Supreme Court - Daily Orders
United India Insurance Co. Ltd. vs Ummadi Shakunhala . on 16 January, 2014
Author: Chief Justice
Bench: Chief Justice
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IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS.6006-6007 OF 2007
United India Insurance Company Appellant(s)
Limited
Versus
Ummadi Shakunhala and Others Respondent(s)
O R D E R
Heard both sides. Perused all relevant materials. We do not find any legal and valid ground for interference. The appeals are dismissed.
However, the question of law is left open to be decided in an appropriate case.
..................CJI. (P. SATHASIVAM) ....................J. (RANJAN GOGOI) ....................J. (SHIVA KIRTI SINGH) New Delhi;
January 16, 2014.
ITEM NO.103 COURT NO.1 SECTION XIIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CIVIL APPEAL NOS.6006-6007 OF 2007 UNITED INDIA INSURANCE CO. LTD. Appellant (s) VERSUS UMMADI SHAKUNHALA & ORS. Respondent(s) (With office report) Date: 16/01/2014 These Appeals were called on for hearing today.
CORAM :
HON’BLE THE CHIEF JUSTICE HON’BLE MR. JUSTICE RANJAN GOGOI HON’BLE MR. JUSTICE SHIVA KIRTI SINGH For Appellant(s) Mr. Yogesh Malhotra, Adv.
Mrs. Rekha Palli, AOR For Respondent(s) Mr. M.B. Manjunath, Adv.
Mr. S. Sadasiva Reddy, Adv.
Mrs. S. Usha Reddy, AOR UPON hearing counsel the Court made the following O R D E R The appeals are dismissed in terms of the signed order.
|(Chetan Kumar) | |(Savita Sainani) | |Court Master | |Assistant Registrar | (Signed order is placed on the file)