LAWS(MPH)-2001-8-12

NATIONAL INSURANCE CO LTD Vs. RAJENDRA PRADESH

Decided On August 10, 2001
NATIONAL INSURANCE CO.LTD. Appellant
V/S
RAJENDRA PRASAD Respondents

JUDGEMENT

(1.) Mr. S.S. Bansal, Advocate, for the appellant in all the three appeals.

(2.) Mr. R.P. Gupta, Advocate, for the claimant(s) in all the three appeals.

(3.) Mr. B.N. Malhotra, Advocate, representing the owner and driver of the car (Jata Shankar Dubey and Taj Khan) im-pleaded as respondents in all the three appeals is not present. Mr. D.C. Dubey, Advocate, who had also put in appearance for them is, however, present but he states that he has not received any instructions.