P C P INTERNATIONAL LTD Vs. NEELAM KAUR

JUDGEMENT

(1.) This LPA arises from a judgment of the learned single Judge which in its entirety reads as follows:

(2.) While admitting the appeal, this Court passed the following order on 11-12-1996

(3.) The issue arising in the present appeal is to the effect of the insurance policy, the relevant clause of which reads as under