Jammu & Kashmir High Court - Srinagar Bench
United India Insurance Co. Ltd vs Manzoor Ahmad Wani And Others on 22 April, 2021
Author: Vinod Chatterji Koul
Bench: Vinod Chatterji Koul
Serial No. 219
After notice
Cause list.
HIGH COURT OF JAMMU AND KASHMIR
AT SRINAGAR
....
Mac. App. no. 29/2019
United India Insurance co. ltd.
....... Petitioner(s)
Through: Mr. Shabir Hussain Kanth, Adv.
Versus
Manzoor Ahmad Wani and Others ........ Respondent(s)
Through: Mr. P. S. Ahmad, Advocate
CORAM:
HON'BLE MR. JUSTICE VINOD CHATTERJI KOUL, JUDGE
ORDER
Learned counsel for the appellant submits that the only prayer in this Appeal is that the claim petition was filed under section 163-A and compensation cannot be exceeded beyond 5.00 Lacs as per the amendment. But Tribunal has awarded an amount of Rs. 8.16 Lacs and he is aggrieved of the said Award to this extent only.
Mr. P. S. Ahmad, learned appearing counsel for the respondents submits that the brief of this case is in the chamber of High Court, he or his associate may be permitted to enter the premises of the High Court. Granted.
List on 27.4.2021.
(VINOD CHATTERJI KOUL) JUDGE Srinagar 22.4.2021 Imtiyaz IMTIYAZ UL GANI 2021.04.22 22:50 I attest to the accuracy and integrity of this document