ORIENTAL INSURANCE CO LTD Vs. LAL KAUR

JUDGEMENT

(1.) LEAVE granted.

(2.) THESE appeals are directed against interim orders dt. 26. 05. 2006 in F. A. F. O. No. 1510 of 2006 and dt. 25. 05. 2006 in F. A. F. O. No. 1477 of 2006 by which a Division Bench of the high Court of Judicature at Allahabad had passed the following order :-C. A. No. 4745/2009 @ SLP (C)No. 12849/2006