INDIRABAI Vs DIV. MANAGER,UNI. INSR. CO. LTD.
Bench: DALVEER BHANDARI,DEEPAK VERMA, , ,
Case number: C.A. No.-000498-000499 / 2011
Diary number: 18450 / 2008
Advocates: JAGJIT SINGH CHHABRA Vs
CHANDER SHEKHAR ASHRI
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS. 498-499 OF 2011 (@ SPECIAL LEAVE PETITION(C)NO.16011-16012 OF 2008)
INDIRABAI & ORS. ... APPELLANT(S)
VERSUS
DIV.MANAGER, UNI.INSR.CO.LTD. & ANR. ... RESPONDENT(S)
O R D E R
Leave granted.
We have heard learned counsel for the parties.
In the peculiar facts and circumstances of these
cases, we direct the United Insurance Co. Ltd. to pay the
awarded amount together with interest to the appellants within
two months from today. The Insurance Company is at liberty to
take appropriate steps in accordance with law. The impugned
order, is accordingly, set aside and the appeals are disposed
of.
...................J. (DALVEER BHANDARI)
...................J. (DEEPAK VERMA)
NEW DELHI; 12TH JANUARY, 2011