LAWS(SC)-2013-9-159

NATIONAL INSURANCE CO LTD Vs. PARVATHNENI & ANR

Decided On September 17, 2013
NATIONAL INSURANCE CO LTD Appellant
V/S
Parvathneni And Anr Respondents

JUDGEMENT

(1.) Application for impleadment is dismissed. Keeping in view the smallness of the amount involved, we are not inclined to entertain this petition under Article 136 of the constitution. The special leave petition is dismissed accordingly.

(2.) The questions of law raised in this petition are kept open to be decided in an appropriate case.