The New India Assurance Co Ltd vs Rashmi Gupta & Others
2011 Latest Caselaw 4298 ALL

Citation : 2011 Latest Caselaw 4298 ALL
Judgement Date : 2 September, 2011

Allahabad High Court

The New India Assurance Co Ltd vs Rashmi Gupta & Others on 2 September, 2011

Bench: Sibghat Ullah Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- FIRST APPEAL FROM ORDER No. - 1507 of 2009
 

 
Petitioner :- The New India Assurance Co Ltd
 
Respondent :- Rashmi Gupta & Others
 
Petitioner Counsel :- Rajeev Chaddha
 
Respondent Counsel :- H.K.Singh,Sharad Kumar Pandey
 

 
Hon'ble Sibghat Ullah Khan,J.

In terms of Section 89, C.P.C., the Court suggests that both the parties may try to settle the dispute amicably by payment and acceptance of 75% of the total awarded amount.

List for orders on 16.09.2011.

Office is directed to supply a copy of this order free of cost to Sri Rajeev Chaddha, learned counsel for the appellant- The New India Assurance Co Ltd today.

Order Date :- 2.9.2011

vks

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