LAWS(CHH)-2021-11-66

NEW INDIA ASSURANCE COMPANY LIMITED Vs. JILA BAI

Decided On November 18, 2021
NEW INDIA ASSURANCE COMPANY LIMITED Appellant
V/S
Jila Bai Respondents

JUDGEMENT

(1.) B.N. Nande, counsel for the appellant.

(2.) Shri R. Pradhan, counsel for respondents No. 1 and 2.

(3.) None for respondent No. 4 though served.