NATIONAL INSURANCE COMPANY LIMITED Vs. DINESHBHAI G PATEL

JUDGEMENT

(1.) MR .Maulik Shelat, learned advocate appearing on behalf of the appellant seeks permission to delete respondent No.2.

(2.) PERMISSION as prayed for is granted. The respondent No.2 stands deleted.

(3.) IN the facts and circumstances of the case and with the consent of the learned advocates appearing on behalf of the respective parties and as the controversy involved in the present appeal is in a very narrow compass and relevant evidence is placed before the Court before the Court for the perusal of the Court, present appeal is taken up for final hearing today.