LAWS(BOM)-2010-1-25

SHEKHAR SADANAND GHORTANE Vs. SAVITA MAHADEO GAIKWAD

Decided On January 18, 2010
SHEKHAR SADANAND GHORTANE Appellant
V/S
NEW INDIA ASSURANCE CO. LTD Respondents

JUDGEMENT

(1.) Rule.

(2.) Rule, returnable forthwith.

(3.) Heard finally with the consent of the parties.