PUSHPA Vs. NATIONAL INSURANCE CO LTD

LAWS(SC)-2010-12-48

SUPREME COURT OF INDIA (FROM: BOMBAY)

Decided on December 03,2010

PUSHPA Appellant

VERSUS

NATIONAL INSURANCE COMPANY LTD. Respondents

- (1.) Delay condoned.
(2.) Leave granted.
(3.) We have heard the learned counsel for the parties.;