NATIONAL INSURANCE CO. LTD. vs. BALBIR KAUR .

Case Type: Civil Appeal

Date of Judgment: 30-04-2008

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Full Judgment Text

http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 1 CASE NO.: Appeal (civil) 5340 of 2002 PETITIONER: NATIONAL INSURANCE CO. LTD RESPONDENT: BALBIR KAUR & ORS DATE OF JUDGMENT: 30/04/2008 BENCH: TARUN CHATTERJEE & HARJIT SINGH BEDI JUDGMENT: JUDGMENT 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.