SUMITRA DEVI Vs. ASHOK YADAV

JUDGEMENT

(1.) The lawyers have no objection with regard to the proceeding, which has been held through video conferencing today at 10.30 A.M. They have no complaint in respect to the audio and video clarity and quality.

(2.) Heard learned counsel appearing for the claimants-appellants and learned counsel for the Insurance Company.

(3.) Counsel for the owner Mr. Ramesh Kumar, appears and prays for some time.