The New India Assurance Co. Ltd vs Smt. Dakhu Bai And Ors
2021 Latest Caselaw 1074 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Misc. Appeal No. 952/2015

The New India Assurance Co. Ltd.

----Appellant Versus Smt. Dakhu Bai And Ors.

----Respondent Connected With S.B. Civil Misc. Appeal No. 955/2015 The New India Assurance Co. Ltd.

----Appellant Versus Smt. Khetu And Ors.

----Respondent

For Appellant(s) : Mr. SR Paliwal For Respondent(s) : Mr. Manish Pitaliya Ms. Deepika Purohit

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR Order

14/01/2021

Learned counsel for the parties are in agreement that the

only issue involved in the present case is the date from which the

interest is payable to the claimants.

Therefore, Mr. Manish Pitaliya, submits that in view of the

latest judgment of Hon'ble the Supreme Court in the case of North

East Karnataka Road Transport Corporation Vs. Sujatha AIR 2018

SC 5593, the claimants are entitled for the interest after a period

of one month from the date of incident.

Put up on 22.01.2021.

(VINIT KUMAR MATHUR),J

33-34Payal/-

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