UNITED INDIA INSURANCE COMPANY LIMITED Vs. LEHRU

LAWS(SC)-2003-2-96

SUPREME COURT OF INDIA

Decided on February 28,2003

UNITED INDIA INSURANCE CO. LTD. Appellant

VERSUS

LEHRU Respondents

- (1.) Leave graned.
(2.) Heard parties.
(3.) This appeal is against a judgment of the High Court dated 5-12-2000.;