NATIONAL INSURANCE COMPANY LIMITED Vs. K L JUNEJA

JUDGEMENT

(1.) ADMIT.

(2.) Learned Counsel for the respondents who has lodged a caveat on behalf of respondents accepts notice of admission of the appeals.

(3.) Since the appellant has filed true copy of the records of Suit No.143/2005 and Suit No.298/2005, it is agreed between learned counsel for the parties that the trial court record need not be summoned and printing of paper book be dispensed with and matter heard today itself.