KARAN SINGH Vs. MITTHU SINGH

JUDGEMENT

(1.) Heard on I.A. No.672/2016, which is an application for taking additional documents on record.

(2.) The application is not opposed by the Counsel for the respondent no.3/Insurance Co.

(3.) In view of the above, the application I.A. No.672/2016 is hereby allowed and the documents are taken on record. Copy of the documents has already been handed over to the Counsel for the respondent no.3/Insurance Co.