :i;s ,oa uksfVl O;; 11]000@&:i;s o ifjogu O;; ds fnyk;s tkus dh izkFkZuk dh gSA 3- izR;FkhZ@foi{kh chek daiuh }kjk ifjokn dk tokc bl izdkj fn;k x;k g S fd okgu ds jftLVªs'ku izek.k i= es a okgu dk jax flYoj vafdr Fkk vkSj tc ftrsUnz ujokuh us ifjoknh dks okgu dk cspku fd;k Fkk ml le; okgu dk jax lQsn FkkA okgu Ø; djrs le; ifjoknh us okgu ds jax dk bUnzkt jftLVªs'ku izek.k i= es a ugha djok;k] ftldk uSfrd nkf;Ro ifjoknh dk FkkA bl langs ds vk/kkj ij chek daiuh us vius iwoZ ds i=kpkj djus ds ckotwn ifjoknh us ekaxs x;s nLrkostkr miyC/k ugha djk;s] vr% bl dkj.k mldk Dyse uks&Dyse dj

xqykc flag cuke Jhjke tujy ba';ksjsla d0 fy0 vihy la[;k 379@2020

fu.kZ; fn0 25-08-2022

fn;k vkSj lwpuk Hkh ifjoknh dks miyC/k djk nh x;hA ifjoknh ls okgu dh pksjh gksu s dh lwpuk feyus ij losZ;j jfoUnz xIq rk }kjk losZ fjiksV Z izkFkhZ vkSj vU; O;fDr;k sa ds c;ku ysdj chek daiuh dks miyC/k djok;h x;hA foi{kh }kjk lo sZ fjiksV Z vkSj vkj-Vh-vks ds fu;eks a ds v/khu rFkk i= fn0 03-03-2018 es a mYysf[kr fcanqvks a ds vk/kkj ij ifjoknh dk Dyse [kkfjt fd;k x;kA foi{kh }kjk dksbZ lsoknks"k dkfjr ugha fd;k x;k gSA bl okgu ij ifjoknh }kjk dSfiVy QLVZ ls _.k fy;k x;k gS ftldk mYys[k jftLVªs'ku izek.k i= ij gSA vr% ifjoknh us dSfiVy QLVZ dks i{kdkj ugha cuk;k gS tks bl ekeys es a vko';d i{kdkj gS ftlds vk/kkj ij ifjoknh dk ifjokn [kkfjt fd;s tkus ;ksX; gAS vr% ifjokn [kkfjt djus dh izkFkZuk dh gSA

4- v/khuLFk ftyk eap }kjk ifjoknh dk ifjokn bu vk/kkjks a ij [kkfjt fd;k x;k gS fd ifjoknh us fofHkUu jftLVMZ i=ksa ds ek/;e ls tks nLrkostkr pkgs Fks] os chek daiuh dks miyC/k ugha djk;s rFkk uks&Dyse dk i= fn0 03-03-2018 izkIr gksu s ds ckn ;k blls iwo Z mle sa mYysf[kr nLrkostkr chek daiuh dks miyC/k ugha djk;sA vr% bl dkj.k chek daiuh }kjk ifjoknh ds Dyse dks uks&Dyse djus e sa dksbZ vfr';ksfDr ugha ik;h x;h vkSj ifjoknh dk ifjokn [kkfjt dj fn;kA 5- geus i=koyh ij miyC/k ifjoknh ds nLrkost dk voyksdu fd;k ftles a fn0 03-03-2018 dk uks&Dyse dk i= gS] ftlesa i= fn0 27-12-2017 ,oa fjekbaMj i= fn0 12-01-2018 dk gokyk nsrs g,q ;g vafdr fd;k gS fd muds tfj;s vihykFkhZ dk Li"Vhdj.k okgu ds jax ifjoruZ ds laca/k es a ,oa vkj-Vh-vks dk;kZy; dks lwpuk nsu s dh fnukad ds laca/k es a ekax s x;s Fks ysfdu ifjoknh }kjk izLrqr ugha fd;s x;sA bles a ;g Hkh fy[kk gS fd ifjoknh dks pkj jftLVM Z i=ks a ds tfj;s nLrkostkr miyC/k djkus ds fy;s dgk x;k Fkk ysfdu miyC/k ugha djk;s x;s] vr% bu nksuk sa dkj.kk sa ls ifjoknh dk Dyse uks&Dyse fd;k x;kA iath;u izek.k i= ifjoknh xyq kc flag ds uke ls miyC/k gS] ftles a okgu dk dyj ''REFLEX SILVER M'' fy[kk x;k gSA i=koyh ij ftyk ifjogu vf/kdkjh t;iqj dk Þokgu fooj.kÞ miyC/k gS ftles a Hkh okgu dk jax mijksDr gh crk;k x;k gSA i=koyh ij vihykFkhZ }kjk iath;u izek.k i= ds fooj.k izkIr djus gsrq tek djk;h x;h Qhl dh jlhn fn0 28-02-2018 miyC/k gSA dSihVy QLVZ dk i= fn0 04-01-2018

