National Insurance Co. Ltd Vs. Balbir Kaur & Ors [2008] INSC 759 (30 April 2008)

TARUN CHATTERJEE & HARJIT SINGH BEDI

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.

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