DHARMENDRA Vs. RAMESH & ORS

JUDGEMENT

(1.) This appeal is filed assailing the award dated 17.3.2007 passed by 15th MACT, Indore rejecting the claim petition on ground of jurisdiction.

(2.) Mr. Patwa, learned Counsel for the appellant has argued that once there is a pleading of residing at Indore of the appellant, coupled with the pleading of doing the business, however, rejection of the claim petition due to non-filing of any document of property in the name of appellant is unsustainable.

(3.) On the other hand, Mr. C.P. Singh for respondent Insurance Company has fairly conceded that the issue of jurisdiction has wrongly been decided by the Tribunal, although there was a pleading of residence of injured as well as business.