UNITED INDIA INSURANCE CO LTD Vs. TULSI BAI

JUDGEMENT

(1.) THE present revision-application is directed against the order dated 18. 10. 1996 passed in Claim Case No. 82 of 1995, by the 7th Additional Motor Accidents Claims Tribunal, Raipur.

(2.) HEARD the learned Counsel for the applicant.

(3.) THE revision involves the question of law and is being accordingly disposed of finally at the motion stage with the consent of the learned Counsel for the applicant.