Supreme Court - Daily Orders
Madhu Marwah vs Dal Chand on 22 December, 2017
Author: Chief Justice
Bench: Chief Justice, Sanjay Kishan Kaul
CA 9445/2016
1
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
Civil Appeal No. 9445/2016
MADHU MARWAH & ANR. Appellants
VERSUS
DAL CHAND & ANR. Respondents
O R D E R
In the course of hearing, a suggestion was given to Ms. Aruna Mehta, learned counsel appearing for the appellants whether the enhancement of the amount by Rs.2,30,000/- (Rupees two lacs thirty thousand only) will satisfy the claim put forth in the appeal. Learned counsel accepted the same. Mr. Abhishek Kumar Gola, learned counsel appearing for the respondents, left it to the discretion of the Court.
In view of the aforesaid, the amount awarded is enhanced by aggregate Rs.2,30,000/- (Rupees two lacs thirty thousand only) with the stipulation that the same shall be deposited within twelve weeks hence before the Tribunal failing which it shall carry interest at the rate of 9% per annum from the date of application before the Tribunal. The amount deposited shall be disbursed in favour of the Signature Not Verified Digitally signed by CHETAN KUMAR Date: 2017.12.23 appellants on proper identification . 15:51:38 IST Reason:
With the aforesaid modification in the award passed by the tribunal, which has been further modified by the CA 9445/2016 2 High Court, the appeal stands disposed of. There shall be no order as to costs.
..................CJI.
[Dipak Misra] ....................J. [Sanjay Kishan Kaul] New Delhi;
December 22, 2017.
CA 9445/2016 3 ITEM NO.24 COURT NO.1 SECTION XIV 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. 9445/2016 MADHU MARWAH & ANR. Appellants VERSUS DAL CHAND & ANR. Respondents
Date : 22-12-2017 This matter was called on for hearing today. CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE SANJAY KISHAN KAUL For Appellants Ms. Aruna Mehta, Adv.
Mr. Sanjeev Mehta, Adv. Ms. Manjeet Chawla, AOR For Respondents Mr. Abhishek Kumar Gola, Adv. Mr. Prashant Khatana, Adv. Mr. Sudhir Naagar, AOR UPON hearing the counsel the Court made the following O R D E R The appeal is disposed of in terms of the signed order.
Pending interlocutory applications, if any, also stand disposed of.
(Deepak Guglani) (Jagdish Chander)
Court Master Court Master
(Signed order is placed on the file)