RAJESHWARI Vs. ORIENTAL INSURANCE CO LTD
LAWS(SC)-2011-1-126
SUPREME COURT OF INDIA (FROM: UTTARAKHAND)
Decided on January 28,2011

RAJESHWARI Appellant
VERSUS
ORIENTAL INSURANCE CO. LTD. Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) We have heard the learned counsel for the parties.
(3.) These appeals emanate from the judgment and order dated 17.3.2009 passed by the High Court of Uttarakhand at Nainital in Appeal From Order Nos.82/2007 and 109/2007.;


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