Supreme Court - Daily Orders
The Oriental Insurance Company Limited vs Kapura Bai on 14 July, 2022
Bench: Sanjay Kishan Kaul, M.M. Sundresh
ITEM NO.18 COURT NO.5 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
Petition(s) for Special Leave to Appeal (C) No(s). 11052/2022
(Arising out of impugned final judgment and order dated 27-09-2021
in MAC No.67/2016 passed by the High Court Of Chhattisgarh at
Bilaspur)
THE ORIENTAL INSURANCE COMPANY LIMITED Petitioner(s)
VERSUS
KAPURA BAI & ORS. Respondent(s)
(For Admission and I.R.)
Date : 14-07-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE M.M. SUNDRESH
For Petitioner(s) Mr. Pankaj Seth, Adv.
Mrs. Manjeet Chawla, AOR
MR. Yashvardhan S. Soam, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Notice limited to the issue of lack of consortium being awarded for Rs.1,20,000/- stated to be contrary in Pranay Sethi’s case reported as 2017 (16)SCC 680 which refers to Rs.40,000/- as the total amount as well as on the issue of contributory negligence found by the Tribunal being reversed by the High Court, returnable in eight weeks.
Signature Not Verified
The amount as determined by the High Court to be Digitally signed by RASHMI DHYANI Date: 2022.07.15 deposited 17:14:58 IST Reason: before the Tribunal. Out of the same, the amount determined by the Tribunal and 50% of the enhanced amount be 1 released to the respondents within four weeks and 50% of the enhanced amount be placed in FDR for a period of one year to be kept renewed till further orders.
A copy of the order to accompany the notice.
(RASHMI DHYANI PANT) (POONAM VAID)
COURT MASTER COURT MASTER
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