LAWS(DLH)-2014-7-82

NATIONAL INSURANCE CO. LTD Vs. HUMA KALA

Decided On July 02, 2014
NATIONAL INSURANCE CO. LTD. Appellant
V/S
Huma Kala Respondents

JUDGEMENT

(1.) C.M. APPL. 9735/2014 (for exemption)

(2.) NOTICE issued to respondent Nos. 1 to 7.

(3.) WITH the consent of the learned counsel for the parties, the appeal is heard for final disposal.