Punjab-Haryana High Court
(O&M;) New India Ass. Co. Ltd vs Baskari And Ors. (Fao 1346/06 Decided On ... on 25 March, 2015
Author: Inderjit Singh
Bench: Inderjit Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
FAO No.1346 of 2006 (O&M)
Date of decision: 25th March, 2015
New India Assurance Co. Ltd.
...Appellant
Versus
Smt. Baskari and others
...Respondents
CORAM: HON'BLE MR. JUSTICE INDERJIT SINGH
Present: Mr. Paul S.Saini, Advocate,
for the appellant.
Mr. P.R.Yadav, Advocate,
for respondent Nos.1 to 6.
Mr. Lalit Garg, Advocate,
for respondent No.9-Oriental Insurance Company Ltd.
None for respondent Nos.10 and 11.
****
INDERJIT SINGH, J.
Learned counsel for the appellant has stated that the amount, as awarded by the Tribunal qua the share of appellant, has already been deposited and the same has been paid to the claimants, therefore, this appeal has become infructuous but the appellant-Insurance Company reserves its right to contest the case of the claimants for enhancement of compensation on merit.
In view of the statement of learned counsel for the appellant, the instant appeal has become infructuous and is dismissed as such, reserving the right of Insurance Company/appellant to contest the appeal of claimants for enhancement of compensation.
25th March, 2015 (INDERJIT SINGH)
mamta
MAMTA MALHOTRA
2015.03.26 14:52
JUDGE
I attest to the accuracy and
authenticity of this document
Chandigarh