Supreme Court - Daily Orders
Priya vs The New India Assurance Co. Ltd. on 10 March, 2022
Bench: S. Abdul Nazeer, Krishna Murari
ITEM NO.2 COURT NO.7 SECTION XI-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 3218/2022
(Arising out of impugned Judgment and order dated 03-09-2021 in
MACA No. 3046/2018 passed by the High Court of Kerala at Ernakulam)
PRIYA & ORS. Petitioner(s)
VERSUS
THE NEW INDIA ASSURANCE CO. LTD. Respondent(s)
(FOR ADMISSION )
Date : 10-03-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MR. JUSTICE KRISHNA MURARI
For Petitioner(s) Mr. Roy Abraham, Adv.
Ms. Reena Roy, Adv.
Mr. Akhil Abraham, Adv.
Mr. Himinder Lal, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to interfere with the impugned judgment passed by the High Court. Special Leave Petition is dismissed.
Pending applications, if any, also stand disposed of.
(NEELAM GULATI) (KAMLESH RAWAT)
ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)
Signature Not Verified
Digitally signed by
Anita Malhotra
Date: 2022.03.10
16:42:31 IST
Reason: