NATIONAL INSURANCE CO LIMITED Vs. LAKHI KANTA CHAINI

JUDGEMENT

(1.) It is stated by Mr. Das, learned counsel appearing for the appellant that the statutory deposit has already been made on 16/12/1997. Office is directed to check-up and submit a report in respect of the same.

(2.) With the consent of learned counsel for the appellant, this appeal is treated as on day's list for hearing and is being disposed of at this stage.

(3.) Heard Mr. Das, the learned counsel appearing for the appellant.