motor accident, insurance claim, compensation
0  01 Jan, 1970
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Master Ayush Vs. The Branch Manager, Reliance General Insurance Co. Ltd. & Anr.

  Supreme Court Of India Civil Appeal /2205-2206/2022
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ITEM NO.1502 COURT NO.11 SECTION IV-A

(FOR JUDGMENT)

S U P R E M E C O U R T O F I N D I A

RECORD OF PROCEEDINGS

Civil Appeal No(s). 2205-2206/2022

MASTER AYUSH Appellant(s)

VERSUS

THE BRANCH MANAGER, RELIANCE

GENERAL INSURANCE CO. LTD. & ANR. Respondent(s)

Date : 29-03-2022 These appeals were called on for pronouncement of

judgment today.

For Appellant(s) Mr. Shekhar G Devasa, AOR

Mr. Manish Tiwari, Adv.

Mr. Shashi Bhushan Nagar, Adv.

Ms. Satvisa Pattanayak, Adv.

for M/S. Devasa & Co., AOR

For Respondent(s) Mr. Shashank Manish, AOR

Hon’ble Mr. Justice Hemant Gupta pronounced the

reportable judgment of the Bench comprising His Lordship and

Hon’ble Mr. Justice V. Ramasubramanian.

The appeals are allowed in terms of the signed reportable

judgment.

Pending applications, if any, stand disposed of.

(SWETA BALODI) (RENU BALA GAMBHIR)

COURT MASTER (SH) COURT MASTER

(Signed reportable judgment is placed on the file)

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