National Insurance Company Ltd. vs Smt. Krishna Devi & Others
2011 Latest Caselaw 4329 ALL

Citation : 2011 Latest Caselaw 4329 ALL
Judgement Date : 2 September, 2011

Allahabad High Court

National Insurance Company Ltd. vs Smt. Krishna Devi & Others on 2 September, 2011

Bench: Sibghat Ullah Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- FIRST APPEAL FROM ORDER No. - 724 of 2007
 

 
Petitioner :- National Insurance Company Ltd.
 
Respondent :- Smt. Krishna Devi & Others
 
Petitioner Counsel :- Kuldip Shanker Amist
 

 
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. The same suggestion is given in the other three connected F.A.F.O. Nos. 720 of 2007, 722 of 2007 and 723 of 2007.

List all four appeals for orders on 16.09.2011.

Office is directed to supply a copy of this order free of cost to Sri Kuldip Shanker Amist, learned counsel for the appellant National Insurance Company today.

Order Date :- 2.9.2011

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