Oriental Insurance Co Ltd vs Smt. Rameshwari Agarwal And ...
2019 Latest Caselaw 2992 ALL

Citation : 2019 Latest Caselaw 2992 ALL
Judgement Date : 15 April, 2019

Allahabad High Court

Oriental Insurance Co Ltd vs Smt. Rameshwari Agarwal And ... on 15 April, 2019

Bench: Kaushal Jayendra Thaker




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 3
 

 
Case :- FIRST APPEAL FROM ORDER No. - 310 of 2004
 

 
Appellant :- Oriental Insurance Co Ltd
 
Respondent :- Smt. Rameshwari Agarwal And Others
 
Counsel for Appellant :- V.C. Dixit
 
Counsel for Respondent :- Madhav Jain,A.K. Sinha,Hitesh Pachori,R0761,Rakesh Kumar Garg,Ram Dulare Singh
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

While going through the records, three things emerge with the submissions that there was a compromise with the other claimants which was not brought to the notice of Tribunal. The other insurance company was not a party to the said settlement and can it operate as res judicata.

Hence, instead of dictating the judgment, these clarifications may be made.

Judgment deferred.

Further Order

List on 25.4.2019 for hearing.

Order Date :- 15.4.2019

Mukesh

Download the LatestLaws.com Mobile App