UNITED INDIA INSURANCE CO. LTD Vs. NASIMA MOLLICK

JUDGEMENT

(1.) The instant appeal is listed today under the heading "To Be Mentioned" at the instance of learned advocate for both the parties to this case, upon mentioning.

(2.) Learned advocate for both the parties are ad idem on the point that the instant appeal may be disposed of giving a go bye to the technicalities involved in the process.

(3.) It is submitted by the learned advocate for the appellant/Insurance Company that the appeal may be disposed of on the basis of the materials furnished by both the parties to this case, which is not opposed by the respondents/claimants.