NATIONAL INSURANCE CO LTD Vs. BAPURAO VISHVANATH KENDRE

JUDGEMENT

(1.) Heard.

(2.) This is an appeal by insurance company. Learned Advocate for the appellant has raised following points in support of the appeal :

(3.) It is seen that insurance company chose to remain satisfied barely by relying upon its written statement. No efforts were made by insurer appellant to bring on record any documentary evidence or any affidavit to traverse the claimant's plea that vehicle was not insured with the appellant.