NEW INDIA ASSURANCE CO. LTD. Vs. SYED SUBAN

JUDGEMENT

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

(2.) The brief facts of the case are that:

(3.) The appellant contested the claim and denied the relationship of employer and employee inter -alia taking the defence that there was violation of terms and conditions of the insurance policy and as such the insurer is not liable to pay any compensation, if awarded.