NEW INDIA ASSURANCE COMPANY LIMITED Vs. SOHAN LAL

JUDGEMENT

(1.) ON 17.3.2009 when hearing of this appeal commenced, it was felt that hearing of opposite party, i.e. the respondent Sohan Lal is necessary with a view to come to a correct conclusion. As such following order was passed:

(2.) AS per office report respondent is duly served with copy of the above order. We have examined Part -B of this appeal and are satisfied that respondent is duly served through registered post and acknowledgement, duly signed by Sohan Lal is there on the file. He is absent after due service.

(3.) IN these circumstances, we have heard Mr. Sharma, learned Counsel for the appellant and with his assistance have also examined the record of the complaint file.