ORIENTAL INSURANCE CO. LTD Vs. GANGAMMA

JUDGEMENT

(1.) HEARD Sri H.S.Lingaraj, learned counsel for Insurance Company, Sri Spoorthy Hegde.N., learned counsel for claimants and Sri Patel D.Karegowda, learned counsel for insured.

(2.) IN these two appeals, Insurance Company has raised following substantial question of law:-

(3.) SRI H.S.Lingaraj, learned counsel for Insurance Company has relied on the judgments of the Supreme Court, reported in 2007 ACJ 1909 (in the case of Oriental Insurance Company Ltd. Vs. Brij Mohan & Others) and 2008 ACJ 254 (in the case of United India Insurance Co. Ltd. Vs. Serjerao & Others).