LAWS(GJH)-2010-12-123

ORIENTAL INSURANCE COMPANY LTD Vs. RATHOD HALUSINH GUMANSINH

Decided On December 02, 2010
ORIENTAL INSURANCE COMPANY LTD Appellant
V/S
RATHOD HALUSINH GUMANSINH Respondents

JUDGEMENT

(1.) HEARD the learned advocate for the appellant. Though served none appears for the respondent nos.1 and 2.

(2.) LEARNED advocate for the appellant has submitted that the insurance company is not liable to pay the amount of compensation, however, the insurance company will deposit the amount.