xqykc flag cuke Jhjke tujy ba';ksjsla d0 fy0 vihy la[;k 379@2020

fu.kZ; fn0 25-08-2022

i=koyh ij miyC/k gS ftlds tfj;s xyq kc flga ls _.k dh cdk;k jkf'k 37]376@& :i;s dh ekax dh x;h gSA ftrsUnz ujokuh ds uke ls chek izek.k i= miyC/k gSA vihykFkh Z )kjk izLrqr U;k;ky; vknsf'kdk dh izfr ls nf'krZ gksrk gS fd pksjh ds laca/k es a ntZ djk;h x;h izFke lwpuk fjiksV Z es a vafre izfrosnu izLrqr fd;k x;k Fkk ftls eky eqyfteku dh irkjlh tkjh j[krs gq, Lohdkj dj fy;k FkkA izFke lwpuk fjiksV Z xqykc flag }kjk ntZ djk;h x;h gS mlesa okgu dk jax lQsn fy[kk gAS i=koyh ij izR;FkhZ }kjk vihykFkhZ dks fn;s x;s uksfVl fn0 27- 04-2018 dh izfr miyC/k gS ftlds iSjk la[;k 04 es a ;g fy[kk gS fd okgu pksjh pys tkus ij leLr nLrkostkr lfgr mlds eqofDdy }kjk vkids ;gkWa chek Dyse jkf'k izkIr djus gsrq vkosnu fd;k FkkA mles a ;g Hkh fy[kk gS fd mlds eqofDdy }kjk ftl gkyr esa okgu Fkk mlh gkyr esa vkidh daiuh ls okgu dks chfer djk;k FkkA ,slh voLFkk es a okgu dk dyj psat mlds mijkar ugha fd;k Fkk D;ksafd ftl okgu dk iqu% chek fd;k tkrk gS rks mlds laca/k es a iw.kZ tkudkjh dh tkrh gS] bl uksfVl ds tfj;s Dyse jkf'k dh ekax dh x;h gSA

6- izR;Fkh@Z foi{kh us vius nLrkostkr es a i= fn0 05-12-2017 dh izfr izLrqr dh gS] xyq kc flag dks mldh izfr ml irs ij Hksth x;h gS ftl irs ij uks&Dyse dk i= fn0 03-03-2018 dks Hkstk x;k gS] ftls vihykFkhZ us izLrqr fd;k gSA bl i= ds tfj;s chek daiuh us okgu dh pkfc;k¡] okgu dk iath;u] QkbZuSalj dh ,u-vks-lh-] vkf[kjh lfoZl fMVsy ,oa mlds fcy] ewy vkj-lh- xeq us ij nl :i;s ds LVkEi ij ?kks"k.kk e; QkeZ ua- 36 ekaxs x;s Fks rFkk Dyse Lohdkj gksus ij Hkh dqN nLrkostkr ekaWx s x;s FksA bl i= ds lkFk ml iksLVy jlhn dh izfr Hkh izLrqr dh x;h gS ftlds tfj;s ;g i= ifjoknh xyq kc flag dks fn0 07-12-2017 dks Hkstk x;k FkkA chek daiuh )kjk i= fn0 27-12-2017 ds tfj;s xyq kc flag ls iqu% nLrkostkr vkjS Li"Vhdj.k ekaxk x;k gAS i= fn0 22-01-2018 ds tfj;s Hkh xyq kc flag ls os lwpuk,a ekaxh x;h g S tks fn0 27-12-2017 ds i= }kjk ekaxh x;h FkhA xyq kc flag ds okgu ds laca/k es a chek daiuh )kjk Hksts x, bZ&esyl~ dh izfr;ka e; QksVksxzkQl~ izLrrq fd;s gSaA losZ;j jfoUn z xIq rk dk Dyse ds ckjs e sa los Z dk fcy e; fjiksV Z izLrqr fd;k x;k gS ftlds voyksdu ls ;g nf'kZr gksrk gS fd losZ;j fn0 08-08-2017 dks fu;qDr fd;k x;k FkkA mldh fjiksV Z dk voyksdu

