Supreme Court - Daily Orders
Manager, Oriental Insurance Co. Ltd. vs Rajesh Devi on 5 July, 2023
Bench: Hima Kohli, Rajesh Bindal
ITEM NO.9 COURT NO.15 SECTION IV-C
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). 13932/2023
(Arising out of impugned final judgment and order dated 02-09-2022
in MA No. 2793/2022 passed by the High Court Of M.P Principal Seat
At Jabalpur)
MANAGER, ORIENTAL INSURANCE CO. LTD. Petitioner(s)
VERSUS
RAJESH DEVI & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.119564/2023-CONDONATION OF DELAY
IN FILING and IA No.119567/2023-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.119568/2023-EXEMPTION FROM FILING O.T.
and IA No.119565/2023-CONDONATION OF DELAY IN REFILING / CURING
THE DEFECTS)
Date : 05-07-2023 This petition was called on for hearing today.
CORAM : HON'BLE MS. JUSTICE HIMA KOHLI
HON'BLE MR. JUSTICE RAJESH BINDAL
For Petitioner(s) Mr. Rajesh Kumar Gupta, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1. Application for condonation of delay in filing and refiling is allowed.
2. Learned counsel for the petitioner points out that the issue relating to the extent of deduction towards future expenses when one of the legal heirs of the deceased is an adult and an earning Signature Not Verified member of the family is subject matter of consideration in SLP(C) Digitally signed by POOJA SHARMA Date: 2023.07.08 13:21:02 IST Reason: Nos.00509-00513/23 entitled as “Kunjal Jitendra Joshi Legal Heir of 1 the Deceased Dr. Jitnedra Prabhashankar Joshi vs. Tata AIG General Insurance Co.Ltd. And Ors.”, which is pending.
3. Issue notice. Dasti service, in addition, is permitted.
4. Tag with the captioned petitions.
5. Subject to the petitioner provisionally paying a sum of ₹8,00,000/- (Rupees Eight Lakhs) to the respondent nos. 1 & 2, operation of impugned judgment shall remain stayed.
(KAVITA PAHUJA) (NAND KISHOR)
COURT MASTER (SH) COURT MASTER (NSH)
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