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Supreme Court - Daily Orders

Vishavjit Singh vs Cholamandalam Ms General Insurance ... on 13 January, 2021

Bench: Sanjay Kishan Kaul, Dinesh Maheshwari, Hrishikesh Roy

                                                   1

                      ITEM NO.15        Court 9 (Video Conferencing)      SECTION IV-B

                                   S U P R E M E   C O U R T    O F   I N D I A

                                        RECORD OF PROCEEDINGS

                      Petition for Special Leave to Appeal (C) No.         13442/2020

                      (Arising out of impugned final judgment and order dated
                      24-01-2020 in FAO No. 1633/2016 passed by the High Court
                      Of Punjab & Haryana At Chandigarh)

                      VISHAVJIT SINGH & ORS.                           Petitioner(s)

                                        VERSUS

                      CHOLAMANDALAM MS GENERAL INSURANCE COMPANY
                      LIMITED & ORS.                             Respondent(s)

                      (FOR ADMISSION and I.R. )

                      Date :13-01-2021 This petition was called on for hearing today.

                      CORAM :

                           HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
                           HON'BLE MR. JUSTICE DINESH MAHESHWARI
                           HON'BLE MR. JUSTICE HRISHIKESH ROY

                      For Petitioner(s)      Mr. Mukesh Kumar Sharma, AOR



                      For Respondent(s)



                          UPON hearing the counsel the Court made the following
                                               O R D E R

On hearing learned counsel for the petitioners, the only aspect which we are inclined to examine is the plea that the family pension received Signature Not Verified by a widow cannot be deducted from the compensation Digitally signed by Charanjeet kaur Date: 2021.01.13 18:37:41 IST calculated per month admissible to the widow.

Reason:

Issue notice limited to the aforesaid aspect.

2

There shall be interim stay of recovery qua the aforesaid aspect.

(CHARANJEET KAUR) (ANITA RANI AHUJA) ASTT.REGISTRAR-cum-PS ASSISTANT REGISTRAR