Oriental Insurance Company Ltd vs . Chanchala Devi And Others
2022 Latest Caselaw 8553 HP

Oriental Insurance Company Ltd Vs. Chanchala Devi and others

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FAO No.196 of 2022

15.10.2022 Present Dr. Lalit K. Sharma, Advocate, for the appellant.

Admit on the substantial questions of law Nos. 1 and 2,

as formulated at page No.7 & 8 of the paper book.

Post admission notice be issued to the respondents,

returnable within a period of four weeks, on taking steps within one

week. Record of learned court below be called for.

rList before appropriate Bench.

CMP No.14175 of 2022

Subject to the appellant depositing the entire

compensation amount along with up-to-date interest, within a period

of six weeks from today, operation of the impugned judgment dated

30.06.2022, passed by learned Senior Civil Judge, Kangra, District

Kangra, H.P., in W.C. No.190 of 2015, titled as Smt. Chanchala

Devi and others vs. Roshan Lal and another, shall remain stayed.

Application stands disposed of.

Copy dasti.

(Sandeep Sharma) Judge 15th October, 2022 (shankar)