SHRIRAM GENERAL INSURANCE CO. LIMITED. Vs. MURALI

JUDGEMENT

(1.) Admit.

(2.) Since the respondents are an caveat and the Appeal lies in a very limited scope, the Appeal itself is taken up for disposal.

(3.) Heard Mr. S.Dhakshnamoorthy, learned counsel appearing for the appellant/ Insurance Company and Mr.Amar D. Pandya, learned counsel for the respondents 1 to 4/claimants.