HDFC ERGO GENERAL INSURANCE Vs. VARSHA SURESH SONTAKKE

JUDGEMENT

(1.) Heard Mr.H.N.Verma, learned Counsel for the appellant and Mr.Ashish Kadukar, learned Counsel for respondent nos. 1 to 4. The parties are referred as they were before the Claims Tribunal.

(2.) Admit. Heard finally with the consent of learned Counsel for the parties.

(3.) The facts giving rise to the present appeal, in short, are as under :