UNITED INDIA INSURANCE CO LTD Vs. KASIBOR RAHMAN

JUDGEMENT

(1.) Heard Mr. A. Ahmed, learned counsel appearing for the appellants. Also heard Mr. R. L. Yadav, learned counsel appearing on behalf of the respondents.

(2.) Having heard the learned counsels for both the parties and as submitted by the learned counsel for the appellant the following substantial questions of law, involved in this appeal are recasted for the purpose of hearing this matter:

(3.) As agreed by the learned counsels appearing for both the parties the matter is taken up for final hearing and accordingly the learned counsels are heard.