Supreme Court - Daily Orders
Bridget Irene vs Dincy Devassy on 6 April, 2021
Bench: L. Nageswara Rao, Vineet Saran
ITEM NO.1 Court 8 (Video Conferencing) SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 9844/2020
(Arising out of impugned final judgment and order dated 12-12-2019
in MAC APP No. 26/2019 passed by the High Court Of Delhi At New
Delhi)
BRIDGET IRENE & ANR. Petitioner(s)
VERSUS
DINCY DEVASSY & ANR. Respondent(s)
Date : 06-04-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO
HON'BLE MR. JUSTICE VINEET SARAN
For Petitioner(s) Mr. Sidharth Dave, Sr. Adv
Mr. Mushtaq Salim, Adv.
Mr. Sayid Marzook Bafaki, AOR
For Respondent(s) Mr. Gopal Sankaranarayanan, Sr Adv
Mr. Siddhant Sharma, Adv
Mr. Karan Bharihoke, AOR
Ms. Neha Sahai Bharihoke, Adv
UPON hearing the counsel the Court made the following
O R D E R
Mr. Siddhartha Dave, learned senior counsel appearing for the petitioners submitted that in accordance with the judgment of this court titled “Anju Mukhi & Anr. vs. Satish K. Bhatia & Ors. reported in 2010 (15) SCC 630, the first respondent cannot be treated as a dependent of the deceased after re-marriage.
In the peculiar facts and circumstances of this case, we are not inclined to interfere in this matter. The Special Leave Petition is dismissed accordingly. Pending application(s), if any, shall stand disposed of.
Signature Not Verified Digitally signed by GEETA AHUJA Date: 2021.04.06 (Geeta Ahuja) (Anand Prakash)
16:31:24 IST
Reason: Court Master Court Master