xqykc flag cuke Jhjke tujy ba';ksjsla d0 fy0 vihy la[;k 379@2020

fu.kZ; fn0 25-08-2022

fd;k x;k rks ;g nf'kZr gqvk fd ewy vkj-lh- losZ ds le; los;Z j ds ikl miyC/k FkhA blds vfrfjDr okgu dh chek ikWfylh dk fooj.k Hkh mlds ikl miyC/k FkkA losZ;j dks jftLVªs'ku ds fooj.k vkj-Vh-vks dk;kyZ ; ls izekf.kr djus Fks ysfdu mlds }kjk ugha fd;k x;kA ble sa vihykFkhZ dk i=kpkj dk ,oa LFkk;h irk edku ua- 65 fot; uxj enkm rglhy lkaxkusj ftyk& t;iqj vafdr fd;k x;k gS rFkk eksckbZy ua- Hkh vafdr fd;s x;s gSa ysfdu nLrkostkr miyC/k djkus gsrq i= bl irs ij chek daiuh }kjk ugha Hksts x;s gSaA bles a ;g Hkh vafdr gS fd chek daiuh dks pksjh dh lwpuk 24 ?kaVs ds vanj ns nh x;h Fkh bles a ;g Hkh fy[kk gS fd vihykFkhZ us vkbZ-Mh- vkSj ,Mªsl izQw Hkh mldks miyC/k djk;s FksA bl fjiksV Z e sa ;g Hkh vafdr gS fd vkj-lh- dk lR;kiu vkj-Vh-vks dk;kZy; ls djk fy;k Fkk rFkk losZ;j ds ikl Dyse dk QkeZ miyC/k FkkA

7- bu nLrkostkr dk voyksdu djus ls nf'kZr gksrk gS fd bl ekeys es a losZ;j pksjh ds nwljs fnu fn0 08-08-2017 dks gh fu;qDr dj fn;k Fkk ftlus viuh fjiksV Z e; fcy ds fn0 22-11-2017 dks chek daiuh dks miyC/k djk nh Fkh ftles a okgu ls lacaf/kr lHkh lwpuk losZ;j }kjk fjdkWMZ ij ys yh x;h Fkh vkSj chek daiuh dks miyC/k djk;h x;h Fkh blds ckotwn rhu uksfVl Hkstdj chek daiuh }kjk lwpuk ekaxh x;hA ;s i= mu irs ij Hksts x;s]+ tgka vihykFkhZ ugha jgrk Fkk cfYd mldk LFkk;h vkSj i=kpkj dk irk losZ;j us viuh fjiksV Z esa ntZ fd;k Fkk] ml ij ugha Hksts x;s gAaS vr% vihykFkhZ dks ;g i= izkIr ugha gksuk izrhr gksrk gS vU;Fkk ekeys es a pksjh dh fjiksVZ rqjar nt Z djk;h x;h gS vkSj chek daiuh dks Hkh rqjar lwpuk nh x;h gS rFkk losZ;j dks Hkh ekaxh x;h leLr lwpuk,a miyC/k djk;h x;h gS ,slh fLFkfr es a ifjoknh] chek daiuh }kjk ekaxh x;h lwpuk D;ks a ugha miyC/k djkrk \

8- blds vfrfjDr bl ekeys es a okgu dk jax ifjorZu dks Hkh izR;FkhZ@foi{kh us nkok [kkfjt gksu s dk vk/kkj cuk;k gS] tks gekjh jk; es a fof/kd ugha gS D;ksafd chek daiuh us vius vfHkopuk sa vkSj lk{; es a ;g crk;k gS fd jftLVªs'ku e sa okgu dk jax cnyokus dh uSfrd ftEesnkjh vihykFkhZ dh FkhA ;fn ,d iy ds fy, ,slk eku Hkh fy;k tkos fd vihykFkhZ vkj-Vh-vks dk;kZy; dks okgu dk jax ifjorZu dh lwpuk nsu s es a foQy jgk Fkk rks Hkh bl vk/kkj ij mldk Dyse [kkfjt ugha fd;k

