Basantibai vs National Insurance Co. Ltd.
2022 Latest Caselaw 284 MP

                                                         1                                   MA-3163-2021
                           The High Court Of Madhya Pradesh
                                     MA No. 3163 of 2021
                                    (BASANTIBAI AND OTHERS Vs NATIONAL INSURANCE CO. LTD.)

                 Indore, Dated : 05-01-2022
                         Shri Harbansh Singh Rajpal, learned counsel for the appellant

                         Heard on the question of admission.
                         Learned counsel for the appellant has placed reliance upon the
                 judgment delivered by Hon'ble Supreme Court in the case of Oriental
                 Insurance Co.Ltd Vs. Rajani Devi and others reported in 2008 ACJ
                 1441

                         In view of the aforesaid, present appeal is admitted for hearing.
                         Issue notice to the respondent/s on payment of PF within seven days;

returnable within six weeks.

In the meanwhile, record of the Tribunal concerned be also requisitioned.

(ANIL VERMA) JUDGE

amol Digitally signed by AMOL N MAHANAG Date: 2022.01.06 11:25:39 +05'30'