UNITED INDIA INSURANCE CO. LTD. Vs. GURJINDER KAUR

JUDGEMENT

(1.) The present reference generates from the making of the hereinafter extracted order by the learned Single Bench of this Court.

(2.) In pursuance thereto the Hon'ble Chief Justice, has referred the thereins stated question of law for an answer thereto becoming rendered by the instantly constituted larger Bench.

(3.) Before proceeding to render an answer to all the FAOs (supra), a similar order has been passed and also a similar reference under the orders of Hon'ble the Chief Justice, thus has been made to the instantly constituted Larger Bench. FACTUAL BACKDROP