Mandheer Khare vs Rohit Kumar & Another
2017 Latest Caselaw 5178 ALL

Citation : 2017 Latest Caselaw 5178 ALL
Judgement Date : 7 October, 2017

Allahabad High Court

Mandheer Khare vs Rohit Kumar & Another on 7 October, 2017

Bench: Amreshwar Pratap Sahi, Saral Srivastava




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 37
 

 
Case :- FIRST APPEAL FROM ORDER No. - 2169 of 2005
 

 
Appellant :- Mandheer Khare
 
Respondent :- Rohit Kumar & Another
 
Counsel for Appellant :- Manish Tandon
 
Counsel for Respondent :- R.K. Srivastava,S D Yadav
 

 
Hon'ble Amreshwar Pratap Sahi,J.

Hon'ble Saral Srivastava,J.

Heard Sri Manish Tandon, learned counsel for the appellant and Sri R.K. Srivastava, for the Insurance Company, Sri S.D. Yadav for the first respondent.

In view of the submissions that have been raised, it would be appropriate that a lump-sum amount is awarded. Keeping in view, the submissions that have been advanced learned counsel for the Insurance Company may obtain instructions by Monday.

Put up on Tuesday, i.e., 10.10.2017.

Order Date :- 7.10.2017

Ishan

Download the LatestLaws.com Mobile App