New India Assurance Co. Ltd. Vs M. Arulselvam & ANR. [2008] INSC 2110 (6 December 2008)
Judgment
SUPREME COURT LOK ADALAT CIVIL APPEAL NO.7234 OF 2008 ARISING OUT OF Petition(s)for Special Leave to Appeal (C)No(s).1187 OF 2006 (From the Judgment and Order dated 22.6.2005 passed by a Division Bench of the High Court of Judicature at Madras in CMP No.8233 of 2005 of 2005 in CMA SR.No.57873 of 2004) NEW INDIA ASSURANCE CO. LTD. ... Petitioner (s) Versus M. ARULSELVAM & ANR. ... Respondent (s) (With appln.(s) for permission to submit additional documents and exemption from filing O.T.) Date : 06/12/2008 The above petition was taken up today for settlement CORAM :
HON'BLE DR. JUSTICE ARIJIT PASAYAT HON'BLE MR. JUSTICE P. SATHASIVAM For Petitioner (s) Mr. Joy Basu, adv.
Mr. Madhurendra Kumar, adv.
Ms. Hetu Arora, Adv.
For Respondent (s) Mr. K.V. Vishwanathan, Adv.
Mr. B. Raghunath, Adv.
For M/s Mahalakshmi Balaji & Co., Adv.
This matter was taken up at the Supreme Court Lok Adalat with the consent and agreement through their counsel.
The following Order/Award is passed :- Leave granted.
Having heard learned counsel for the parties, we dispose of the appeal with a direction that the CMA SR NO. 57873 of 2004 be heard on merit. To avoid unnecessary delay, ...2/- -2- let the parties appear before the High Court on the 23rd January, 2009. The learned Chief Justice of the High Court is requested to place the matter before an appropriate Bench.
