DHARAMBIR BAJAJ Vs. UOI

JUDGEMENT

(1.) THE appeal impugns the judgment and decree dated 19 th February, 2001 of the Court of the Addl. District Judge, Delhi of dismissal of Suit No.106/1996 filed by the appellant for recovery of Rs.4,29,000/ - as damages from the respondents/defendants.

(2.) NOTICE of the appeal was issued. The appeal was on 15 th March, 2002 admitted for hearing. The appellant/plaintiff has filed CMs No.20685/2010, 8147/2011 and 10255/2013, all under Order 41 Rule 27 of the CPC. After some hearing on 21 st February, 2011, the respondent/defendant no.3 Indian Oil Corporation (IOC) was directed to re -consider whether the appellant/plaintiff was entitled to any more compensation than Rs.10,000/ - already paid to him and a suggestion was also mooted for payment of a further sum of Rs.2 lacs to the appellant/plaintiff towards compensation and the respondent/defendant no.3 IOC was requested to sympathetically consider the matter. However the appellant/plaintiff addressed a letter to the Court objecting the said proposal of the Court, which was thus aborted.

(3.) THE appellant/plaintiff instituted the suit from which this appeal arises, pleading: -