UNITED INDIA INSURANCE CO. LTD Vs. GORI SHANKER

JUDGEMENT

(1.) VIDE the instant application, the applicant / respondent No.2 has filed cross -objection to the instant appeal. Same has been admitted vide order dated 03.09.2009.

(2.) THE Registry of this Court is directed to register the instant application as a separate MAC Appeal and re -notify on 02.05.2014.

(3.) LD . Counsel further submits, the law is settled on this issue and has relied upon a case of National Insurance Company Ltd. v. Baljit Kaur and Ors. 2004 2 SCC 1, wherein it is held as under: