Supreme Court - Daily Orders
S.Nagamathan vs New India Assurance Co.Ltd. on 7 May, 2014
XITEM NO. 2 COURT NO.2 SECTION XII
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 (Civil) No(s).29272/2011
(From the judgement and order dated 16/06/2011 in CMA
No.1863/2009 of The HIGH COURT OF MADRAS)
S.NAGAMATHAN Petitioner(s)
VERSUS
NEW INDIA ASSURANCE CO.LTD.& ANR Respondent(s)
(Office report for directions)
Date: 07/05/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE H.L. DATTU
HON’BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Mr. Balaji Srinivasan,Adv.
For Respondent(s) Ms. Shalu Sharma,Adv.
UPON hearing counsel the Court made the following
O R D E R
The special leave petition is disposed of in terms of the award passed by the Lok Adalat on 23.11.2013.
[ Charanjeet Kaur ] [ Vinod Kulvi ] Court Master Asstt. Registrar