Citation : 2011 Latest Caselaw 4324 ALL
Judgement Date : 2 September, 2011
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 30 Case :- FIRST APPEAL FROM ORDER No. - 3615 of 2008 Petitioner :- National Insurance Company Ltd. Respondent :- Pradeep Jaisindhani And Others Petitioner Counsel :- Arvind Kumar 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 Arvind Kumar, learned counsel for the appellant National Insurance Company today.
Order Date :- 2.9.2011
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