UTTAR PRADESH STATE ROAD TRANSPORT CORPORATION Vs. NATIONAL INSURANCE COMPANY LTD. AND OTHERS
LAWS(SC)-2018-3-146
SUPREME COURT OF INDIA
Decided on
March 27,2018
UTTAR PRADESH STATE ROAD TRANSPORT CORPORATION
Appellant
VERSUS
National Insurance Company Ltd. And Others
Respondents
JUDGEMENT
-
(1.) Leave granted.
(2.) Heard learned counsel for the parties finally at this stage.
(3.) The only dispute for consideration is as to whether the Insurance Company, i.e. respondent no.1 herein, shall be liable to pay compensation to the third party to indemnify the liability of the owner of the vehicle.;
(2.) Heard learned counsel for the parties finally at this stage.
(3.) The only dispute for consideration is as to whether the Insurance Company, i.e. respondent no.1 herein, shall be liable to pay compensation to the third party to indemnify the liability of the owner of the vehicle.;
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