REGENT COMPUTRONICS PVT. LTD.

NATIONAL INSURANCE CO LTD Appellant

V/S

MARUTI Respondents

Referred Judgements :-

NEW INDIA ASSURANCE COMPANY LIMITED VS. SATPAL SINGH [REFERRED TO]
NEW INDIA ASSURANCE COMPANY LIMITED VS. ASHA RANI [REFERRED TO]
NATIONAL INSURANCE COMPANY LIMITED VS. BALJIT KAUR [REFERRED TO]
ORIENTAL INSURANCE COMPANY LIMITED VS. NANJAPPAN [REFERRED TO]
NATIONAL INSURANCE CO LTD VS. KUSUM RAI [REFERRED TO]
DEDDAPPA VS. BRANCH MANAGER NATIONAL INSURANCE CO LTD [REFERRED TO]
ORIENTAL INSURANCE CO LTD VS. ZAHARULNISHA [REFERRED TO]
NEW INDIA ASSURANCE CO LTD VS. KUSUM [REFERRED TO]

JUDGEMENT

(1.) Heard.

(2.) Admit. With the consent of the parties, the appeal is taken up for final disposal at admission stage,

(3.) The only substantial question of law that arises for consideration in this appeal is as formulated in ground No. 3 in the memorandum of appeal which is reproduced as below:

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NATIONAL INSURANCE CO LTD Vs. MARUTI

Referred Judgements :-

JUDGEMENT

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