Smt. Radha And Others vs Manohar Lal And And Others
2019 Latest Caselaw 1036 ALL

Citation : 2019 Latest Caselaw 1036 ALL
Judgement Date : 12 March, 2019

Allahabad High Court

Smt. Radha And Others vs Manohar Lal And And Others on 12 March, 2019

Bench: Kaushal Jayendra Thaker




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 26
 

 
Case :- FIRST APPEAL FROM ORDER No. - 2432 of 2004
 

 
Appellant :- Smt. Radha And Others
 
Respondent :- Manohar Lal And And Others
 
Counsel for Appellant :- B.P. Verma
 
Counsel for Respondent :- N.K.Srivastava,A.K. Singh,Ashutosh Vaish
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

List the matter on 15.3.2019 as the conciliation has failed because of the rigidity of Sri V.P. Verma-Advocate. The Insurance Company had agreed to pay enhanced amount on suggestion of this Court to the destitute family members who were present before this Court and had agreed to ascertain sum namely Rs.1,48,000/- with interest which after agreeing to the figure while I was dictating the consent order Sri V.P. Verma-Advocate demanded that the amount under non pecuniary head was not sufficient.

Hence, list for argument on merits on 15.3.2019.

Order Date :- 12.3.2019

Mukesh