NATIONAL INSURANCE COMPANY LTD Vs. DASHRATH PANDEY

JUDGEMENT

(1.) BY allowing I.A. No. 02/2009, the documents filed along with this application are taken on record.

(2.) LEARNED Counsel for the appellant is heard on I. A. No. 01/2009, an application for condonation of the delay in filing the appeal.

(3.) SHRI B.N. Nande, learned Counsel for the appellant is heard on admission.