LAWS(NCD)-2021-8-28

NATIONAL INSURANCE COMPANY LIMITED Vs. AMARJIT SINGH

Decided On August 05, 2021
NATIONAL INSURANCE COMPANY LIMITED Appellant
V/S
AMARJIT SINGH Respondents

JUDGEMENT

(1.) Taken up through video conferencing.

(2.) The dispute relates to repudiation of an insurance claim on the theft of a vehicle.

(3.) The Orders of the two fora below and the other relevant material documents are part of the record. We see no use in again reproducing the facts and evidence here.