National Insurance Co. Ltd. vs Smt. Manorama Tomar And Others
2013 Latest Caselaw 410 ALL

Citation : 2013 Latest Caselaw 410 ALL
Judgement Date : 5 April, 2013

Allahabad High Court

National Insurance Co. Ltd. vs Smt. Manorama Tomar And Others on 5 April, 2013

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 1549 of 2012
 

 
Petitioner :- National Insurance Co. Ltd.
 
Respondent :- Smt. Manorama Tomar And Others
 
Petitioner Counsel :- Komal Mehrotra
 
Respondent Counsel :- Anil Srivastawa,Mohan Srivastava
 

 
Hon'ble Rajes Kumar,J.

The appeal has not yet been admitted. The valuation of the appeal is more than Rs.5,00,000/-. Therefore, it is cognizable by the Division Bench.

List before the Division Bench, if possible in the next cause list.

Order Date :- 5.4.2013

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