NEW INDIA ASSURANCE CO. LTD. Vs. PRASANNA

JUDGEMENT

(1.) Heard Mr. Deshpande for the appellant.

(2.) Notices were issued on 12th Jan., 2012, informing that the appeal could be decided finally at the stage of admission. There was no response to the notices. Consequently, Civil Application was moved for paper publication which was allowed on 26.2.2012. Inspite of such publication of notice, no participation from respondents.

(3.) Heard. Considering issue involved and since record is available, the appeal is heard finally in absence of respondents (original claimants).