NEW INDIA ASSURANCE CO. LTD Vs. KADAR

JUDGEMENT

(1.) THIS order shall also dispose of connected matters C.R. No. 357/93. The New India Assurance Co. Ltd. v. Kadar S/o Bhuraji and Ors. C.R. No. 359/93, The New India Assurance Co. Ltd. v. Ikbal S/o Allaudin and Ors. C.R. No. 374/93 National Insurance Co. v. Mumtajbi D/o Bhuru Saleem and Ors.

(2.) THE aforesaid revision petitions are directed against the order of an interims award passed in each case as under:

(3.) I have heard Shri Surjeet Singh learned Counsel for the applicant in three revision petitions and Shri A.H. Khan learned Counsel for the applicant in Cr. No. 374/93.