NEW INDIA ASSURANCE CO LTD Vs. NEETA MALHOTRA

JUDGEMENT

(1.) F.A.O. No. 59 of 1987 is dismissed in default as none has appeared for the appellant at the hearing today.

(2.) Even otherwise, I note that on various dates F.A.O. No. 59 of 1987 was listed in the years 2002, 2003, 2004 and 2005. On no date, counsel appeared for the appellant.

(3.) I may also note that grievance of the insurance company in the appeal is to that part of the award whereunder, learned Tribunal has held that the insurance company has failed to prove that its liability was limited to Rs. 50,000.