RAM GENERAL INSURANCE COMPANY LTD Vs. SOMA RANI

JUDGEMENT

(1.) CM -23430 -CII -2013:

(2.) FAO -5562 -2013:

(3.) LEARNED counsel for respondent Nos. 1 to 4 submits that the matter is no longer res integra. The said issue came up for consideration before Hon'ble the Supreme Court and a reference was sent to a larger Bench in the matter of National Insurance Company Limited v. Parvathneni and another (SLP (Civil) No. 22444 of 2009). The said reference was declined while the question of law was kept open by a 3 -Judge Bench of Hon'ble the Supreme Court vide order dated 17.9.2013. He further submits that in view of order dated 17.9.2013 passed in the matter of Parvathneni and another , the present appeal sans merit and liable to be dismissed.