NEW INDIA ASSURANCE COMPANY LIMITED Vs. KIRAN KUMARI

JUDGEMENT

(1.) Heard learned counsel appearing for the appellant-insurance company and learned counsel appearing for the respondent Nos. 1 to 4, who are the claimants.

(2.) Respondent No. 5 is the owner of the vehicle in question and notice upon him has been validly served, in spite of that he has chosen not to appear in the case.

(3.) The Trial Court Records has already been received in the matter.