Supreme Court - Daily Orders
Devendra Kumar Sharma vs Oriental Insurance Company Limited on 18 June, 2020
Bench: R. Banumathi, Indu Malhotra, Aniruddha Bose
ITEM NO.1 Virtual Court 5 SECTION IV-A
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). 5181/2018
(Arising out of impugned final judgment and order dated 11-10-2017
in MAC No. 595/2010 passed by the High Court Of Chhatisgarh At
Bilaspur)
DEVENDRA KUMAR SHARMA Petitioner(s)
VERSUS
ORIENTAL INSURANCE COMPANY LIMITED & ORS. Respondent(s)
Date : 18-06-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE R. BANUMATHI
HON'BLE MS. JUSTICE INDU MALHOTRA
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
For Petitioner(s) Mr. Pramit Saxena, AOR
For Respondent(s) Mr. Arvind Gupta, AOR
UPON hearing the counsel the Court made the following
O R D E R
The Court is convened through video conferencing. We have heard Mr. Pramit Saxena, learned counsel appearing for the petitioner and Mr. Arvind Gupta, learned counsel appearing for the first respondent-Insurance Company.
In our view, the quantum of compensation awarded by the High Court Rs.8,96,750/- is fair and reasonable and, therefore, we are not inclined to interfere with the impugned order in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is accordingly dismissed. Signature Not Verified Digitally signed by MAHABIR SINGH Date: 2020.06.18 Pending applications, if any, shall also stand disposed of. 16:30:19 IST Reason:
(MAHABIR SINGH) (BEENA JOLLY)
AR-cum-PS BRANCH OFFICER