Supreme Court - Daily Orders
National Insurance Co.Ltd. vs Naim Akhtar on 16 March, 2023
Bench: A.S. Bopanna, C.T. Ravikumar
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IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
Civil Appeal No(s). 6013/2012
NATIONAL INSURANCE CO.LTD. Appellant(s)
VERSUS
NAIM AKHTAR & ANR. Respondent(s)
O R D E R
1. Having heard the learned counsel for the appellant- Insurance Company, we have perused the orders impugned herein.
2. At the outset, we note that the District Forum through its judgment dated 24.01.2008, while taking note of the Surveyor Report relied upon by the appellant- Insurance Company herein, had also taken into consideration the report submitted by the Surveyor on behalf of the respondents herein.
3. In that light, having considered the assessment that was made by the registered Surveyor, the report which is relied upon by the appellant-Insurance Company, the District Forum has analyzed the same and has also referred to the subsequent damages that had taken place and thereafter, has arrived at its finding of fact to Signature Not Verified determine the amount of damages that was required to be Digitally signed by Nisha Khulbey Date: 2023.03.17 16:28:53 IST Reason: paid.
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4. In that light, when a finding of fact has been recorded by the District Forum based on the material on record, which has been upheld by the State Commission as well as by the National Consumer Disputes Redressal Commission (NCDRC), we see no reason to interfere with the orders impugned.
5. The appeal is accordingly, dismissed.
6. Pending application(s), if any, shall stand disposed of.
...................J. (A.S. BOPANNA) ...................J. (C.T. RAVIKUMAR) New Delhi 16th March, 2023 3 ITEM NO.108 COURT NO.12 SECTION XVII-A S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Civil Appeal No(s). 6013/2012 NATIONAL INSURANCE CO.LTD. Appellant(s) VERSUS NAIM AKHTAR & ANR. Respondent(s) Date : 16-03-2023 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE A.S. BOPANNA HON'BLE MR. JUSTICE C.T. RAVIKUMAR For Appellant(s) Mr. Jaladhar Das, Adv.
Mr. Niraj Singh, Adv.
Mr. Chander Shekhar Ashri, AOR For Respondent(s) Mr. Aftab Ali Khan, AOR Mr. Bharat Bhushan, AOR UPON hearing the counsel the Court made the following O R D E R The appeal is dismissed in terms of the signed order.
Pending application(s), if any, shall stand disposed of.
(NISHA KHULBEY) (DIPTI KHURANA) SENIOR PERSONAL ASSISTANT ASSISTANT REGISTRAR (signed order is placed on the file)