CHIEF REGIONAL MANAGER Vs. ISLAM ANSARI

JUDGEMENT

(1.) Heard Mr. Shailendra Kumar, learned counsel for the New India Assurance Company Ltd (appellant in MA No. 778 of 2012), Mr. Raj Kumar for the vehicle owner, Mr. Mukesh Prasad Singh for the claimant as also Mr. Mukteshwar Prasad Singh who is representing New India Assurance Company Ltd., respondent nos. 3 to 4 in MA No. 527 of 2013.

(2.) M.A. No. 778 of 2012 has been preferred for the following relief:

(3.) Similarly, M.A. No. 527 of 2013 has been preferred for the following relief: