LIC OF INDIA Vs. TEJALBEN KANANBHAI PATEL

JUDGEMENT

(1.) Heard Mr. D.K. Shah, learned Advocate for the appellant and Mr. V. P. Nanavati, learned Advocate for the respondent.

(2.) Admit.

(3.) It has been jointly submitted by the learned Advocates for the parties that since notice is served and the copies of the complaint, reply and other documents forming part of the complaint before the learned Forum are placed on record this appeal be heard and decided finally today. We accede to the request made by the learned Advocates for the parties and this appeal has been heard finally.