Punjab-Haryana High Court
Bimla Devi vs Satbir on 19 August, 2015
Daily Lok Adalat Bench No.2
502
FAO No.1831 of 2003
Smt.Bimla Devi and anr. Vs. Satbir and anr.
Present: None for the appellants.
Ms.Madhu Garg, Advocate,
for Oriental Insurance Company Limited.
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In this appeal, arising under the Workmen's Compensation Act, liability was fixed on the owner - Satbir. Since Satbir has died, case was adjourned for bringing on record his legal heirs on 8th July, 2015. No such application has been filed. Hence, this appeal is ordered to be consigned to the record room, to be revived on application for bringing on record legal heirs of respondent No.1 - Satbir.
(A.L.Bahri)
President
19.08.2015 (Kiran Anand Lall)
P.seth Member
POONAM RANI
2015.08.20 11:05
I attest to the accuracy and
integrity of this document
High Court Chandigarh