Punjab-Haryana High Court
Suresh Kumar & Anr vs Santosh & Ors on 13 February, 2020
Author: Rekha Mittal
Bench: Rekha Mittal
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Date of decision: 13.02.2020
FAO No.2919 of 2017 (O&M)
Suresh Kumar and anr. ... Appellants
Versus
Santosh and ors. ... Respondents
CORAM: HON'BLE MRS. JUSTICE REKHA MITTAL
Present : Mr. Sudhir Hooda, Advocate
for driver and owner.
Mr. Ram K. Saini, Advocate
for claimants-Santosh and ors.
Mr. Sanjeev Kodan, Advocate
for Reliance General Insurance Co. Ltd.
****
REKHA MITTAL, J. (Oral)
CM No.9849-CII of 2017 Heard.
Allowed as prayed for. Delay of 70 days in filing the appeal stands condoned.
Main Case For order, see detailed order of even date passed in connected appeal i.e. FAO No.7474 of 2015 titled 'Reliance General Insurance Co. Ltd. Vs. Deepak and ors.' (REKHA MITTAL) 13.02.2020 JUDGE ashok Whether speaking/reasoned: Yes / No Whether reportable: Yes / No 1 of 1 ::: Downloaded on - 15-03-2020 06:49:13 :::