- (1.) Leave granted. Special Leave Petition (C) Nos. 8205 of 1995, 14476 of 1997 and 4232 of 1997.
(2.) Heard learned counsel for the parties.
(3.) The point raised in these appeals is covered by the decision of this court in new India Assurance Co. Ltd. v. Satpal singh, 2000 ACJ 1 (SC). Following that judgment, these appeals are dismissed. No costs. Special Leave Petition (C) Nos. 3763 of 1998, 23706 of 1997 and 6124 of 1998;