30 April 2008
Supreme Court
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NATIONAL INSURANCE CO. LTD. Vs BALBIR KAUR .

Case number: C.A. No.-005340-005340 / 2002
Diary number: 13964 / 2001
Advocates: MINAKSHI VIJ Vs MANOJ SWARUP


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CASE NO.: Appeal (civil)  5340 of 2002

PETITIONER: NATIONAL INSURANCE CO. LTD

RESPONDENT: BALBIR KAUR & ORS

DATE OF JUDGMENT: 30/04/2008

BENCH: TARUN CHATTERJEE & HARJIT SINGH BEDI

JUDGMENT: JUDGMENT

O R D E R CIVIL APPEAL NO(s).5340 OF 2002

                At the time of hearing of this appeal we are informed that the  entire amount has been paid by the appellant in execution of the order.  Such being  the position, this appeal has become infructuous and is accordingly dismissed with no  order as to costs, excepting that the question raised in the appeal shall be kept open  for decision in an appropriate case.