NATIONAL INSURANCE CO LTD Vs. GURUCHARAN SINGH
LAWS(SC)-2008-9-122
SUPREME COURT OF INDIA
Decided on September 16,2008

NATIONAL INSURANCE CO. LTD Appellant
VERSUS
GURUCHARAN SINGH Respondents

JUDGEMENT

B.N. Agrawal and G.S. Singhvi, JJ. - (1.) Leave granted.
(2.) Heard the learned Counsel for the appellant.
(3.) Nobody has appeared on behalf of the respondent to contest the prayer made in this appeal in spite of service of notice.;


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