06 September 2008
Supreme Court
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UNITED INDIA INSURANCE CO. LTD. Vs B.D. GUPTA .

Bench: K.G. BALAKRISHNAN,ARIJIT PASAYAT,P. SATHASIVAM, ,
Case number: C.A. No.-005558-005558 / 2008
Diary number: 6709 / 2001
Advocates: Vs SUDHIR KUMAR GUPTA


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ITEM NO.1                 LOK ADALAT NO.2               SECTION IVB

           S U P R E M E   C O U R T   L O K  A D A L A T         C.A.No. 5559    Of 2008    @              Petition(s) for Special Leave to Appeal (Civil) No(s).12235/2001

(From the judgement and order dated 12/12/2000 in  FAFO No. 952/1999  of The HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH)

ORIENTAL INSURANCE CO. LTD.                          Petitioner(s)

                     VERSUS

B.D. GUPTA & ORS.                                    Respondent(s) (With appln(s) for substituted service and prayer for interim relief and office report )

WITH C.A.NO.5558/2008  @ SLP(C)NO.10081/2001

Date: 06/09/2008  The above appeals were taken up today for settlement.

CORAM :         HON'BLE  THE CHIEF JUSTICE         HON'BLE Dr. JUSTICE ARIJIT PASAYAT         HON'BLE MR. JUSTICE P. SATHASIVAM

For Petitioner(s)/    Mr. Sudhir Kumar Gupta,Adv. appellant(s)/ in person

For Respondent(s)/    Mr. Anil Nag,Adv.(NP) In person    In person

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.

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These are two appeals by the insurance companies.  The High Court has

granted a total compensation of Rs.11,97,000/-.  Aggrieved by   the same,  the

insurance companies are before this Court.  The respondent's son  was aged about

25 years at the time of his death.  We have had discussions with the representatives

from the insurance companies as well as with the father of the deceased, who was

present in person.  We are told that the respondent has already received a sum

around Rs.6 lacs.  Both the insurance companies are directed to pay another sum of

Rs.5,55,000/- to be shared equally to the respondent i.e. a sum of Rs.2,75,000/-

each both by the Oriental Insurance Co. Ltd. and the United India Insurance Co.Ltd.,

in addition to the amount already paid to the respondent.   

The appeals are disposed of accordingly.   

     (P.Sathasivam) (Dr.Arijit Pasayat)   (K.G.Balakrishnan)