SATYAVATI RAMPRASAD RUIA Vs. NEW INDIA ASSURANCE CO. LTD.
LAWS(SC)-2017-4-171
SUPREME COURT OF INDIA
Decided on
April 26,2017
SATYAVATI RAMPRASAD RUIAAppellant
VERSUS
NEW INDIA ASSURANCE CO. LTD.Respondents
JUDGEMENT
-
(1.) Issue notice. (2.) Since the respondent appears on caveat and accepts notice, we proceed to dispose of the matter at this stage. (3.) Leave granted.;