GEETA INDUSTRIES Vs. UNITED INDIA INSURANCE COMPANY LIMITED

JUDGEMENT

(1.) APPLICATION herein has been presented by the complainants in the complaint herein for the relief as mentioned in the application pending final adjudication and as such disposal of the same.

(2.) WE consider it unnecessary to have detailed advertance to the factual aspects as involved in the matter herein or for that matter, merits or demerits of the issues arisen thereunder.

(3.) LITTLE background of presentation of the application herein would require advertance.