ORIENTAL INSURANCE CO LTD Vs. ARCHANA RAJAN

JUDGEMENT

(1.) .

(2.) IN these Letters Patent Appeals all controversies raised by the insurance company for the purposes of impugning the judgment on the Miscellaneous Appeal No. 457 of 1998; Oriental INsurance Co. Ltd. v. Archana Rajan and Miscellaneous Appeal No. 458 of 1998; Oriental INsurance Co. Ltd. v. Anita Devi stand answered by the recent judgment of the Apex Court in Rita Devi v. New INdia Assurance Co. Ltd., 2000 ACJ 801 (SC). The contention in the present appeal is that the fact that a cold blooded murder may have taken place inside the vehicle which has been insured with the company does not cast any obligation on the insurance company under a contract of indemnity. The impugned order is dated 17.5.1999.