IQBAL KAUR Vs. NEW INDIA ASSURANCE COMPANY LIMITED

JUDGEMENT

(1.) THIS judgment shall dispose of CWP Nos.8957 of 2012-F, 9002 of 2012-A, 9097 of 2012-J, 9100 of 2012-A, 9139 of 2012-D, and 9140 of 2012-D, as common question of law is involved in all the petitions.

(2.) IN CWP No.8957 of 2012-F, the petitioner has prayed mainly the following reliefs:-

(3.) IN CWP No.9002 of 2012-A, the petitioner has prayed mainly the following reliefs:-