NATIONALINSURANCE CO LTD Vs. SWAROOPA

LAWS(SC)-2005-3-47

SUPREME COURT OF INDIA

Decided on March 17,2005

NATIONALINSURANCE CO LTD Appellant

VERSUS

Swaroopa Respondents

- (1.) The respondents have been served but are unrepresented.
(2.) Heard the learned counsel for the petitioner.
(3.) Leave granted.;