UNITED INDIA INSURANCE CO. LTD Vs. NIRMALA

JUDGEMENT

(1.) Heard learned counsel appearing for both the parties.

(2.) Though this appeal is listed for admission today, with the consent of both the parties, it is taken up for final disposal.

(3.) Learned counsel for the appellant has filed a memo seeking dispensation of notice to respondent Nos.4 and 5. In view of the memo, notice to the said respondents is dispensed with at the risk of the appellant.