THE LIFE INSURANCE CORPORATION OF INDIA Vs. SRI KALAPPA M. SANKAD (D) THR. LRS. & ORS.
LAWS(SC)-2018-10-28
SUPREME COURT OF INDIA
Decided on
October 12,2018
The Life Insurance Corporation Of India
Appellant
VERSUS
Sri Kalappa M. Sankad (D) Thr. Lrs. And Ors.
Respondents
JUDGEMENT
ABHAY MANOHAR SAPRE,J. -
(1.) Leave granted.
(2.) This appeal is filed against the impugned final judgment and order dated 13.02.2015 passed by the High Court of Karnataka at Bengaluru in Writ Appeal No. 3120 of 2014(SRES) whereby the High Court dismissed the appeal filed by the appellant.
(3.) The issue involved in the appeal is short. It would be clear from the facts mentioned herein below.;
(2.) This appeal is filed against the impugned final judgment and order dated 13.02.2015 passed by the High Court of Karnataka at Bengaluru in Writ Appeal No. 3120 of 2014(SRES) whereby the High Court dismissed the appeal filed by the appellant.
(3.) The issue involved in the appeal is short. It would be clear from the facts mentioned herein below.;
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