Punjab-Haryana High Court
Surender Singh And Ors vs Manoj Kumar And Ors on 29 January, 2015
IN THE HIGH COURT OF PUNJAB AND HARYANA,
AT CHANDIGARH
-.-
F.A.O. No. 3607 of 2010 (O&M)
Decided on : January 29, 2015
Surender Singh & Ors. ... Appellants
Versus
Manoj Kumar & Ors. ... Respondents
CORAM : HON'BLE MR.JUSTICE MAHAVIR S. CHAUHAN
Present : Mr. Sushil Bhardwaj, Advocate, for the appellants.
Mr. R.C.Kapoor, Advocate,
for respondent No.3- Insurance Company.
Mahavir S. Chauhan, J. (Oral)
Learned counsel for respondent No.3 has placed on record a copy of award dated 10.12.2012, whereby, according to the learned, this appeal has been disposed of by Lok Adalat.
Learned counsel for the appellants has not been able to controvert this assertion.
In view of this, the appeal does not survive and is disposed of accordingly.
[ Mahavir S. Chauhan ]
January 29, 2015 Judge
tripti
TRIPTI SAINI
2015.01.30 12:00
I attest to the accuracy and
integrity of this document