LAWS(BOM)-2019-6-229

SABERABI Vs. NEW INDIA ASSURANCE CO LTD

Decided On June 19, 2019
SABERABI Appellant
V/S
NEW INDIA ASSURANCE CO LTD Respondents

JUDGEMENT

(1.) Heard learned Advocate Shri Agrawal for the claimants/appellant.

(2.) Admit.

(3.) With the consent of parties heard finally.