NEW INDIA ASSURANCE COMPANY LIMITED Vs. MOHIDA KHATOON

JUDGEMENT

(1.) Heard Mr. D. C. Ghose, counsel appearing for the appellant- New India Assurance Company Limited.

(2.) Heard Mr. Arvind Kumar Lall, counsel for the respondent no. 8(a) - the owner of the Bus No. BR-33P-7749.

(3.) Heard Mr. Manish Kumar, counsel for the respondent no. 7(a) i.e. National Insurance Company Limited (Insurer of offending Truck No. BR-14G 9205).