NATIONAL INSURANCE COMPANY LIMITED Vs. BHAGYAMMA

JUDGEMENT

(1.) Taken up through video conferencing.

(2.) ORDER

(3.) The short point in this revision is whether or not the respondent no. 2, who was the opposite party no. 1 before the District Forum, had, in fact, been insured by the petitioner insurance company, who was the opposite party no. 4 before the District Forum.