IN THE SUPREME COURT OF INDIA

CIVIL  APPELLATE JURISDICTION  

CIVIL APPEAL NO.1110  OF 2011

(Arising out of SLP(C) No.17061/2006)

HEERA LAL DUBEY AND ANR.                  Appellant(s)

                    :VERSUS:

NAGESH KUMAR SINGH AND ORS.           Respondent(s)

O R D E R

Leave granted.

We have heard the learned counsel for the parties.

In the facts and circumstances of this case, we  

deem  it  appropriate  to  direct  the  National  Insurance  

Company to pay Rs.3 lakhs, in addition to the amount  

already paid, to the appellants within eight weeks from  

today. This amount would be in full and final settlement  

of the claims of the appellants.  

However, the National Insurance Company would be  

at  liberty  to  initiate  proceedings  against  respondent  

No.4 in accordance with law.  

-2-

With the aforesaid observation and direction, this  

appeal is disposed of.  

.....................J (DALVEER BHANDARI)

.....................J (DEEPAK VERMA)

New Delhi; January 28, 2011.