SHRENIK RAJA JAIN Vs. RASHMI DEVI

JUDGEMENT

(1.) I.A. No. 02 of 2016:

(2.) Learned counsel for the Appellant also produced the original licence of the deceased before this Court which is verified by the learned counsel for the Insurance Company/non-applicant No.2 and he has no objection because that original licence is true and accepted by the counsel for the Insurance Company.

(3.) Therefore, in view of the above, the application is allowed and documents i.e. copy of driving licence of the deceased along with original licence which is produced before this Court are taken on record.