MAHAMOODA Vs. UNITED INDIA INSURANCE CO LTD

LAWS(SC)-2004-9-57

SUPREME COURT OF INDIA

Decided on September 20,2004

MAHAMOODA Appellant

VERSUS

UNITED INDIA INSURANCE CO.LTD. Respondents

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