Supreme Court - Daily Orders
United India Insurance Co.Ltd. vs Sunita on 23 August, 2019
Bench: R. Banumathi, A.S. Bopanna
ITEM NO.20 COURT NO.7 SECTION IV-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 26284/2019
(Arising out of impugned final judgment and order dated 19-03-2019
in MFA No. 100903/2017 passed by the High Court Of Karnataka
Circuit Bench At Dharwad)
UNITED INDIA INSURANCE CO.LTD. Petitioner(s)
VERSUS
SUNITA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.123689/2019-CONDONATION OF DELAY
IN FILING )
Date : 23-08-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE R. BANUMATHI
HON'BLE MR. JUSTICE A.S. BOPANNA
For Petitioner(s) Mr. Rohit K.Sinha,Adv.
Mr. T. Mahipal, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We have heard learned counsel appearing on behalf of the petitioner.
Delay condoned.
In the facts and circumstances of the case, we are not inclined to interfere with the award of compensation to the respondents-claimants under the Workmen's Compensation Act. The special leave petition is, accordingly, dismissed.
However, question of law raised by the petitioner-united India Insurance Company is kept open.
Signature Not Verified
Pending application(s), if any, shall also stand disposed of.
Digitally signed by MADHU BALA Date: 2019.08.23 17:17:05 IST Reason: (MADHU BALA) (PARVEEN KUMARI PASRICHA) COURT MASTER (SH) BRANCH OFFICER