New India Assurance
Co. Ltd. Vs M. Arulselvam & ANR. [2008] INSC 2110 (6 December 2008)
Judgment
SUPREME COURT LOK
ADALAT CIVIL APPEAL NO.7234 OF 2008 ARISING OUT OF Petition(s)for Special Leave
to Appeal (C)No(s).1187 OF 2006 (From the Judgment and Order dated 22.6.2005
passed by a Division Bench of the High Court of Judicature at Madras in CMP No.8233
of 2005 of 2005 in CMA SR.No.57873 of 2004) NEW INDIA ASSURANCE CO. LTD. ...
Petitioner (s) Versus M. ARULSELVAM & ANR. ... Respondent (s) (With
appln.(s) for permission to submit additional documents and exemption from
filing O.T.) Date : 06/12/2008 The above petition was taken up today for
settlement CORAM :
HON'BLE DR. JUSTICE
ARIJIT PASAYAT HON'BLE MR. JUSTICE P. SATHASIVAM For Petitioner (s) Mr. Joy
Basu, adv.
Mr. Madhurendra
Kumar, adv.
Ms. Hetu Arora, Adv.
For Respondent (s)
Mr. K.V. Vishwanathan, Adv.
Mr. B. Raghunath,
Adv.
For M/s Mahalakshmi
Balaji & Co., Adv.
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.
Having heard learned
counsel for the parties, we dispose of the appeal with a direction that the CMA
SR NO. 57873 of 2004 be heard on merit. To avoid unnecessary delay, ...2/- -2-
let the parties appear before the High Court on the 23rd January, 2009. The
learned Chief Justice of the High Court is requested to place the matter before
an appropriate Bench.
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