KAVITA NAGAR Vs. ORIENTAL INSURANCE CO LTD

JUDGEMENT

(1.) Leave granted in all the Special Leave Petitions.

(2.) The appeal @ Special Leave Petition (C) No.15643 of 2016 arises from a judgment dtd. 11/2/2016 of the High Court of Delhi in MAC Appeal No. 312 of 2014, whereby the appeal of the Insurance Company was allowed and grant of future prospects in the claim of dependents of a fixed salary employee was set aside.

(3.) The appeal @ SLP (C) No.36070 of 2016 is directed against the judgment dtd. 17/3/2016 of the High Court of Delhi in MAC Appeal No. 251 of 2013, wherein also the grant of future prospects to the dependent-claimants of a fixed salary employee were set aside.