NAGAR NIGAM, ALLAHABAD THROUGH ITS MUNICIPAL COMMISSIONER Vs. LIFE INSURANCE CORPORATION OF INDIA & ORS.

JUDGEMENT

(1.) Mr. T.N. Singh, learned counsel appearing on behalf of the appellant-Nagar Nigam has assailed the judgment of the Allahabad High Court in which the respondent-Life Insurance Corporation of India was held not to be covered by the expression "insurance company" under a notification dated 30.01.1999 issued by the appellant.

(2.) The judgment under appeal has held:

(3.) Mr. B.B. Sawhney, learned Senior Counsel appearing on behalf of the respondents has sought to support the judgment under appeal by advancing slightly different arguments, which we have permitted him to advance. He has referred to the statutory authority to levy licence fee and read to us Sec. 438 of the Uttar Pradesh Municipal Corporations Act, 1959, which reads as follows:-