The New India Assurance Co. Ltd. vs Sri Gorang Goel & Another
2011 Latest Caselaw 4303 ALL

Citation : 2011 Latest Caselaw 4303 ALL
Judgement Date : 2 September, 2011

Allahabad High Court

The New India Assurance Co. Ltd. vs Sri Gorang Goel & Another on 2 September, 2011

Bench: Sibghat Ullah Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- FIRST APPEAL FROM ORDER No. - 2288 of 2008
 

 
Petitioner :- The New India Assurance Co. Ltd.
 
Respondent :- Sri Gorang Goel & Another
 
Petitioner Counsel :- V.C. Dixit
 
Respondent Counsel :- Amitabh Agarwal
 

 
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. The precise suggestion is that insurance company may pay and claimant may accept in full and final satisfaction of 90% of the awarded amount without any interest.

List for orders on 16.09.2011 in order to know the response of the parties.

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

Order Date :- 2.9.2011

vks

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