Supreme Court - Daily Orders
Rekha Seth vs S N Singh Manager, Oriental Insurance ... on 16 February, 2015
Bench: Dipak Misra, Prafulla C. Pant
ITEM NO.32 COURT NO.6 SECTION IV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CONMT. PET.(C) Nos.10-11 of 2015 In C.A. Nos.6273-6274/2014
REKHA SETH AND ORS Petitioner(s)
VERSUS
S N SINGH MANAGER, ORIENTAL INSURANCE CO. Respondent(s)
(With office report)
Date: 16/02/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. Varun Thakur, Adv.
Ms. Shraddha Saran, Adv.
Mr. Varinder Kumar Sharma, AOR
For Respondent(s) Mr. S.L. Gupta, Adv.
Mr. Ram Ashray, Adv.
Dr. Kailash Chand, Adv. (N/P)
UPON hearing the counsel the Court made the following
O R D E R
Having heard learned counsel for the parties, it is directed that the Insurance Company shall pay a further sum of Rs.2.5 lacs to the claimants in full and final settlement of the claim. The said amount shall be deposited within six weeks before the Motor Accident Claims Tribunal, Sagar, M.P. and, thereafter, the tribunal shall disburse the same in favour of the claimants as per the term of the award.
The proceeding for contempt is, accordingly, dropped.
Signature Not Verified Digitally signed by Chetan Kumar Date: 2015.02.16 17:30:30 IST Reason: (Chetan Kumar) (H.S. Parasher)
Court Master Court Master