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The New India Assurance vs Seema Devi & Ors
2021 Latest Caselaw 598 j&K

Citation : 2021 Latest Caselaw 598 j&K
Judgement Date : 3 June, 2021

Jammu & Kashmir High Court
The New India Assurance vs Seema Devi & Ors on 3 June, 2021
                                                                                     Sr. No. 231

                       HIGH COURT OF JAMMU AND KASHMIR AT JAMMU
                                     (Through virtual mode)

                                                                      Mac App No. 151/2020
                                                                         CM No. 5596/2020
                                                                         CM No. 5595/2020
                                                                         CM No. 5597/2020
                                                                                        In
                                                                      Mac App No. 154/2020
                                                                         CM No. 5768/2020
                                                                         CM No. 5769/2020
                                                                         CM No. 5770/2020


               The New India Assurance                             .... Petitioner/Appellant(s)
               Co. Ltd.

                                                   Through:-       Mr. Vipan Gandotra,
                                                                   Advocate

                                             V/s

               Seema Devi & ors.                                           .....Respondent(s)

                                                   Through:-       Mr. Ajay Gupta, Advocate

               CORAM : HON'BLE MRS. JUSTICE SINDHU SHARMA, JUDGE
                                                    ORDER

Heard learned counsel for the parties.

Admit.

Both the counsel submit that the issue involved in these appeals is

with regard to quantum only, therefore, no record is required for its

consideration.

With the consent of counsel for the parties, these appeals are taken

up for final consideration.

Reserved for judgment.


                                                                            (Sindhu Sharma)
                                                                                      Judge
               JAMMU
               03.06.2021
RAM MURTI           RAM MURTI
2021.06.03 16:50

I attest to the accuracy and integrity of this document

 
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