REGENT COMPUTRONICS PVT. LTD.

NATIONAL INSURANCE CO. LTD. Appellant

V/S

RAMSWAROOP Respondents

Referred Judgements :-

NEW INDIA ASSURANCE CO.,LTD. V. NANAK CHAND BEN AND OTHERS [REFERRED TO]
M K KUNHIMOHAMMED VS. P A AHMEDKUTTY [REFERRED TO]
NATIONAL INSURANCE CO LIMITED NEW DELHI VS. JUGAL KISHORE [REFERRED TO]
ASHABAI KATE VS. VITHAL BHIKA NADE [REFERRED TO]
ORIENTAL FIRE AND GENERAL INSURANCE COMPANY LIMITED VS. VEENA PRUTHI [REFERRED TO]
ECONOMIC ROADWAYS CORPORATION VS. K S MURALI [REFERRED TO]
KISHORI VS. CHAIRMAN TRIBAL SERVICE CO OP SOCY LTD [REFERRED TO]
ANUPAMA VS. LAXMANRAO SAMBHAJIRAO [REFERRED TO]

JUDGEMENT

(1.) 1989 ACJ 1163. Suffice to say that those are decisions which turned on the interpretation of the terms of Insurance Policies involved in those cases. They are not authority for the interpretation of the terms of the Insurance Policy which was taken out in the present case. 1988 MPLJ 526 are in point.

(2.) 1988 JLJ 222 and Nanak Chand Ben's case (supra).

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NATIONAL INSURANCE CO. LTD. Vs. RAMSWAROOP

Referred Judgements :-

JUDGEMENT

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