BRANCH MANAGER Vs. RUSTAM QUARAISI

JUDGEMENT

(1.) HEARD the learned counsel for the parties.

(2.) THIS appeal has been preferred by the above named Insurance company which has been fastened with the amount of compensation to the tune of Rs. 2,50,000/ - together with interest.

(3.) IN that view of the matter, there is no scope to entertain this Misc. Appeal. This matter has been dealt with by this Court in M.A. no. 76. of 2002 disposed of on 1.7.2003. The present appeal is totally covered by that judgment. Hence, this appeal is also dismissed on the ground of maintainability.