NATIONAL INSURANCE COMPANY LTD Vs. DIL BAHADUR DORJEE

JUDGEMENT

(1.) This appeal arises from the order dated 28.08.2009 passed by the learned Deputy Commissioner-cum-

(2.) Heard Mrs. S Nag, learned counsel appearing for the appellant Insurance Company. None appeared for the respondents despite service of notice.

(3.) The brief facts of the case, as appears from the pleadings, are as under: -