NATIONAL INSURANCE COMPANY LTD Vs. ADORI DEB NATH

JUDGEMENT

(1.) Heard Ms. R. D. Mozumdar, learned counsel for the appellant. Also heard Mr. S. K. Singha, learned counsel for the respondent No. 3.

(2.) This Court, while admitting the appeal, by order dated 26.11.2010, formulated the following substantial question of law:-

(3.) In course of hearing, Ms. R. D. Mozumdar, learned counsel for the petitioner, has urged another substantial question of law:-