AMARJIT KAUR v. RAM SARUP

ITEM NO.13 COURT NO.16 SECTION IV-B

S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS

SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 10151/2026

[Arising out of impugned final judgment and order dated 04-11-2025 in FAO No. 278/2002 passed by the High Court of Punjab & Haryana at Chandigarh]

IA No. 69800/2026 - CONDONATION OF DELAY IN FILING IA No. 69798/2026 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT Date : 08-05-2026 This matter was called on for hearing today.

CORAM : HON'BLE MR. JUSTICE N.V. ANJARIA HON'BLE MR. JUSTICE VIPUL M. PANCHOLI

For Petitioner(s) :Mr. Ish Puneet Singh, Adv. Ms. Goldy Goyal, AOR For Respondent(s) :

UPON hearing the counsel the Court made the following

O R D E R

Delay condoned.

2. One of the submissions of the learned counsel

Mr. Ish Puneet Singh appearing for the petitioner

through video conferencing seeking enhancement in the

compensation is inter alia that the compensation

awarded under the conventional head is far less and

not in accordance with the decision of this Court in

National Insurance Company v. Pranay Sethi, (2017) 16

3. Issue notice, returnable on 03.08.2026.

(NISHA KHULBEY) (MANOJ KUMAR) COURT MASTER(SH) COURT MASTER(NSH)