National Insurance Co; Ltd. vs Rekha & Ors.
2009 Latest Caselaw 4587 Del

14
*       IN THE HIGH COURT OF DELHI AT NEW DELHI

                       +       MAC.APP.No.212/2009

%                                 Date of decision: 10th November, 2009


      NATIONAL INSURANCE CO; LTD.              ..... Appellant
                    Through : Mr. Pankaj Seth, Adv.

                      versus

      REKHA & ORS.                                 ..... Respondents
                           Through : Mr. P.K. Sisodia, Adv.
                                     for R-1 to 6.
                                     Mr. Akshay Anand,
                                     Ms. Sonam Nagrath and
                                     Mr. Deepak Kumar, Advs.
                                     for R-8.

CORAM :-
THE HON'BLE MR. JUSTICE J.R. MIDHA

1.      Whether Reporters of Local papers may
        be allowed to see the Judgment?

2.      To be referred to the Reporter or not?

3.      Whether the judgment should be
        reported in the Digest?

                               JUDGMENT (Oral)

1. The appellant has challenged the award of the learned

Tribunal whereby compensation of Rs.13,34,000/- has been

awarded to the claimants. The appellant seeks reduction of the

award amount.

2. The learned counsel for the claimants/respondents No.1 to 6

submit that the claimants had preferred an appeal against the

impugned award being MAC.APP.No.155/2009 which was heard

and decided by this Court vide judgment dated 7 th July, 2009 in

the presence of learned counsel for the appellant.

3. The learned counsel for claimants/respondents No.1 to 6

submit that appellant has deposited the entire award amount

along with interest and the judgment dated 7 th July, 2009 stands

satisfied.

4. In view of the judgment of this Court dated 7th July, 2009 in

MAC.APP.No.155/2009 arising out of the impugned award, this

appeal is dismissed.

5. All pending applications also stand dismissed.

6. Copy of this order be given 'Dasti' to learned counsel for

both the parties under signature of Court Master.

7. The LCR be returned forthwith.

J.R. MIDHA, J NOVEMBER 10, 2009 mk