BRANCH MANAGER, NATIONAL INSURANCE CO Vs. AVIPSA PATHAK

JUDGEMENT

(1.) Leave granted.

(2.) The present appeals are filed assailing the judgment dtd. 26/3/2024 corrected on 25/4/2024 passed by the High Court of Sikkim at Gangtok in MAC App. No.03 of 2023 with CO No.01 of 2023.

(3.) Despite the service, the respondents have chosen not to enter appearance. As such, on 4/4/2025, this Court had requested Ms. Charu Trivedi, learned counsel to assist the Court as an amicus curiae (pro bono) and the Registry was directed to provide complete paper book in digital form to the learned amicus curiae.