Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.1110 OF 2011
(Arising out of SLP(C) No.17061/2006)
HEERA LAL DUBEY AND ANR. Appellant(s)
:VERSUS:
NAGESH KUMAR SINGH AND ORS. Respondent(s)
O R D E R
Leave granted.
We have heard the learned counsel for the parties.
In the facts and circumstances of this case, we
deem it appropriate to direct the National Insurance
Company to pay Rs.3 lakhs, in addition to the amount
already paid, to the appellants within eight weeks from
today. This amount would be in full and final settlement
of the claims of the appellants.
However, the National Insurance Company would be
at liberty to initiate proceedings against respondent
No.4 in accordance with law.
-2-
With the aforesaid observation and direction, this
appeal is disposed of.
.....................J
(DALVEER BHANDARI)
.....................J
(DEEPAK VERMA)
New Delhi;
January 28, 2011.