LAWS(DLH)-2007-2-186

NEW INDIA ASSURANCE COMPANY Vs. BHUPINDER KAUR

Decided On February 08, 2007
NEW INDIA ASSURANCE COMPANY Appellant
V/S
BHUPINDER KAUR Respondents

JUDGEMENT

(1.) UNFORTUNATELY for the claimants, victory before the learned Tribunal is but a bubble which has been successfully bursted by learned Counsel for the appellant.

(2.) 10.2.1992 was an unfortunate day in the life of late Shri Baldev Singh.

(3.) BALDEV Singh was aged 42 years when he died. He was carrying on business as the sole proprietor of M/s. Nishan Tyre Soles at Karol Bagh.