Oriental Insurance Company Ltd vs Champa Devi And Others
2026 Latest Caselaw 372 J&K

Jammu & Kashmir High Court

Oriental Insurance Company Ltd vs Champa Devi And Others on 5 February, 2026

Author: Rajnesh Oswal

Bench: Rajnesh Oswal

                                                                                          Serial No. 17

                HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                                      AT JAMMU
           Mac App No. 39/2024
           CM No. 2361/2024
           c/w
           Mac App No. 49/2024

           Oriental Insurance Company Ltd.                             .....Appellant(s)/Petitioner(s)
           Jammu Th. Savita Bakshi
                                          Through: Mr. Ravi Abrol, Advocate
                                                   Mr. Ansh Gupta, Advocate.
                                     vs
           Champa Devi and others                                                  ..... Respondent(s)
                                          Through: Ms. Ishna Vaid, Advocate vice
                                                   Mr. Jugal Kishore Gupta, Advocate.

           Coram: HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE
                                                        ORDER

05.02.2026

1. Learned counsel for the contesting parties submit that the matter can

be settled through mediation.

2. In view of the above, the matter be referred for mediation.

3. Learned counsel for the parties shall remain in contact with the

Registrar Judicial of this Court for further directions.

4. List on 02.03.2026.

(RAJNESH OSWAL) JUDGE

Jammu 05.02.2026 Sahil Padha