NATIONAL INSURANCE COMPANY LTD Vs. NEERAJ PATNEY

JUDGEMENT

(1.) THE Appellant Insurance Company seeks permission to produce evidence to prove that the cheque issued by the Respondent (insured) was dishonoured on presentation and thus it had no liability to pay the compensation.

(2.) LEARNED counsel for the Appellant urges that the plea with regard to dishonour of the cheque was taken in the written statement. However, the Appellant did not produce any evidence as it was under the impression that it had no liability, as the name of the Insured was deleted from the array of parties.

(3.) THE Applications seeking permission to lead additional evidence in both the Appeals are accordingly dismissed.