xyq kc flag cuke Jhjke tujy ba';ksjsla d0 fy0 vihy la[;k 379@2020

fu.kZ; fn0 25-08-2022

tk ldrk gS D;kfsa d okgu ds batu uacj vkSj psfll uacj es a dksbZ cnyko ugha FkkA

9- v/khuLFk ftyk eap }kjk i=koyh ij miyC/k nLrkostkr dk dsoy ljljh rkSj ij voyksdu fd;k x;k vkSj ;g eku fy;k x;k fd vihykFkhZ dks izR;FkhZ chek diauh }kjk Hksts x;s i= izkIr gks x;s gSaA ifjoknh }kjk uks&Dyse dk i= fn0 03-03-2018 izLrqr fd;k x;k gS ftlds vk/kkj ij v/khuLFk ftyk eap us ;g ekuus e sa Hkwy dh gS fd chek daiuh }kjk nLrkostkr ekaxu s ds i= Hkh vihykFkhZ dks fey x;s Fks D;ksfa d laHko gS fd Mkd foHkkx dh dq'kyrk ds dkj.k ;g i= vihykFkh Z dks izkIr gks x;k gksA vr% bl dkj.k bl ekeys es a v/khuLFk ftyk eap }kjk chek daiuh ds uks&Dyse ds i= vk/kkj ij vihykFkhZ dk ifjokn [kkfjt djus es a rkfRod vkSj fof/kd =qfV dh x;h gSA

10- vr% v/khuLFk ftyk eap dk fu.kZ; fn0 12-12-2019 vikLr fd;s tkus ;ksX; ik;k tkrk gS lkFk gh vihykFkhZ dks ;g vkns'k fn;k tkuk U;k;ksfpr gS fd og izR;FkhZ chek daiuh dks mlds i= fn0 22-01-2018 es a okafNr lHkh nLrkostkr] iz'uks a ds mÙkj fu.kZ; dh frfFk ls ,d ekg es a miyC/k djk;s vkSj rRi'pkr~ mDr nLrkostkr ij fopkj djus ds i'pkr~ izR;FkhZ@foi{kh chek daiuh ifjoknh ds chek Dyse izkFkZuk i= ij ,d ekg dh vof/k es a U;k;ksfpr fuLrkj.k djsaA izR;FkhZ@foi{kh chek daiuh ds Dyse fuLrkj.k vkns'k ls ;fn vihykFkhZ vlar"q V jgrk gS rks og iqu% l{ke ftyk vk;ksx ds le{k viuk ifjokn izLrqr djus ds fy, Lora= jgsxkA &%% vkns'k %%&

11- vr% vihykFkhZ@ifjoknh xyq kc flag )kjk fn0 12-12-2019 ds fo:) izLrqr vihy Lohdkj dh tkdj ftyk miHkksDrk fookn izfrrks"k eap] t;iqj prqFkZ] t;iqj dk vkns'k fn0 12-12-2019 vikLr fd;k tkrk gS vkSj ;g vkns'k fn;k tkrk gS fd vihykFkhZ@ifjoknh] izR;FkhZ@foi{kh chek daiuh dks mlds i= fn0 22-01-2018 es a okafNr lHkh nLrkostkr] iz'uks a ds mÙkj fu.kZ; dh frfFk ls ,d ekg es a miyC/k djk;s vkjS rRi'pkr~ mDr nLrkostkr ij fopkj djus ds i'pkr~ izR;FkhZ@foi{kh chek daiuh] ifjoknh ds chek Dyse izkFkZuk i= ij ,d ekg dh vof/k es a U;k;ksfpr fuLrkj.k djsAa izR;FkhZ@foi{kh chek daiuh ds Dyse fuLrkj.k

xqykc flag cuke Jhjke tujy ba';ksjlsa d0 fy0 vihy la[;k 379@2020

fu.kZ; fn0 25-08-2022

vkns'k ls ;fn vihykFkhZ vlar"q V jgrk gS rks og iqu% l{ke ftyk vk;ksx ds le{k viuk ifjokn izLrqr djus ds fy, Lora= jgsxkA ifjokn O;; i{kdkjku viuk&viuk ogu djsxAsa

¼ lta ; Vkd ½ ¼fueZy flg esMroky½

lnL; lnL;¼U;kf;d½

Gulab Singh v. Sriram General Insurance Company

Structured Summary of the Provided Opinion (Case No. 379/2020)

Factual and Procedural Background

Legal Issues Presented

Arguments of the Parties

VihykFkhZ@ifjoknh (as referenced in the opinion)

IzR;Fkh@Z foi{kh (as referenced in the opinion)

V/khuLFk ftyk eap (administrative/police authority as referenced)

Table of Precedents Cited

Court's Reasoning and Analysis

Holding and Implications

Gulab Singh v. Sriram General Insurance Company

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