National Insurance Company Ltd., ... vs Pyare Lal & Others
2011 Latest Caselaw 4311 ALL

Citation : 2011 Latest Caselaw 4311 ALL
Judgement Date : 2 September, 2011

Allahabad High Court

National Insurance Company Ltd., ... vs Pyare Lal & Others on 2 September, 2011

Bench: Sibghat Ullah Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- FIRST APPEAL FROM ORDER No. - 3472 of 2007
 

 
Petitioner :- National Insurance Company Ltd., Divisional Office, Alld.
 
Respondent :- Pyare Lal & Others
 
Petitioner Counsel :- Anand Kumar Sinha
 
Respondent Counsel :- Anurag Sharma,V.C. Dixit
 

 
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 23.09.2011.

Office is directed to supply a copy of this order free of cost to Sri Anand Kumar Sinha, learned counsel for the appellant- National Insurance Company Ltd today.

Order Date :- 2.9.2011

vks

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