NATIONAL INSURANCE CO LTD Vs. CHIMNA DEVI

JUDGEMENT

(1.) C.M.P. (M) Nos. 637 and 638 of 2008 in F.A.O. No. 387 of 2005: Both these applications are allowed as prayed for as I am satisfied that delay in filing the application for bringing on record the legal representatives is bona fide. C.M.P. (M) Nos. 639 and 640 of 2008 in F.A.O. No. 389 of 2005:

(2.) Both these applications are allowed as prayed for, as I am satisfied that delay in filing the application for bringing on record the legal representatives is bona fide. C.M.P. No. 470 of 2005 in F.A.O. No. 215 of 2005:

(3.) Heard. This application has become infructuous in view of the fact that appellant has been allowed to raise the point that accident had occurred after the driving licence of the driver had expired. This very fact is sought to be proved in evidence. To prove this, no additional evidence is required. F.A.O Nos. 215, 387, 388, 389, 390, 391 of 2005: