Supreme Court - Daily Orders
Krishan Singh Rathore vs New India Assurance Co. Ltd. on 7 November, 2014
Author: Chief Justice
Bench: Chief Justice, A.K. Sikri
1
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.8811 OF 2012
KRISHAN SINGH RATHORE .. APPELLANT(S)
VERSUS
NEW INDIA ASSURANCE CO. LTD. .. RESPONDENT(S)
O R D E R
1. This appeal is directed against the judgment and order passed by the National Consumer disputes Redressal Commission, New Delhi in Revision Petition No.98 of 2007, dated 14.01.2011.
2. We have heard learned counsel for the parties to the lis.
3. After going through the records of the case, we are of considered opinion that the appeal, being Signature Not Verified Digitally signed by Charanjeet Kaur Date: 2014.11.11 17:12:00 IST Reason: 2 devoid of any merit, is liable to be dismissed and, is dismissed accordingly. No costs.
Ordered accordingly.
..................CJI.
[ H.L. DATTU ] ....................J. [ A.K. SIKRI ] NEW DELHI, NOVEMBER 07, 2014.
ITEM NO.54 COURT NO.1 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 8811/2012 KRISHAN SINGH RATHORE Appellant(s) VERSUS NEW INDIA ASSURANCE CO. LTD. Respondent(s) (With office report) Date : 07/11/2014 This appeal was called on for hearing today. CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE A.K. SIKRI For Appellant(s) Mr. Suryanaryana Singh, Adv.
Ms. Pragati Neekhra,Adv.
For Respondent(s) Mr. S.L. Gupta, Adv.
Ms. Shalu Sharma,Adv.
Mr. Vikash Chandra, Adv.
UPON hearing the counsel the Court made the following O R D E R The civil appeal is dismissed in terms of the signed order.
[ Charanjeet Kaur ] [ Vinod Kulvi ] Court Master Asstt. Registrar [ Signed order is placed on the file ]