LAWS(SC)-2025-4-215

MUKESH KUMAR Vs. NEW INDIA ASSURANCE CO. LTD.

Decided On April 24, 2025
MUKESH KUMAR Appellant
V/S
NEW INDIA ASSURANCE CO. LTD. Respondents

JUDGEMENT

(1.) Delay condoned.

(2.) Leave granted.

(3.) Though, no one has appeared on behalf of the appellant, we have heard learned counsel for respondent no.1-Insurance Company.