LAWS(MPH)-2010-3-133

BAJAJ ALLIANZ Vs. RADHABAI

Decided On March 12, 2010
Bajaj Allianz Appellant
V/S
RADHABAI Respondents

JUDGEMENT

(1.) Shri T.S. Lamba, learned counsel for the appellant.

(2.) Records from claims tribunal is received.

(3.) Heard.