ORIENTAL INSURANCE COMPANY LIMITED Vs. RAMBHA DEVI WIFE OF LATE KHANTAR MANDAL; JAI CHAND JAISWAL SON OF RAMSAGAR BHAGAT

JUDGEMENT

(1.) Heard learned counsels appearing on behalf of the parties.

(2.) During the appeal one limited question arose for determination whether the vehicle in question, i.e., "BR - 10E - 4434" was insured or not.

(3.) On going through the insurance papers produced before the court below by the claimants (Exhibit - 3) bears "Vehicle No. BR - 10D - 4434".